Supreme Court - Daily Orders
Sayyed Shaikh (Wp 14944/2014) vs The State Of Maharashtra Grievance ... on 24 August, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
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ITEM NO.11 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) No(s).
35379-35383/2014
(Arising out of impugned final judgment and order dated 03/12/2014
in WP No. 14939/2014,03/12/2014 in WP No. 14940/2014,03/12/2014 in
WP No. 14941/2014,03/12/2014 in WP No. 14942/2014,03/12/2014 in WP
No. 14943/2014,03/12/2014 in WP No. 14944/2014,03/12/2014 in WP No.
14938/2014 passed by the High Court Of Bombay)
SAYYED SHAIKH ETC. ETC. Petitioner(s)
VERSUS
GRIEVANCE REDRESSAL COMMITTEE (MUTP) & ANR. Respondent(s)
WITH
SLP(C) No. 23-26/2015
(With Interim Relief and Office Report)
Date : 24/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Pallav Sisodia, Sr. adv.
Mr. S.K. Jain, Sr. Adv.
Mr. Pramod Tiwari, Adv.
Mr. Pankaj Kumar Singh, Adv.
Dr. Vinod Kumar Tewari,Adv.
For Respondent(s) Mr. Abhishek M. Singhvi, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mrs. Jayashree Wad, Adv.
Mr. Ashish Wad, Adv.
Mr. Sangram Singh Bhonsle, Adv.
Mrs. Kanika Baweja, adv.
Ms. Pasromita Majumdar, Adv.
Mr. Pravin Naik, Adv.
M/s. J. S. Wad & Co.,Adv.
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.08.25
16:35:44 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Learned Senior Counsel for the Petitioners states that the Advocate who prepared the present Petition will file an affidavit within two weeks from today disclosing the circumstances in which the errors which have come to our notice, came about.
List after two weeks.
The Petitioners, who are present today, are directed to remain present on the next date of hearing also.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER