Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 8 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.47 COURT NO.7 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). 15838/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 17/04/2015
IN WP NO. 872/2015 PASSED BY THE HIGH COURT OF BOMBAY)
NAMDEV SHRIPATI PATIL AND ORS. PETITIONER(S)
VERSUS
STATE OF MAHARASHTRA AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR DIRECTIONS AND EXEMPTION FROM FILING C/C OF
THE IMPUGNED ORDER AND EXEMPTION FROM FILING O.T. AND PERMISSION TO
FILE ADDITIONAL DOCUMENTS AND INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 13801/2015
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 08/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
SLP(C) NO.15838/15 Mr. Kapil Sibal, Sr. Adv.
Mr. Shyam Divan, Sr.Adv.
Mr. A. Radhakrishnan, Adv.
SLP(C) 13801/15 & rr
in SLP(C) 15838/15 M/s. S.M. Jadhav & Company, Adv.
For Respondent(s) Mr. Mahaling Pandarge, Addl. Govt. Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Sushil Karanjkar, Adv.
Mr. Anil Anturkar, Sr. Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, Adv.
Mr. Tanaji Mhatugade, Adv.
Mr. Ashok H. Patil, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.03.10
09:58:23 IST
Reason:
Page No.1 of 2
UPON hearing the counsel the Court made the following
O R D E R
List the matters for final disposal on 12 th April, 2016.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Page No.2 of 2