Supreme Court - Daily Orders
Janhit Manch vs State Of Maharashtra And Ors. And Etc. on 4 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.44 COURT NO.4 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)......CC No(s).
21542-21544/2015
(Arising out of impugned final judgment and order dated 23/11/2015
in PIL No. 133/2015,23/11/2015 in FA No. 884/2015,23/11/2015 in WP
No. 2223/2013 passed by the High Court of Bombay)
JANHIT MANCH AND ANR. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. AND ETC. Respondent(s)
(with appln. (s) for permission to file SLP and office report)
Date : 04/12/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) C.A. Sundram, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Ms. Garima Prashad, AOR
Mr. Anirudh Joshi, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. Saurabh Aggarwal, Adv.
Mr. Lalit Kataria, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Deepti Sarin, Adv.
Ms. Anisha Mitra, Adv.
Ms. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Gulshan Kumar Arora
Date: 2015.12.04
O R D E R
17:06:56 IST Reason:
Heard Mr. C.A. Sundaram, learned senior counsel for the petitioner and Mr. Kapil Sibal and Mr. C.U. Singh, learned senior counsel for the respondents.2
Having heard learned counsel for the parties and regard being had to the difficulty faced by the Division Bench, we extend the time till the end of January 2016. We hereby make it clear that we have not expressed any opinion with regard to the tagging of the two cases.
The special leave petitions are, accordingly, disposed of.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master