Supreme Court - Daily Orders
Sharmila Raj Thackeray vs Kanchan Sunil Mansingani on 18 September, 2025
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2074/2014
SHARMILA RAJ THACKERAY Appellant(s)
VERSUS
KANCHAN SUNIL MANSINGANI & ANR. Respondent(s)
O R D E R
1. There is no appearance on behalf of the appellant.
2. The earlier order sheets also reflect that no one has appeared on behalf of the appellant.
3. In the light of the aforesaid, the appeal stands dismissed in default.
4. Pending application(s), if any, shall stand disposed of.
………………………………………………………J. [SATISH CHANDRA SHARMA] ………………………………………………………J. [VIPUL M. PANCHOLI] Signature Not Verified NEW DELHI;
Digitally signed byASHA SUNDRIYAL Date: 2025.09.27 SEPTEMBER 18, 2025.
13:53:34 IST Reason:
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ITEM NO.102 COURT NO.16 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 2074/2014 SHARMILA RAJ THACKERAY Appellant(s) VERSUS KANCHAN SUNIL MANSINGANI & ANR. Respondent(s) IA No. 9748/2011 - STAY APPLICATION Date : 18-09-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA HON'BLE MR. JUSTICE VIPUL M. PANCHOLI For Appellant(s) For Respondent(s) Mr. Narendra Kumar, Adv.
Mr. Sanjay Kumar Visen, AOR Mr. Parth Sarathi, Adv.
Mr. Prashant Sharma, Adv. Mr. Gyanendra Vikram Singh, Adv. Mr. Mridul Vashisht, Adv.
Mr. Shrirang B. Varma, Adv. Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in default in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(ASHA SUNDRIYAL) (MANOJ KUMAR-II) DEPUTY REGISTRAR COURT MASTER (NSH) [SIGNED ORDER IS PLACED ON THE FILE]