Supreme Court - Daily Orders
Gunjan Kumar vs Vipin Kumar Parwanda on 5 September, 2016
ITEM NO.38 COURT NO.14 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) Diary No(s).
10557/2016
(Arising out of impugned final judgment and order dated 03/09/2015
in WP No. 4589/2015 passed by the High Court of Bombay)
STATE OF MAHARASHTRA AND ANR. Petitioner(s)
VERSUS
MAHATMA EDUCATION SOCIETY'S
PILLAI'S INSTITUTE OF INFORMATION
TECHNOLOGY AND ORS. Respondent(s)
(Office report on default)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Seshatalpa sai Bandaru, Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Finally, two weeks time is granted to learned counsel for the petitioners to remove the defects as pointed out by the Registry.
(SWETA DHYANI) (S.S.R. KRISHNA)
SR.P.A. ASSISTANT REGISTRAR