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Supreme Court - Daily Orders

Girish Chodankar vs The Speaker, Goa State Legislative ... on 2 September, 2024

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                                                          SLP(C) No. 24030/2023

     ITEM NO.40                               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 for Special Leave to Appeal (C) No. 24030/2023

     (Arising out of impugned final judgment and order dated 02-05-2023
     in WP No. 80/2023 passed by the High Court of Judicature at Bombay
     At Goa)

     GIRISH CHODANKAR                                                      Petitioner(s)

                                                  VERSUS

     THE SPEAKER, GOA STATE LEGISLATIVE ASSEMBLY & ORS.                    Respondent(s)

     (IA No.200974/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No. 200974/2023 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 02-09-2024 This matter was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJIV KHANNA
                           HON'BLE MR. JUSTICE SANJAY KUMAR

     For Petitioner(s)
                                      Mr. Muhammad Ali Kha, Adv.
                                      Mr. Omar Hoda, Adv.
                                      Mr. Amit Bhandari, Adv.
                                      Ms. Eesha Bakshi, Adv.
                                      Mr. Uday Bhatia, Adv.
                                      Mr. Aryan Sharma, Adv.
                                      Mr. Kamran Khan, Adv.
                                      Mr. Abishek Jebaraj, AOR
                                      Ms. A. Reyna Shruti, Adv.
     For Respondent(s)
                                      Mr. Dama Seshadri Naidu, Sr. Adv.
                                      Mr. Devidas Pangam, AG/Adv.
                                      Mr. Abhay Anil Anturkar, Adv.
                                      Mr. Dhruv Tank, Adv.
                                      Mr. Aniruddha Awalgaonkar, Adv.
                                      Ms. Surbhi Kapoor, AOR
                                      Mr. Sarthak Mehrotra, Adv.
                                      Mr. Bhagwant Deshpande, Adv.
Signature Not Verified                Ms. Anisha Mahajan, Adv.
Digitally signed by
Deepak Guglani
Date: 2024.09.04
18:56:29 IST
Reason:                               Mr. Parag Rao, Adv.
                                      Mr. D’costa Ivo Manuel Simon, AOR


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                                                             SLP(C) No. 24030/2023

                      Mr. Ninad Laud, Adv.
                      Mr. Anjuman Tripathy, AOR
                      Mr. Arya Tripathy, Adv.
                      Mr. Chandra Vardhan Singh, Adv.

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

At the request made by the learned counsel for respondent No. 1, the matter is adjourned by eight weeks.

Re-list in the week commencing 04.11.2024. We hope and trust that Constitutional obligations will be discharged by respondent No. 1 by the next date of hearing.

(DEEPAK GUGLANI)                                        (R.S. NARAYANAN)
   AR-cum-PS                                          ASSISTANT REGISTRAR




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