Supreme Court - Daily Orders
Manohar Parrikar vs State Of Goa on 8 July, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 78 OF 2005
MANOHAR PARRIKAR PETITI
ONER(S)
VERSUS
STATE OF GOA AND ANR. RESPON
DENT(S)
WITH
SPECIAL LEAVE PETITION (CIVIL) NO. 8812 OF 2006
O R D E R
The constitutional issues raised in these two matters are only of academic importance now. Therefore, we are not inclined to consider the same.
2. Writ Petition and Special Leave Pet ition stand disposed of as infructuous.
3. Questions of law are kept open.
............................................. ..CJI.
( R.M. LODHA ) ............................................. .....J. ( JAGDISH SINGH KHEHAR ) ............................................. ....J. ( J. CHELAMESWAR ) Signature Not Verified ............................................. ....J. Digitally signed by Rajesh Dham ( A.K. SIKRI ) Date: 2014.07.16 16:48:22 IST Reason: NEW DELHI; .............................................
...J.
JULY 8, 2014 ( ROHINTON FALI NARIMAN )
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ITEM NO.501 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 78/2005 MANOHAR PARRIKAR Petitioner(s) VERSUS STATE OF GOA AND ANR. Respondent(s) (wit appln.(s) for interim relief and permission to replace the page No. 14 of the Court and office report) WITH SLP(C) No. 8812/2006 (With prayer for Prayer for Interim Relief and Office Report) Date : 08/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) WP 78/2005 Mr. Ravindra Shrivastava, Sr. Adv.
Mr. P.H. Parekh, Sr. Adv.
Mr. E.R. Kumar, Adv.
Mr. Kshatrshal Raj, Adv.
Ms. Himanjali Gautam, Adv. Mr. Abhishek V. Deshmukh, Adv. Mr. Abhinav Shrivastava, Adv. Ms. Harmeet Ruprah, Adv.
Mr. Siddharth Shrivastava, Adv. Mr. Anshuman Shrivastava, Adv. for M/s. Parekh & Co.
SLP 8813/2006 Ms. Hemantika Wahi ,Adv.
For Respondent(s) Mrs Manik Karanjawala ,Adv.
Mr. Anupam Lal Das ,Adv.
Mr. Anirudh Singh, Adv.:3:
Mr. Pratap Venugopal, Adv. Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv. for
M/s K.J. John & Co.
UPON hearing the counsel the Court made the following O R D E R Writ Petition and Special Leave Petition stand disposed of as infructuous in terms of the signed order.
Questions of law are kept open. Pending application, if any, stands disposed of.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER (signed order is placed on the file)