Supreme Court - Daily Orders
Jaya Mohan Solanki vs State Of Maharashtra on 28 November, 2014
Bench: J. Chelameswar, S.A. Bobde
Out today
ITEM NO.59 COURT NO.6 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). 32587/2014
(Arising out of impugned final judgment and order dated 13/11/2014
in WPL No. 2876/2014 passed by the High Court Of Bombay)
JAYA MOHAN SOLANKI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to place
addl. documents on record)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. B.H. Marlapalle,Sr.Adv.
Ms. Sindha Shreedhanan,Av.
Mr. S. K. Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. B.H. Marlapalle, learned senior counsel appearing for the petitioner seeks leave to withdraw this petition with liberty to the petitioner to amend the injunction application in order to seek relief against the second demolition notice dated 30.10.2014.
The petitioner is allowed to do so.
The special leave petition is accordingly dismissed as withdrawn with the aforesaid liberty, as prayed for.
Signature Not Verified Digitally signed by Status quo shall be maintained for a period of two weeks. Om Parkash Sharma Date: 2014.11.29 12:30:06 IST Reason: [O.P. SHARMA] [INDU BALA KAPUR]
COURT MASTER COURT MASTER