Supreme Court - Daily Orders
Eknath Barikrao Dhanwade vs Divisional Controller State Road ... on 8 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.22 COURT NO.9 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....../2015
CC No.10889/2015
(Arising out of impugned final judgment and order dated 19/01/2015
in LPA No.224/2015 passed by the High Court Of Bombay At Nagpur)
EKNATH BARIKRAO DHANWADE Petitioner(s)
VERSUS
DIVISIONAL CONTROLLER STATE ROAD TRANSPORT
CORPORATION AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sachin P., Adv.
Mr. Kishor Lambat, Adv.
Mr. Rabin, Adv.
Ms. Manju J., Adv.
For M/s. Lambat & Associates
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment on the ground that the arguing counsel is in personal difficulty, matter is adjourned for six weeks.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.08 (Sanjay Kumar-II) (Indu Pokhriyal) 16:02:52 IST Reason: Court Master Court Master