Supreme Court - Daily Orders
State Of M.P vs Ratanbai on 3 October, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.8 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos.4 & 5/2016 In
Petition(s) for Special Leave to Appeal (C) No.14678/2016
(Arising out of impugned final judgment and order dated 22/04/2016
in WP No. 9249/2015 passed by the High Court of Bombay)
SHRI SANT ROHIDAS CHARMODYOG SANSHODHAN Petitioner(s)
VIKAS AND PRASHIKSHAN SANSTHA AND ANR.
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(For directions and exemption from filing O.T. and office report)
Date : 03/10/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Vinay Navare, Adv.
Mr. Gwen K.B. Adv.
Mr. Ravindra Chingle, Adv.
Mr. Keshav Ranjan, Adv.
Ms. Abha R. Sharma, AOR
For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Arpit Rai, Adv.
Mr. Rohit, Adv.
Mr. Dhruv Kapur, Adv.
Mr. Siddharth Bhatia, Adv.
Mr. Yash Pal Dhingra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 17th October, 2016. We would like that the competent authorities of State of Maharashtra, the respondent No.7 and the petitioner-Society shall meet in the meantime and try to arrive at a consensus. We have said so as in course of Signature Not Verified hearing we come to know that a piquant situation has been Digitally signed by CHETAN KUMAR Date: 2016.10.07 created by the respondents.
16:37:38 IST Reason:
(Chetan Kumar) (H.S. Parasher) Court Master Court Master