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Mahesh Damu Khare vs The State Of Maharashtra on 25 July, 2018

      ITEM NO.67                           REGISTRAR COURT. 2                         SECTION II-A

                                    S U P R E M E C O U R T O F           I N D I A
                                            RECORD OF PROCEEDINGS


                                           BEFORE THE REGISTRAR MR. RAJESH KUMAR GOEL

      Petition(s) for Special Leave to Appeal (Crl.)                           No(s).    4326/2018

      MAHESH DAMU KHARE                                                           Petitioner(s)

                                                            VERSUS

      THE STATE OF MAHARASHTRA & ANR.                                             Respondent(s)



      Date : 25-07-2018 This petition was called on for hearing today.



      For Petitioner(s)
                                          Mr. Manu T. Ramachandran, AOR

      For Respondent(s)                   Mr.S.S.Bandaru,Adv.
                                          Mr.Nishant R.Katneshwarkar,Adv.



                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Service is complete on the respondent No.1, but no one has entered appearance on his behalf. However, Mr.S.S.Bandaru,Ld.counsel undertakes to appear for the respondent No.1. He seeks and is given four week's time to file the vakalatnama and the counter affidavit.

As per postal tracking report in respect of respondent No.2, the remarks shows that “Left”. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.

List the matter again on 11.09.2018.

RAJESH KUMAR GOEL Registrar SB