Supreme Court - Daily Orders
Pradeep Tarachand Kothari vs The State Of Maharashtra on 4 September, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.22 COURT NO.2 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)...... of 2015
CC No(s). 15978/2015
(Arising out of impugned final judgment and order dated 11/11/2014
in RP No. 121/2014, 11/11/2014 in WP No. 5150/2008 passed by the
High Court Of Bombay)
PRADEEP TARACHAND KOTHARI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
MS. Ramni Taneja, Adv.
Mr. Anil Shrivastav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shyam Divan, learned senior counsel for the petitioner seeks two weeks' time to take instructions whether the petitioner proposes to file any independent proceedings challenging the acquisition of the proposed property in question on the ground that the same have lapsed under Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.09.04
Post after two weeks.
10:34:27 ISTReason: Additional documents, if any, be filed in the meantime.
(SHASHI SAREEN) (VEENA KHERA)
AR-CUM-PS COURT MASTER