Supreme Court - Daily Orders
Council Of Architecture vs Manohar Krishnaji Ranade . on 19 February, 2016
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.59 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3346-3348/2005
COUNCIL OF ARCHITECTURE Appellant(s)
VERSUS
MANOHAR KRISHNAJI RANADE & ORS. Respondent(s)
(OFFICE REPORT FOR DIRECTIONS)
Date : 19/02/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Appellant(s)
Mr. V. N. Raghupathy,Adv.
For Respondent(s)
Dr. R. R. Deshpande,Adv.
Mr. Pankaj Kumar Mishra,Adv.
Mr. A. S. Bhasme,Adv.
Mrs. Suchitra Atul Chitale,Adv.
Ms. Shivangi Khanna,Adv.
Mrs. Jayashree Wad.Adv.
Mr. Ashish Wad,Adv.
Mrs. Paromita Majumdar,Adv.
Mr. Nupur Goswami,Adv.
Ms. Jaya Khanna,Adv.for
M/s. J. S. Wad & Co.(for RR.3-5)
Ms. Gunwant Dara,Adv.for
Ms. Sushma Suri,Adv.
Mr. Ranjeet Kumar,Adv.for
Mr. S.N.Terdol,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.02.19 16:56:06 IST Reason: Prayer has been made to delete the name of respondent No.2.
-2-The prayer is allowed at the risk of the appellant.
Let amendment of cause title be carried out within a period of fifteen days.
(SUMAN WADHWA) (MADHU NARULA) AR-cum-PS COURT MASTER