Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ku. Kranti Arjundas Bike D/O Sh. ... vs The Divisional Caste Certificate ... on 28 August, 2017

Bench: A.K. Sikri, Ashok Bhushan

                                                            1

     ITEM NO.9                                    COURT NO.6                     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).   36782/2013

     (Arising out of impugned final judgment and order dated 20-08-2013
     in WP No. 4907/2012 passed by the High Court Of Judicature At
     Bombay At Nagpur)

     KU. KRANTI ARJUNDAS BIKE D/O SH. ARJUNDAS BIKE                                Petitioner(s)

                                                          VERSUS

     THE DIVISIONAL CASTE CERTIFICATE
     SCRUTINY COMMITTEE THROUGH ITS CHAIRMAN                                           Respondent(s)



     Date : 28-08-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                    Mr.     Manoj Gorkela, Adv.
                                          Ms.     Priya Sharma, Adv.
                                          Mr.     Prakash, Sharma, Adv.
                                          Ms.     Mridula Ray Bharadwaj, AOR

     For Respondent(s)                    Mr. Satyajit A. Desai, Adv.
                                          Mr. Nishant Ramakantrao Katneshwarkar, AOR


                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Learned counsel for the petitioner seeks short adjournment to file additional documents supported by an affidavit along with application for permission to take those documents on record.

Let those documents along with application be placed on record Signature Not Verified within four weeks.

ASHWANI KUMAR Date: 2017.08.29 15:35:40 IST Reason:

Reply thereto, if any, shall be filed within four weeks thereafter.

The Headmaster, Z.P.Higher Primary School, Vyahad Khurd, Panchayat Samitee, Saoli, District Chandrapur is present in the Court who has produced the admission register pertaining to Arjundas Govindraj , father of the petitioner. We have perused the same and prima facie finds that the word 'Bhamta' is subsequently added. The admission register is returned to the Headmaster. List after two months.

(ASHWANI KUMAR)                                         (MADHU NARULA)
COURT MASTER (SH)                                          BRANCH OFFICER