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Suresh Chand Jain vs Director General, Nift . on 10 May, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.29                          COURT NO.7                SECTION IX

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 15838/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 17/04/2015
     IN WP NO. 872/2015 PASSED BY THE HIGH COURT OF BOMBAY)

     NAMDEV SHRIPATI PATIL AND ORS.                                  PETITIONER(S)

                                                 VERSUS

     STATE OF MAHARASHTRA AND ORS.                      RESPONDENT(S)
     (WITH APPLN. (S) FOR DIRECTIONS AND EXEMPTION FROM FILING C/C OF
     THE IMPUGNED ORDER AND EXEMPTION FROM FILING O.T. AND PERMISSION TO
     FILE ADDITIONAL DOCUMENTS AND INTERIM RELIEF AND OFFICE REPORT)
     (FOR FINAL DISPOSAL)
          WITH
     SLP(C) NO. 13801/2015
     [WITH INTERIM RELIEF AND OFFICE REPORT)

     Date : 10/05/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For parties (s)                    Mr. A. Radhakrishnan, Adv.

                                        For M/s. S.M. Jadhav & Company, Adv.

                                        Mr. Sushil Karanjkar, Adv.
                                        Mr. K. N. Rai, Adv.

                                        Mr. Mahaling Pandarge, Adv.
                                        Mr. Nishant Ramakantrao Katneshwarkar,Adv.

                                        Mr.   Anil V. Anturkar, Sr. Adv.
                                        Mr.   Satyajit A. Desai, Adv.
                                        Mr.   Tanaji Mhatugade, Adv.
                                        Mr.   Abhay A. Anturkar, Adv.
                                        Ms.   Anagha S. Desai, Adv.

                           UPON hearing the counsel the Court made the following
                                                 O R D E R

The matters are adjourned.

[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER