Supreme Court - Daily Orders
Sharmila Raj Thackeray vs Kanchan Sunil Mansingani on 25 April, 2024
2
ITEM NO.1726 COURT NO.17 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 2074/2014
SHARMILA RAJ THACKERAY Appellant(s)
VERSUS
KANCHAN SUNIL MANSINGANI & ANR. Respondent(s)
Date : 25-04-2024 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE
[IN CHAMBERS]
For Appellant(s)
For Respondent(s) Dr. Ravindra Chingale, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Office report shows that on account of elevation of the learned counsel representing the respondent No.1, notice was issued to the respondent no.1 for engagement of another counsel, the notice received back with postal remarks “left”.
The Respondent no.2 the State of Maharashtra is being represented by learned counsel, Mr. Ravindra Chingale.
In view of these factual aspects, it would be necessary to make certain arrangements for representation of the respondent No.1.
Signature Not VerifiedDigitally signed by SNEHA DAS Date: 2024.04.29 15:33:46 IST Reason: 2
Accordingly, the Secretary, Supreme Court Legal Services Committee is requested to take appropriate steps so that the respondent No.1 is represented by the counsel in the matter as and when the matter is listed before the Court.
(GEETA JOSHI) (NIDHI WASON) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)