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Anil S/O Dadaji Atram vs State Of Maharashtra & Ors Etc. on 11 May, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.8                             COURT NO.5                     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. 3-4/2016 in Petition(s) for Special Leave to Appeal (C)
     No(s). 4606-4607/2016

     (Arising out of impugned final judgment and order dated 06/04/2015
     in CAO No. 324/2015 in MCA No. 20550/2014 in WP No. 6644/2013 and
     order dated 04/08/2014 in WP No. 6644/2013 passed by the High Court
     Of Bombay At Nagpur)

     ANIL S/O DADAJI ATRAM AND ANR.                                            Petitioner(s)

                                                   VERSUS

     STATE OF MAHARASHTRA & ORS ETC.                                           Respondent(s)

     (for restoration and office report)

     Date : 11/05/2016 These applications were called on for hearing
     today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)               Mr. Akash Kakade,Adv.
                                     Mr. Mithilesh Kumar,Adv.
                                     Ms. Anagha S. Desai,Adv.


     For Respondent(s)


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

Accepting the reasons stated in the application, applications (I.A. 3-4/2016 )for restoration are allowed.

Order dated 12.2.2016 dismissing the special leave petition for non-prosecution is recalled. The special leave petitions are restored to their original number.

                [O.P. SHARMA]                                    [RAJINDER KAUR]
                 AR-cum-PS                                        COURT MASTER