Supreme Court - Daily Orders
State Of Maharashtra vs Jyoti Shrawan Dhone on 5 February, 2015
ITEM NO.33 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 29152/2013
STATE OF MAHARASHTRA Petitioner(s)
VERSUS
JYOTI SHRAWAN DHONE & ORS Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 18150/2014
(With Office Report)
Date : 05/02/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. A. Selvin Raja, Adv.
Mr. Aniruddha P. Mayee,Adv.
For Respondent(s)
Mr. Chander Shekhar Ashri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.29152/2013 Fresh steps have yet not been taken by the Ld. Counsel for the petitioner to effect service upon respondent Nos.1 and
3. Despite it was the last opportunity, further opportunity is, therefore, declined.
As far as respondent No.2 is concerned, counter affidavit has not been filed, despite order. Signature Not Verified
No reasonable cause shown.
Digitally signed byRupam Dhamija Date: 2015.02.13 Further opportunity is, therefore, declined. 14:16:53 IST Reason:
Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions. Item No.33 -2- SLP(C) No. 18150/2014 Counter affidavit has not been filed by respondent No.2, despite last opportunity. Further opportunity is hereby declined.
Fresh steps have yet not been taken by the Ld. Counsel for the petitioner to effect service upon respondent Nos.1 and
3. Despite it was the last opportunity, further opportunity is, therefore, declined.
Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.
(RACHNA GUPTA) Registrar