Supreme Court - Daily Orders
Jain Sanskriti Raksha Manch Registered ... vs The State Of Madhya Pradesh State Of ... on 10 November, 2017
Bench: N.V. Ramana, Amitava Roy
ITEM NO.3 COURT NO.9 SECTION IV-A
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). 35970/2015
(Arising out of impugned final judgment and order dated 26-08-2015
in WA No. 534/2015 passed by the High Court of M.P. Principal Seat
at Jabalpur)
JAIN SANSKRITI RAKSHA MANCH REGISTERED SOCIETY Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH STATE OF MADHYA Respondent(s)
PRADESH & ORS.
Date : 10-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Paras Kuhad, Sr. Adv.
Mr. Jitin Chaturvedi, Adv.
Mr. Manu Agarwal, Adv.
Ms. Aditi Tripathi, Adv.
Mr. Balbir Singh Gupta, AOR
Mr. Mullapudi Rambabu, Adv.
M/s. M. Rambabu & Co.
For Respondent(s)
Ms. Prachi Mishra, Adv.
Mr. Arjun Garg, Adv.
Mr. Chaitanya, Adv.
Ms Pragya Garg, Adv.
Mr. Suneet Padhi, Addv.
Mr. Mishra Saurabh, AOR
Mr. Ajay Choudhary, AOR
Mr. Sanjay Bansal, Adv.
Mr. Puneet Jain, Adv.
Mr. Harsh Jain, Adv.
Signature Not Verified
Mr. Abhinav Gupta, Adv.
Digitally signed by
VISHAL ANAND
Date: 2017.11.11
Ms. Pratibha Jain, AOR
10:30:12 IST
Reason:
-2-
UPON hearing the counsel the Court made the following
O R D E R
A letter is circulated by the learned counsel for Respondent No.4 seeking one week's adjournment on the ground of filing additional documents.
It is reported by the learned counsel that counsel who was earlier appearing for the petitioner has passed away.
Learned counsel seeks time to file Vakalatnama and Memo of Appearance in the matter.
List the matter after two weeks on a non-miscellaneous day. In the meantime, needful be done by the learned counsel for the petitioner and learned counsel for Respondent No.4.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR