Supreme Court - Daily Orders
Pandurang Gundappa Shinde vs State Of Maharashtra on 14 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
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ITEM NO.60 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
Petition(s) for Special Leave to Appeal (C) No(s). 7045-7046/2016
(Arising out of impugned final judgment and order dated 07/03/2016
in CA No. 415/2016 07/03/2016 in WP No. 1252/2016 passed by the High
Court Of Bombay)
PANDURANG GUNDAPPA SHINDE AND ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
WITH
SLP(C) No. 7155/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date : 14/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Kapil Sibal, Sr. Adv.
Mr. Arvind Dattar, Sr. Adv.
Mr. S.S. Patwardhan, Adv.
Mr. Anshuman Animesh, Adv.
Mr. A. Radhakrishnan,Adv.
Mr. K.K. Venugopal, Sr. Adv.
Mr. Basava Prabhu S. Patil, Sr. Adv.
Signature Not Verified
Mr. Satyajit A. Desai, Adv.
Digitally signed by
VINOD KUMAR
Date: 2016.03.15
Ms. Anagha S. Desai,Adv.
12:51:52 IST
Reason:
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Pralhad Paranjape, Adv.
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Mr. Arpit Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is brought to our notice that the matter is being listed on 21.03.2016 before the High Court for consideration of interlocutory application and final disposal.
In view of the aforesaid factual position, it is not necessary for us to examine various legal issues urged in this Court for grant of interlocutory order. Therefore, it would be just and proper for this Court to request the High Court to hear all the parties on 21.03.2016 and pass appropriate order within a reasonable time. Ordered accordingly.
(VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER