Supreme Court - Daily Orders
Administrator Daman And Diu vs Anthony Francisco Duarte on 11 February, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.3 COURT NO.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
Petition(s) for Special Leave to Appeal (C) No. 16747/2019
[Arising out of impugned final judgment and order dated 15-04-2019
in PIL St No. 10126/2019 passed by the High Court of Judicature at
Bombay]
ADMINISTRATOR DAMAN AND DIU & ORS. Petitioner(s)
VERSUS
ANTHONY FRANCISCO DUARTE Respondent(s)
FOR ADMISSION and I.R. AND IA No. 193146/2019 - APPROPRIATE
ORDERS/DIRECTIONS
Date : 11-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Shashwat Parihar, Adv.
Mr. S.N. Terdal, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Samuel David, Adv.
Mr. Aakarsh Kamra, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel appearing for the respondent states that Good Friday has been and is being declared as a gazetted holiday since 2019.
In view of the aforesaid, we do not deem it appropriate to continue with the present special leave petition. Hence, the same is dismissed.
Signature Not Verified
Pending application(s), if any, shall stand disposed of. Digitally signed by babita pandey Date: 2025.02.12 19:10:57 IST Reason:
(BABITA PANDEY) (R.S. NARAYANAN)
AR-CUM-PS ASSISTANT REGISTRAR