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State Of Maharashtra vs Arundhati Suresh Ninawe on 14 November, 2014

Bench: Vikramajit Sen, Prafulla C. Pant

                                                       1

     ITEM NO.2                             COURT NO.13                      SECTION IX

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

     I.A. 2-3/2014 in
     Petition for Special Leave to Appeal (C)                   No(s).      30720-30721/2013

     (Arising out of impugned final judgment and order dated 26/11/2012
     in WP No. 4867/2004,05/07/2013 in WP No. 4274/2012,08/07/2013 in WP
     No. 4274/2012,09/07/2013 in WP No. 4274/2012,10/07/2013 in WP No.
     4274/2012 passed by the High Court Of Bombay at Nagpur)

     STATE OF MAHARASHTRA & ANR                                              Petitioner(s)

                                                      VERSUS

     ARUNDHATI SURESH NINAWE & ANR                      Respondent(s)
     (for clarification of court's order dated 06.09.2013 and office
     report)

     Date : 14/11/2014 These applications were called on for hearing
                         today.
     CORAM :
              HON'BLE MR. JUSTICE VIKRAMAJIT SEN
              HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                Mr.   Ravindra K. Adsure, Adv.
                                      Mr.   Sidheshwar Biradar, Adv.
                                      Mr.   Prashant Dahat, Adv.
                                      Mr.   Aniruddha P. Mayee,Adv.

     For Respondent(s)                Mr. Manish Pitale, Adv.
                                      Mr.Wasi Haider, Adv.
                                      Mr. Chander Shekhar Ashri,Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Having heard learned Counsel for the parties, we are satisfied that if the Respondent No.1 is still in service, her service should not be terminated merely because of the pendency of the present proceedings.

Prima facie the proposition to be decided in these 17:04:31 IST Reason:

petitions has already been decided in other proceedings.

The present Special Leave Petitions be listed for hearing on 3rd December, 2014 along with SLP(C)No.30719/2013 etc.etc. (USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS (COURT MASTER)