Supreme Court - Daily Orders
Ravindra Ramchandra Waghmare vs Indore Mun.Corp.. on 12 August, 2014
ITEM NO.5 COURT NO.11 SECTION IVA
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). 30998/2010
(Arising out of impugned final judgment and order dated 30/09/2010
in WA No. 397/2010 passed by the High Court Of M.P At Indore)
RAVINDRA RAMCHANDRA WAGHMARE Petitioner(s)
VERSUS
INDORE MUN.CORP.& ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and impleadment and
interim relief and office report)
WITH
SLP(C) No. 31541/2011
(With appln.(s) for Interim Relief and Office Report)
Date : 12/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Pratibha Jain ,Adv.
For Respondent(s) Mr. Hemant Sharma,Adv.
Dr. Ashwani Bhardwaj,Adv.
Mr. Sanjay Kapur ,Adv.
Ms. Lekha Vishwanath,Adv.
Ms. Priyanka Das,Adv.
Mr. Anmol Chandan,Adv.
Mr. S.K. Dubey,Sr.Adv.
Mr. C.D. Singh,Adv.
Ms.Shreya Dubey,Adv.
Mr. Anil K.Sharma,Adv.
Mr. Praveen Chaturvedi ,Adv.
Mr. Rajeev Dhawan,Sr.Adv.
For impleading Ms. Pragati Neekhra,Adv.
Party
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.08.16
13:01:14 IST
Reason:
....2/-
-2-
UPON hearing the counsel the Court made the following
O R D E R
I.A. for impleadment is allowed.
List the matters on a non-miscellaneous day in the month of November, 2014.
Four weeks’ time is granted to the respondents to file counter affidavit. Rejoinder affidavit, if any, may be filed within four weeks’ thereafter.
(MADHU BALA) (JASWINDER KAUR)
COURT MASTER COURT MASTER