Supreme Court - Daily Orders
Zilla Parishad Nagpur, Thr. Its Chief ... vs Shrirang S/O Wadguji Wanjari on 5 February, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.17 COURT NO.11 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). 467/2016
(Arising out of impugned final judgment and order dated 30/04/2015
in SA No. 2/2014 passed by the High Court of Bombay at Nagpur)
ZILLA PARISHAD NAGPUR, THR. ITS CHIEF Petitioner(s)
EXECUTIVE OFFICER
VERSUS
SHRIRANG S/O WADGUJI WANJARI Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and office report)
Date: 05/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai,Adv.
For Respondent(s)
Mr. Vijay Kumar, Adv.
Ms. Aparna Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letters circulated by the learned counsel for the petitioner seeking two weeks adjournment on the ground that he wants to file additional documents in the matter and learned counsel for the respondents also seeking two weeks adjournment on the ground of personal difficulty of the arguing counsel, the matter is adjourned for two weeks.
In the meantime, additional documents be filed in the matter.
Signature Not Verified(VISHAL ANAND) (SNEH LATA SHARMA) Digitally signed by Vinod Kumar Date: 2016.02.05 COURT MASTER COURT MASTER 16:57:49 IST Reason: