Supreme Court - Daily Orders
Dinkarrao vs The State Of Maharashtra on 12 February, 2016
ITEM NO.60 REGISTRAR COURT. 2 SECTION IIA
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3438/2015
DINKARRAO S/O SHANKARRAO JAWALE & ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
(with interim relief and office report)
Date : 12/02/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Dilip Annasaheb Taur,Adv.
For Respondent(s)
Mr. Nishant Katneshwarkar, Adv.
Ms. Deepa Kulkarni, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Deepa Kulkarni, Ld. Advocate, has appeared on behalf of Mr. Nishant Katneshwarkar, Ld. Advocate-on-record for the respondent no.1. Ld. Counsel seeks and is given two weeks time to file the Vakalatnama and four weeks time to file the counter affidavit.
Learned Counsel for the petitioners has failed to take fresh steps in respect of the respondent no.2 in spite of last chance granted. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chamber for further directions. Await orders and list thereafter.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2016.02.12 16:44:27 SCTReason: (M V RAMESH)
Registrar
PS