Supreme Court - Daily Orders
State Of Maharashtra vs Ramesh Vithal Padhye . on 15 January, 2014
L
ITEM NO.3 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 SUNIL THOMAS
Petition(s) for Special Leave to Appeal (Civil) No(s).20568/2006
STATE OF MAHARASHTRA & ORS. Petitioner(s)
VERSUS
RAMESH VITHAL PADHYE & ORS. Respondent(s)
(With appln(s) for stay,permission to file additional documents,c/delay in
filing SLP and office report)
WITH SLP(C) NOS. 20567/2006 AND 4832/2007
Date: 15/01/2014 These Petitions were called on for hearing today.
For Petitioner(s) Mr. Aniruddha P. Mayee,Adv.
For Respondent(s) Ms. Vijay Lakshmi,Adv.
Mr. Parmanand Gaur,Adv.
Ms. Nandani Gupta,Adv.
Mr. Ravindera Kumar Verma,Adv.
Ms. Sushma Suri ,Adv.
Mr. Abhijat P. Medh,Adv.
UPON hearing counsel the Court made the following
O R D E R
Ld. counsel for the petitioner in SLP(C) No. 20568/2008 has not filed the proof of dasti in spite of last chance granted. Being an old matter, list the matter before the Hon’ble Judge in Chamber for appropriate orders regarding non-prosecution of Respondent No. 33.
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