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Adiwasi Halba Halbi Samaj And Karmachar ... vs The State Of Maharashtra on 18 May, 2020

Bench: R. Banumathi, Indu Malhotra, Aniruddha Bose

                                                       1

     ITEM NO.1                      Virtual Court 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

                           SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4634/2019

     (Arising out of impugned final judgment and order dated 28-09-2018
     in WP No. 3140/2018 passed by the High Court Of Judicature At
     Bombay At Nagpur)

     ADIWASI HALBA HALBI SAMAJ AND KARMACHAR
     UTKARSH SAMITI                                                     Petitioner(s)

                                                      VERSUS

     THE STATE OF MAHARASHTRA & ORS.                                    Respondent(s)

     (FOR ADMISSION and Interim Relief and
     IA No.34382/2020-CONDONATION OF DELAY IN FILING and
     IA No.34384/2020-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA No.34385/2020-EXEMPTION FROM FILING O.T. and
     IA No.34383/2020-CONDON.OF DELAY IN REFILING/CURING THE DEFECTS )

     WITH SLP(C) No. 5279/2020 (IX)
     (FOR ADMISSION and Interim Relief and
     IA No.36537/2020-EXEMPTION FROM FILING O.T.)

     Date : 18-05-2020 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDU MALHOTRA
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                 Mr. Kishor Lambat,Adv.
     (D.No.4634/2019)                  Ms. Manju Jetley, AOR

     (SLP 5279/2020)                   Mr. Ranbir Singh Yadav, AOR

     For Respondent(s)
                                       Mr. Pratik R. Bombarde, AOR

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

Signature Not Verified The Court is convened through video conferencing.

SLP(C)Diary NO.4634 of 2019 :

18:32:21 IST Reason:

Since the special leave petition is filed against the interim  2 order, Mr. Kishor Lambat, learned counsel appearing for the petitioner, seeks permission to withdraw the special leave petition with liberty to raise all the contentions before the High Court at the appropriate time.

The special leave petition is disposed of as withdrawn with the liberty as prayed for.

SLP(C)NO.5279 of 2020 :

We have heard Mr. Ranbir Singh Yadav, learned counsel appearing for the petitioner.

Since the special leave petition is preferred against the interim order of the High Court of Judicature at Bombay, Bench at Nagpur, we are not inclined to entertain the special leave petition.

Accordingly, the special leave petition is disposed of giving liberty to the petitioner to raise all the contentions before the High Court at the appropriate time.

In case the petitioner has any further grievance against the final order which the High Court may pass, the petitioner is at liberty to approach this Court.

Pending applications, if any, shall also stand disposed of.

(MAHABIR SINGH)                                                (BEENA JOLLY)
  AR-cum-PS                                                    BRANCH OFFICER