Supreme Court - Daily Orders
Sant Sadguru Janardan Swami (Maungiri) ... vs The State Of Maharashtra And Anr. ... on 25 April, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.21 COURT NO.13 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2016, I.A. 2/2016 in Petition(s) for Special Leave to Appeal
(C) Diary No. 12760/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in FA No. 1448/2013 passed by the High Court of Bombay at
Aurangabad)
SANT SADGURU JANARDAN SWAMI Petitioner(s)
(MAUNGIRI) MAHARAJ SRI KASHI
VISHWANATH MAHADEO TRUST & ORS.
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(For restoration and c/delay in filing application for restoration)
Date : 25/04/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Sachin Patil,Adv.
Mr. Sanjay Kharde,Adv.
Mr. Sunil Kumar Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that soon after the order dated 26.11.2015 passed by the learned Chambers Judge, he had taken steps to cure the defects well within time, but by that time, the matter was checked by the Registry and it was served that the defects now stand cured. The period of two weeks granted by the learned Chambers Judge had expired.
In these circumstances, this application for restoration is allowed.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.04.30 11:07:54 IST Reason: (PANKAJ KUMAR NEGI) (SUMAN JAIN)
SR.P.A. COURT MASTER