Supreme Court - Daily Orders
Ramanbhai Mathurbhai Patel vs State Of Maharashtra on 13 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.8 COURT NO.8 SECTION IIA
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 (Crl.) No(s). 7251/2014
(Arising out of impugned final judgment and order dated 25/08/2014
in CWP No. 2362/2014,08/01/2014 in CMA No. 298/2014 passed by the
High Court Of Bombay)
RAMANBHAI MATHURBHAI PATEL Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ANR Respondent(s)
(with appln. (s) for intervention and interim relief and office
report)
Date : 13/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For the parties
Mr. Nikhil Goel,Adv.
Mr. Naveen Goel,Adv.
Mr. Marsook Bafaki,Adv.
Mr. Lalit Bhasin,Adv.
Ms. Nina Gupta,Adv.
Mr. Mudit Sharma,Adv.
Mr. Bankey Bihari,Adv.
Mr. Chandrashekhar A.C.,Adv.
Mr. Shivanshu Kumar,Adv.
Mr. Vijay M. Chauhan,Adv.
Mr. Rahul Bhatia,Adv.
Mr. Deepak Sharma,Adv.
Mrs. Priya Puri,Adv.
Mr. Sujoy Mandal,Adv.
Mr. Ranjay Kr. Dubey,Adv.
Mr. Siddharth Rajkumar Murarka,Adv.
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.02.18
Mr. Vinod Kumar Tiwari,Adv.
17:43:12 IST
Reason:
Mr. Pankaj Kumar Singh,Adv.
Mr. Sanjay Kumar Visen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Crl. Misc. Petition No.24187/2014 is dismissed. Crl. Misc. Petition No.746/2015 is dismissed. Application for intervention filed by Dr. Vinod Kr. Tewari, Advocate, which is defective, is dismissed. Learned counsel appearing for the applicant in Crl. Misc. Petition No.748/2015 and Mr. Sanjay Kumar Visen, learned counsel for the applicants in three applications for impleadment (which are defective), seek leave to withdraw these Crl. Misc. Petitions. The same are permitted to be withdrawn.
Counter affidavit filed by Ms. Priya Puri, learned counsel for Respondent No.2 shall be taken on record. The petitioner is permitted to serve dasti notice on Respondent No.1, within four weeks.
Call after four weeks.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER