Supreme Court - Daily Orders
State Of Maharashtra vs Madhuri Nitin Jadhav on 6 February, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
1
ITEM NO.24 COURT NO.3 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). 25000/2014
(Arising out of impugned final judgment and order dated 26/02/2014
in WP No. 7343/2013 passed by the High Court Of Bombay)
STATE OF MAHARASHTRA AND ORS Petitioner(s)
VERSUS
MADHURI NITIN JADHAV Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and permission to place addl. documents
on record and interim relief and office report)
WITH
S.L.P.(C)...CC No. 16020/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 16048/2014
(With appln.(s) for permission to file SLP and Office Report)
Date : 06/02/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ranjit Kumar, Solicitor General
Mr. P.P. Rao, Sr. Adv.
Mr. Ravindra K. Adsure, Adv.
Mr. Prashant Dahat, Adv.
For Mr. Aniruddha P. Mayee, Adv.
For Respondent(s) Mr. Arvind Savant, Sr. Adv.
Mr. Sudhanshu S. Choudhari, Adv.
Mr. Vatsala Vigya, Adv.
UPON hearing counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Jayant Kumar Arora Date: 2015.02.11 11:56:00 IST Reason: Delay condoned.
This being the order of remand, we find no reason to 2 interfere with the impugned order passed by the High Court. The Special Leave Petitions are, accordingly, dismissed. However, the question of law is kept open.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar