Supreme Court - Daily Orders
Devraj Kacher Naik vs Ramchandra Motiram Patil on 4 October, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.6 Court 6 (Video Conferencing) 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.8317/2021
(Arising out of impugned final judgment and order dated 14-06-2021
in WPST No.7128/2021 passed by the High Court of Judicature at
Bombay)
DEVRAJ KACHER NAIK Petitioner(s)
VERSUS
RAMCHANDRA MOTIRAM PATIL & ORS. Respondent(s)
(IA No. 79830/2021 - VACATING STAY)
Date : 04-10-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Pravartak Pathak, Adv.
Mr. Sachin Dahkephalkar, Adv.
Mr. Shankey Agrawal, AOR
For Respondent(s) Mr. Pinaki Mishra, Sr. Adv.
Mr. Bharat Nagar, Adv.
Mr. Sanjay Patil, Adv.
Mr. Satya Kam sharma, Adv.
Mr. Shashwat Goel, AOR
Mr. Sudhanshu S. Choudhari, AOR
Mr. Shirish K. Deshpande, Adv.
Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Rejoinder, at the request of the petitioner, be filed Signature Not Verified Digitally signed by RASHI GUPTA within two weeks.
Date: 2021.10.04 17:31:16 IST Reason:Interim order to continue till the next date of hearing.
IA No. 79830/2021 - VACATING STAY Since we are listing the matter for hearing and interim order was granted, we see no reason to keep this application pending for vacation of stay as the question of further continuation of stay or admission of the special leave petition would be examined on the next date. Application stands disposed of.
At the oral request, liberty is granted to learned counsel for the respondent to file additional documents within a week.
List on 07th December, 2021.
(RASHMI DHYANI) (POONAM VAID) COURT MASTER COURT MASTER