Supreme Court - Daily Orders
Changa Kana Thakur Since Deceased ... vs State Of Maharashtra on 25 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.21 COURT NO.2 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)....../2016
(CC Nos.13455-13456/2016)
(Arising out of impugned final judgment and order dated 23/10/2015
in COS No. 33473/2001 in FA No. 403/2001 along with COS
No.22802/2010 in FA No. 404/2001 passed by the High Court of
Judicature at Bombay)
CHANGA KANA THAKUR SINCE DECEASED THROUGH
HIS LEGAL HEIRS Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 25/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Amol Chitale,Adv.
Mr. C.B. Wadkar,Adv.
Mr. Sachin Punde,Adv.
Ms. Pragya Baghel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by ANITA MALHOTRA Date: 2016.07.26 Assistant Registrar 16:31:38 IST Reason: