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Manish Soni vs The State Of Maharashtra Ministry Of ... on 25 November, 2014

Bench: Pinaki Chandra Ghose, R.K. Agrawal

  ITEM NO.8                              COURT NO.12                   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(s).
  14175-14177/2012

  (Arising out of impugned final judgment and order dated 19/03/2012
  in WP No. 131/2011, WP No. 1766/2011 and WP No. 1767/2011 passed
  by the High Court of Bombay at Nagpur)

  MANISH SONI AND ORS                                                    Petitioner(s)
                                                   VERSUS
  STATE OF MAHARASHTRA AND ORS                                           Respondent(s)

  (With interim relief and office report)
  Date: 25/11/2014 These petitions were called on for hearing today.
  CORAM :
           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
           HON'BLE MR. JUSTICE R.K. AGRAWAL
  For Petitioner(s)
                       Mr. Shekhar Naphade, Sr. Adv.
                       Mr. Gagan Sanghi, Adv.
                       Mr. Rameshwar Prasad Goyal,Adv.
  For Respondent(s)
                       Mr. Satyajit A. Desai, Adv.
                       Ms. Anagha S. Desai,Adv.

                                        Ms. Asha Gopalan Nair,Adv.

                                       Mr. Shankar Chillarge, AGA, SOM
                                       Sonia Shankar Chillarge, Adv.
                                       Mr. Rahul Chitnis, Adv.
                                       Mr. Aniruddha P. Mayee, Adv.
                                       Mr. Charudatta Mahindrakar, Adv.
                                       Mr. A. Selvin Raja, Adv.

                                       Mr. Santosh Paul, Adv.
                                       Debopriyo Pal, Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

At the request of learned counsel appearing for the State of Maharashtra, as a last chance, two weeks time is granted to obtain instructions in the matters.

List the Special Leave Petitions after two weeks.

                      (VISHAL ANAND)                             (SNEH LATA SHARMA)
                       COURT MASTER                                COURT MASTER