Supreme Court - Daily Orders
State Of Maharashtra vs Asha Ramdas Bidkar &Amp; Ors. on 2 March, 2020
ITEM NO.19 REGISTRAR COURT. 1 SECTION III
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 SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 10759/2013
STATE OF MAHARASHTRA & ORS. Appellant(s)
VERSUS
ASHA RAMDAS BIDKAR & ORS. & ORS. Respondent(s)
(Listed before the Ld. Registrar's Court for completion of
pleadings as per Hon'ble Court's order dated 10.08.2018
[COURT NO. 2 MENTIONING NTBD DTD. 06.02.2020] )
WITH
SLP(C) No. 13610-13611/2014 (IX)
)
SLP(C) No. 13616-13617/2014 (IX)
)
SLP(C) No. 13618-13626/2014 (IX)
)
SLP(C) No. 13598-13599/2014 (IX)
)
S.L.P.(C)...CC No. 3391/2015 (IX)
)
SLP(C) No. 7059-7060/2016 (IX)
( and IA No.11103/2018-CLARIFICATION/DIRECTION)
SLP(C) No. 7685/2016 (IX)
)
SLP(C) No. 12641/2016 (IX)
)
SLP(C) No. 9697/2016 (IX)
)
SLP(C) No. 9062/2016 (IX)
)
SLP(C) No. 8749/2016 (IX)
)
SLP(C) No. 10083/2016 (IX)
)
SLP(C) No. 9327-9346/2016 (IX)
)
SLP(C) No. 10811/2016 (IX)
(IA
Signature Not Verified
FOR APPLICATION FOR SUBSTITUTION ON IA 135736/2017)
Digitally signed by
Anil Laxman Pansare
Date: 2020.03.04
SLP(C) No. 10672/2016 (IX)
15:51:12 IST
Reason:
( FOR CLARIFICATION/DIRECTION ON IA 57393/2018
IA No. 57393/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10220-10221/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57916/2018
-2-
Item No.19
IA No. 57916/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10199/2016 (IX)
)
SLP(C) No. 10264/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57494/2018
IA No. 57494/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10710/2016 (IX)
)
SLP(C) No. 12644/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57804/2018
IA No. 57804/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10661-10662/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57674/2018
IA No. 57674/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10241/2016 (IX)
)
SLP(C) No. 12068/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57430/2018
IA No. 57430/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10377/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57879/2018
IA No. 57879/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10131/2016 (IX)
)
SLP(C) No. 11152/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57379/2018
IA No. 57379/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10789/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57375/2018
IA No. 57375/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11575/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57372/2018
IA No. 57372/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 12526/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57471/2018
IA No. 57471/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10194/2016 (IX)
)
SLP(C) No. 10759/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57492/2018
IA No. 57492/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10850/2016 (IX)
)
SLP(C) No. 10563-10564/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57795/2018
IA No. 57795/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 12652/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57710/2018
IA No. 57710/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10081/2016 (IX)
)
SLP(C) No. 23926/2016 (IX)
-3-
Item no.19
( FOR CLARIFICATION/DIRECTION ON IA 57489/2018
IA No. 57489/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11597/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57813/2018
IA No. 57813/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 9850/2016 (IX)
)
SLP(C) No. 11906-11941/2016 (IX)
)
SLP(C) No. 10101/2016 (IX)
)
SLP(C) No. 11604-11607/2016 (IX)
)
SLP(C) No. 10839/2016 (IX)
)
SLP(C) No. 11031/2016 (IX)
(IA
FOR CLARIFICATION/DIRECTION ON IA 57498/2018
IA No. 57498/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 15158-15163/2016 (IX)
)
SLP(C) No. 10870/2016 (IX)
)
SLP(C) No. 9727/2016 (IX)
)
SLP(C) No. 9878/2016 (IX)
)
SLP(C) No. 9853/2016 (IX)
)
SLP(C) No. 9854/2016 (IX)
)
SLP(C) No. 10456/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57423/2018
IA No. 57423/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 9731/2016 (IX)
)
SLP(C) No. 16443/2016 (IX)
)
SLP(C) No. 9862/2016 (IX)
( FOR APPLICATION FOR TRANSPOSITION ON IA 3/2016)
SLP(C) No. 10727/2016 (IX)
)
SLP(C) No. 10837/2016 (IX)
)
SLP(C) No. 10881/2016 (IX)
)
SLP(C) No. 10355/2016 (IX)
)
SLP(C) No. 10406/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57918/2018
IA No. 57918/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10247-10248/2016 (IX)
-4-
Item no.19
( FOR CLARIFICATION/DIRECTION ON IA 57685/2018
IA No. 57685/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 9851/2016 (IX)
)
SLP(C) No. 10104/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57841/2018
IA No. 57841/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10140/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57945/2018
IA No. 57945/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 9645/2016 (IX)
)
SLP(C) No. 10091/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57442/2018
IA No. 57442/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 9716/2016 (IX)
( FOR APPLICATION FOR TRANSPOSITION ON IA 2/2016
FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 2/2016
FOR APPLICATION FOR TRANSPOSITION ON IA 3/2017
IA No. 2/2016 - APPLICATION FOR TRANSPOSITION
IA No. 2/2016 - DELETING THE NAME OF PETITIONER/RESPONDENT)
SLP(C) No. 12117/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57653/2018
IA No. 57653/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11035/2016 (IX)
)
SLP(C) No. 10255/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57912/2018
IA No. 57912/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11045/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57862/2018
IA No. 57862/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11093-11094/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57643/2018
IA No. 57643/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 12147-12148/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57694/2018
IA No. 57694/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11629-11639/2016 (IX)
)
SLP(C) No. 10529/2016 (IX)
)
SLP(C) No. 11588/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57865/2018
IA No. 57865/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10095/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57715/2018
IA No. 57715/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11041-11042/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57781/2018
IA No. 57781/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 12069/2016 (IX)
-5-
Item no.19
( FOR CLARIFICATION/DIRECTION ON IA 57399/2018
IA No. 57399/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10470/2016 (IX)
)
SLP(C) No. 10813/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57774/2018
IA No. 57774/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11111/2016 (IX)
)
SLP(C) No. 10086/2016 (IX)
)
SLP(C) No. 10703/2016 (IX)
)
SLP(C) No. 10891/2016 (IX)
)
SLP(C) No. 23029/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57462/2018
IA No. 57462/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 11097/2016 (IX)
)
SLP(C) No. 10142/2016 (IX)
)
SLP(C) No. 11044/2016 (IX)
)
SLP(C) No. 10674/2016 (IX)
)
SLP(C) No. 11107/2016 (IX)
)
SLP(C) No. 10471/2016 (IX)
)
SLP(C) No. 10547/2016 (IX)
)
SLP(C) No. 10464/2016 (IX)
)
SLP(C) No. 10483/2016 (IX)
)
SLP(C) No. 10157/2016 (IX)
)
SLP(C) No. 11091/2016 (IX)
)
SLP(C) No. 10678/2016 (IX)
)
SLP(C) No. 10532/2016 (IX)
)
SLP(C) No. 10085/2016 (IX)
)
SLP(C) No. 10138/2016 (IX)
)
SLP(C) No. 26540/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57765/2018
IA No. 57765/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 10457/2016 (IX)
-6-
Item No.19
SLP(C) No. 12028/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57902/2018
IA No. 57902/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 15107/2016 (IX)
)
SLP(C) No. 15109/2016 (IX)
)
SLP(C) No. 15236/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57767/2018
IA No. 57767/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 15186-15191/2016 (IX)
(and IA No.73373/2017-I/A FOR DELETION OF PETITIONER NOS. FROM THE
ARRAY OF PARTIES - CHAMBER MATTER)
SLP(C) No. 15192/2016 (IX)
)
SLP(C) No. 15070-15073/2016 (IX)
)
SLP(C) No. 15194-15196/2016 (IX)
)
SLP(C) No. 15235/2016 (IX)
)
SLP(C) No. 15197/2016 (IX)
)
SLP(C) No. 15075-15077/2016 (IX)
)
SLP(C) No. 15193/2016 (IX)
)
SLP(C) No. 15198-15234/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 87225/2018
FOR CLARIFICATION/DIRECTION ON IA 90573/2018
IA No. 87225/2018 - CLARIFICATION/DIRECTION
IA No. 90573/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 15065-15069/2016 (IX)
)
SLP(C) No. 13686/2016 (IX)
)
SLP(C) No. 16494-16500/2016 (IX)
)
W.P.(C) No. 303/2016 (X)
(FOR ON IA 1/2016)
SLP(C) No. 6036/2018 (IX)
(FOR PERMISSION TO FILE SLP ON IA 1/2016)
SLP(C) No. 14537/2016 (IX)
)
SLP(C) No. 16491/2016 (IX)
)
S.L.P.(C)...CC No. 19532/2016 (IX)
)
SLP(C) No. 23113-23122/2016 (IX)
IA No. 19/2016 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No. 29/2016 - DELETING THE NAME OF PETITIONER/RESPONDENT)
-7-
Item no.19
SLP(C) No. 17511-17512/2016 (IX)
)
S.L.P.(C)...CC No. 12932/2016 (IX)
)
SLP(C) No. 25077/2016 (IX)
( FOR CLARIFICATION/DIRECTION ON IA 57659/2018
IA No. 57659/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 27562/2016 (IX)
)
C.A. No. 10015/2016 (III)
)
SLP(C) No. 30103-30105/2016 (IX)
)
SLP(C) No. 34006/2016 (IX)
)
SLP(C) No. 30101/2016 (IX)
)
SLP(C) No. 34742/2016 (IX)
)
SLP(C) No. 1122/2017 (IX)
(FOR CLARIFICATION/DIRECTION ON IA 57832/2018
IA No. 57832/2018 - CLARIFICATION/DIRECTION)
SLP(C) No. 3955/2017 (IX)
)
Date : 02-03-2020 This appeal was called on for hearing today.
For Appellant(s)
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Ravindra Keshavrao Adsure, AOR
Ms Karishma Maria, Adv.
Ms. Aparna Bhat, AOR
Dr E Seshagiri Rao, Adv.
Mr J.N.Singh, Adv.
Mr Ronak Baid, Adv.
Mr. Venkateswara Rao Anumolu, AOR
M/S. S.m. Jadhav And Company, AOR
Mr Abdulrahiman Tamboli, Adv.
Mr. S. Gowthaman, AOR
Ms. Anagha S. Desai, AOR
Ms. Abha R. Sharma, AOR
Mr. Amol Nirmalkumar Suryawanshi, AOR
Mr. Kundan Kumar Lal, AOR
Mr Yuvraj Baburao Gaikwad, Adv.
Dr. R. R. Deshpande, AOR
Ms. Anuradha Mutatkar, AOR
Mr Suhas Kadam, Adv.
M/S. Lemax Lawyers & Co., AOR
Mr Shiv Ram Pandey, Adv.
Ms Hardeep Kaur, Adv.
Mr Amit Satija, Adv.
-8-
Item No.19
Ms Rohini Pd. Tiwari, Adv.
Mr. Anjani Kumar Mishra, AOR
Ms. Rukhsana Choudhury, AOR
Mr. Gopal Balwant Sathe, AOR
Ms Anupama Ngangom,Adv.
Mr Karun Sharma, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Jay Kishor Singh, AOR
Mr Arun R Pednekar, Adv.
Mr Hitesh Kumar Sharma, Adv.
Mr S.K.Rajora, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Karunakar Mahalik, AOR
Mr Geo Joseph, Adv.
Mr Sachin Patil, AOR
For Respondent(s)
Mr. Navin Prakash, AOR
Ms. Vandana Sehgal, AOR
Mr. A. N. Arora, AOR
Ms. Aparna Jha, AOR
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Sudhanshu S. Choudhari, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Sachin Patil, AOR
Mr. Sunil Fernandes, AOR
Mr. Amol B. Karande, AOR
Mr. Arjun Harkauli, AOR
Mr. Amol Nirmalkumar Suryawanshi, AOR
Mr. Shivaji M. Jadhav, AOR
Mr. T. R. B. Sivakumar, AOR
Dr. R. R. Deshpande, AOR
Mr. Venkateswara Rao Anumolu, AOR
Mr. Ravindra Keshavrao Adsure, AOR
Mr. Somanatha Padhan, AOR
Mr. Rameshwar Prasad Goyal, AOR
M/S. Lambat And Associates, AOR
Mr. T. Mahipal, AOR
Mr. Chander Shekhar Ashri, AOR
Mrs. Sarla Chandra, AOR
UPON hearing the counsel the Court made the following
O R D E R
C. A No(s). 10759/2013, C.A.No.10015/2016 Complete matters.
-9-Item No.19 Item No. 19.1 to 19.117, 19.119 to 19.127 & 19.129 to 19.134 Ld. Counsel for the petitioner is granted four weeks time as last opportunity for filing affidavit of dasti service in respect of respondents for whom dasti has been issued as per office report dt.29.2.2020.
Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars to effect service on unserved respondents within two weeks time. Dasti in addition is allowed. Registry to issue dasti notice immediately whether or not fresh particulars are filed.
Application for substitution in SLP© NO.12526/2016 is defective. Defects be cured within four weeks time. Application for substitution to bring on record the legal representatives of petitioner nos. 60 & 87 in SLP© NO.11031/2016 be listed before the Hon’ble Judge in Chamber for orders. Application for directions in respective matters be processed as per rules.
Application for deletion in respective matters be processed for listing before the Hon’ble Judge in Chamber for orders. W.P.(C) No. 303/2016 Service is complete on respondent nos. 1 to 5 and 7 but none has entered appearance.
Respondent nos. 6 and 8 are granted four weeks time as last opportunity for filing counter affidavit. -10- Item No.19 SLP© NO.9853, 9862 AND 9716 OF 2016 Application for transposition as petitioner is allowed vide Hon’ble Judge in Chambers order dt.25.11.2019 but court fee has not been paid in terms of Chapter 25 of Handbook on Practice and Procedure and Office Procedure, 2017. Be paid immediately.
Ld. Counsels appearing for the respondents for the first time are granted four weeks time for filing counter affidavit.
Ld. counsels appearing for the respondents for the second time and to whom one opportunity to file counter affidavit has already been granted are granted four weeks time as last opportunity for filing counter affidavit.
Ld. Counsels appearing for the respondents to whom last opportunity to file counter affidavit has already been granted, their further opportunity to file counter affidavit stands declined.
ANIL LAXMAN PANSARE Registrar