Supreme Court - Daily Orders
Ramakant S. Bhattad And Others. vs The State Of Maharashtra Through Its ... on 7 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.47 COURT NO.8 SECTION IX
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). 21719/2015
(Arising out of impugned final judgment and order dated 22/04/2015
in WP No. 3064/2013,22/04/2015 in WP No. 8001/2012 passed by the
High Court Of Bombay)
RAMAKANT S. BHATTAD AND OTHERS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND OTHERS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to file
lengthy list of dates and interim relief)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Jayant Bhushan,Sr.Adv.
Mr. Dilip Annasaheb Taur,Adv.
Mr. Vishwajeet Mohite,Adv.
Mr. Amol Deshmukh,Adv.
Mrs. Kanchan Vohra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment and exemption from filing O.T. are allowed.
Issue notice on the special leave petition as well as on prayer for interim relief.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.08.08 10:54:43 IST Reason: