Supreme Court - Daily Orders
Shri Sujit Vasant Patil vs State Of Maharashtra . on 11 January, 2016
Bench: Jagdish Singh Khehar, M.Y. Eqbal, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 2406-2407 OF 2008
Shri Sujit Vasant Patil ..Appellant
versus
State of Maharashtra and others ..Respondents
O R D E R
Learned counsel for the rival parties are agreed, that consequent upon the expiry of the tenure of the appellant as Corporator of Pimpri Chinchwad Municipal Corporation, the instant appeals have been rendered infructuous. The same are accordingly disposed of, as having been rendered infructuous.
…......................J. [JAGDISH SINGH KHEHAR] …......................J. [M.Y. EQBAL] NEW DELHI; …......................J. JANUARY 11, 2016. [C. NAGAPPAN] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2016.01.12 17:49:45 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2387 OF 2008 Ramesh Suresh Kamble ..Appellant versus State of Maharashtra and others ..Respondents O R D E R Learned counsel for the rival parties are agreed, that consequent upon the expiry of the tenure of the appellant as Councillor of Municipal Corporation of Greater Mumbai, the instant appeal has been rendered infructuous. The same is accordingly disposed of, as having been rendered infructuous.
…......................J. [JAGDISH SINGH KHEHAR] …......................J. [M.Y. EQBAL] NEW DELHI; …......................J. JANUARY 11, 2016. [C. NAGAPPAN] 1 ITEM NO.305 & 306 COURT NO.3 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2406-2407/2008 SHRI SUJIT VASANT PATIL Appellant(s) VERSUS STATE OF MAHARASHTRA AND ORS. Respondent(s) WITH C.A. No. 2387/2008(With Interim Relief and Office Report) Crl.A. No. 18/2009(With Office Report) SLP(C) No. 12440-12442/2015 (With appln.(s) for exemption from filing c/c of the impugned order and Interim Relief and Office Report) SLP(C) No. 13409/2015(With Interim Relief and Office Report) SLP(C) No. 14830/2015 (With appln.(s) for permission to place addl. documents on record and Interim Relief and Office Report) SLP(C) No. 19992/2015(With Interim Relief and Office Report) S.L.P.(C)...CC No. 19479/2015 (With appln.(s) for c/delay in filing SLP and Office Report) SLP(C) Nos.529-530 of 2016 (with appln(s) for exemption from filing OT and permission to file additional documents and office report) Date : 11/01/2016 These appeals/petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Ms. Astha Deep, Adv.
for Mr. Shivaji M. Jadhav,AOR Mr. Naresh Kumar,AOR Mr. Ravindra Keshavrao Adsure,Adv. Mr. Aniruddha A. Joshi, Adv. Mr. Rajeev Maheshwaranand Roy,Adv.
Mr. Maninder Singh, ASG
Mr. Sudhir Aggarwal, Adv.
Mr. Piyush Sharma,Adv.
Mr. A.K. Mishra, Adv.
Mr. Nalin Kohli, Adv.
Mr. Rohan Jaitley, Adv.
Mr. Prabhas Bajaj, Adv.
2
Mr. Tushar Mehta, ASG
Mr. Nishant Ramakantrao Katneshwarkar,Adv. Mr. Arpit Rai, Adv.
Mr. Uday B. Dube,Adv.
Mr. K. Ramamoorthy, Sr. Adv. Ms. N. Shobha, Adv.
Mr. Sri Ram J. Thalapathy, Adv. Mr. V. Adhimoolam, Adfv.
Mr. Shilp Vinod, Adv.
For Respondent(s) Mr. Bhargava V. Desai, Adv.
Ms. Saumya Mehrotra, Adv.
Mr. Ravindra Keshavrao Adsure,Adv. Mr. V. N. Raghupathy,Adv.
Mr. Sudhanshu S. Choudhari,Adv. Mr. Rameshwar Prasad Goyal,AOR Mr. Manish Pitale, Adv.
Ms. Deeplaxmi S. Matwankar, Adv. for Ms. Shubhangi Tuli,AOR Mr. Satyajit A. Desai, Adv. Ms. Anagha S. Desai,Adv.
Mr. Akash Kakade, Adv.
Mr. B.H. Marlapalle, Sr. Adv. Mr. Kishor Lambat, Adv.
Ms. Aditi Deshpande, Adv.
Mr. Anant Agrawal, Adv.
Mr. Narayan Phadnis, Adv.
for M/s. Lambat & Associates UPON hearing the counsel the Court made the following O R D E R Civil Appeal Nos.2406-2407 of 2008 and Civil Appeal No. 2387 of 2008 have been rendered infructuous and are disposed of as having been rendered infructuous.
Rest of the matters except SLP(C) Nos. 529-530/2016 At the request of the learned counsel for the rival parties, post for hearing on 18.01.2016. 3
Registry is also directed to list the following cases, list of which has been handed over in Court today by one of the learned counsel, along with these cases:
1. Civil Appeal No. 9107 of 2015 @ SLP(C) No.30719/2013
2. Civil Appeal No. 9157 of 2015 @ SLP(C) No.28350/2013
3. Civil Appeal No. 9155 of 2015 @ SLP(C) No.28389/2013
4. Civil Appeal Nos.9203-9204 of 2015 @ SLP(C) Nos.30720-21/2013
5. Civil Appeal No. 9160 of 2015 @ SLP(C) No.30722 of 2013
6. Civil Appeal No. 8928 of 2015 @ SLP(C) No.18969/2014
7. Civil Appeal No. 8926 of 2015 @ SLP(C) No.26030/2014
8. Civil Appeal No. 1918 of 2010
9. Civil Appeal No. 9154 of 2015 @ SLP(C) No.24646/2013
10. Civil Appeal Nos.9158-9159 of 2015 @ SLP(C) Nos.19208-09/2013 SLP(C) Nos.529-530 of 2016 Issue fresh notice, returnable on 18.1.2016.
Dasti, in addition, is permitted.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS
[Two signed orders in Civil Appeal Nos.2406-2407 & 2387 of 2008 are placed on the file and list of cases attached]