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Supreme Court - Daily Orders

Suhas Arun Malve vs The State Of Maharashtra And Ors. on 5 April, 2019

      ITEM NO.17                         REGISTRAR COURT. 2                 SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS


                                         BEFORE THE REGISTRAR RAJESH KUMAR GOEL

      Petition(s) for Special Leave to Appeal (C)                  No(s).   31739/2018

      SUHAS ARUN MALVE                                                   Petitioner(s)

                                                    VERSUS

      THE STATE OF MAHARASHTRA AND ORS. & ORS.                           Respondent(s)


      WITH
      SLP(C) No. 5154/2019 (IX)
      (FOR ADMISSION and I.R. and IA No.20093/2019-CONDONATION OF DELAY
      IN FILING and IA No.20097/2019-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT and IA No.20098/2019-EXEMPTION FROM FILING O.T.
      and IA No.20096/2019-CONDONATION OF DELAY IN REFILING)

      Date : 05-04-2019 This petition was called on for hearing today.



      For Petitioner(s)                Mr.Kishore Lambat,Adv.
                                       Mr.Randhir Kr.Ojha,Adv.
                                       M/S. Lambat And Associates, AOR

                                       Mr.Shreyas Gacche,Adv.
                                       Mr. Debasis Misra, AOR

      For Respondent(s)                 Mr.A.Selvin Raja,Adv.
                                        Mr. Aniruddha P. Mayee, AOR

                                       Mr.S.S.Bandaru,Adv.
                                       Mr.Nishant R.Katneshwarkar,AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No.31739/2018 Signature Not Verified

Respondent No.2 has already filed counter affidavit.

Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.04.08 10:05:21 IST

Reason: Service is complete qua respondent No.3 but no one has entered appearance on his behalf.

……...2 ITEM NO.17 -2- Service is incomplete qua respondent No.1. However, Mr.S.S.Bandaru,Advocate on behalf of Mr.Nishant R.Katneshwarkar,AOR again undertakes to appear for the above respondent. He seeks and is given two week’s time to file vakalatnama and four week’s time to file counter affidavit.

SLP(C) No. 5154/2019

The office report indicates that service of notice is complete upon all the respondents but no one has entered appearance on their behalf. However, Mr.S.S.Bandaru,Advocate on behalf of Mr.Nishant R.Katneshwarkar,AOR undertakes to appear for the respondent No.1. He seeks and is given two week’s time to file vakalatnama and four week’s time to file counter affidavit.

List the matter again on 26.08.2019.

RAJESH KUMAR GOEL Registrar SB