Supreme Court - Daily Orders
Govinda Janardan Gaikwad vs The State Of Maharashtra on 21 July, 2023
ITEM NO.70 REGISTRAR COURT. 1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (C) No(s). 3309/2023
GOVINDA JANARDAN GAIKWAD Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 21-07-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Siddharth Chapalgaonkar, Adv.
Mr. Abhiyudaya Vats, Adv.
Mr. Pai Amit, AOR
For Respondent(s)
Ms. Shwetal Shepal, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Shirish K. Deshpande, AOR
Ms. Rucha Pravin Mandlik, Adv.
Ms. Harsimran Kaur Rai, Adv.
Mr. Mohit Gautam, Adv.
Mr. Apoorv Sharma, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Signature Not Verified Service is complete on respondent No.3 but none has Digitally signed by PRIYANKA MALIK Date: 2023.07.25 entered appearance. 14:17:17 IST Reason:
Contd… -2- Respondent Nos.1,2,4 and 5 are granted four weeks’ time, as last opportunity, for filing counter affidavit.
At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for listing before the Hon’ble Court, as per rules.
H. SHASHIDHARA SHETTY Registrar