Supreme Court - Daily Orders
Dinesh Biwaji Ashtikar vs State Of Maharashtra And Ors Through Its ... on 2 March, 2021
Author: Ashok Bhushan
Bench: Ashok Bhushan
ITEM NO.16 Court 7 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 2115/2020 in SLP(C) No. 10105/2017
DINESH BIWAJI ASHTIKAR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS THROUGH ITS SECRETARY &
ORS.Respondent(s)
(FOR ADMISSION and IA No.37254/2020-RESTORATION and IA
No.37258/2020-CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION
IA No. 37258/2020 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION
IA No. 37254/2020 - RESTORATION)
Date : 02-03-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBER]
For Petitioner(s)
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that spare copies have been deposited subsequent to filing the application for restoration. Learned counsel submits that spare copies have been filed on 15.10.2020. Delay in filing spare copies is condoned.
Delay is condoned in filing application for restoration. Signature Not Verified Special leave petition is restored to its original number. Digitally signed by ASHA SUNDRIYAL Date: 2021.03.04 16:58:02 IST Reason: Miscellaneous application is disposed of.
(SONIA BHASIN) (RENU BALA GAMBHIR)
COURT MASTER (SH) BRANCH OFFICER