Supreme Court - Daily Orders
Arundhati Roy vs High Court Of Judicature At Bombay ... on 22 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
ITEM NO.56 COURT NO.3 SECTION IIA
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 (Crl.) No(s). 303/2016
(Arising out of impugned final judgment and order dated 23/12/2015
in CRLA No. 785/2015 passed by the High Court Of Bombay At Nagpur)
ARUNDHATI ROY Petitioner(s)
VERSUS
REGISTRAR, HIGH COURT OF JUDICATURE AT BOMBAY NAGPUR BENCH NAGPUR &
ANR. Respondent(s)
(with appln(s)for exemption from filing c/c of the impugned
judgment)
WITH
SLP(Crl) No. 249/2016
(With appln.(s) for permission to file synopsis and list of dates
and appln.(s) for exemption from filing c/c of the impugned
judgment and )
Date : 22/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
In SR 303/2016 Mr. Prashant Bhushan,Adv.
Mr. Dhawal, Adv.
Mr. Rishabh Sancheti, Adv.
Mr. Manu Chaturvedi, Adv.
Mr. Rohit Singh, Adv.
Ms. Neha Rathi, Adv.
In SR 249/2016 Mr. R.S. Cheema, Sr.Adv.
Ms. Rebella John, Sr. Adv.
Ms. Tarannum Cheema, Adv.
Mr. Jawahar Raja, Adv.
Mr. Harsh Bora, Adv.
Ms. Hiral Gupta, Adv.
Ms. Nicy Paulson, Adv.
Signature Not Verified
for Mr. Sanjay Jain,AOR
Digitally signed by
Renuka Sadana
Date: 2016.01.22
For Respondent(s)
17:03:50 IST
Reason: Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Arpit Rai, Adv.
SR 303/2016 etc.
2
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in two weeks.
Mr. Nishant Ramakantrao Katneshwarkar, Advocate accepts notice on behalf of the State of Maharashtra in both the petitions.
Issue notice to the remaining respondent(s).
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS