Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Mahesh Pandurang Naik vs The State Of Maharashtra on 12 October, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

                                                      1

     ITEM NO.3                               COURT NO.9               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

     Petition(s) for Special Leave to Appeal (Crl.)                  No(s).    1115/2022

     (Arising out of impugned final judgment and order dated 09-12-2021
     in ABA No. 2776/2021 passed by the High Court of Judicature at
     Bombay)

     MAHESH PANDURANG NAIK                                              Petitioner(s)

                                                     VERSUS

     THE STATE OF MAHARASHTRA                           Respondent(s)
     (IA No. 18850/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 18848/2022 - EXEMPTION FROM FILING O.T.) Date : 12-10-2022 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Ms. Rakhi Dubey, Adv.
Mr. Vishal Prasad, AOR Mr. Sandeep Dubey, Adv. Ms. Ritika Sethi, Adv.
For Respondent(s) Mr.Aaditya A. Pande, AOR. Mr.Siddharth Dharmadhikari, Adv. Mr.Bharat Bagla, Adv.
Mr. Aaditya Aniruddha Pande, AOR Mr. Kunal Cheema, AOR Mr. Shivam Dubey, Adv.
UPON hearing the counsel, the Court made the following O R D E R Signature Not Verified The status report filed by Assistant Police Inspector, Malad Digitally signed by SWETA BALODI Police Station, Mumbai, Maharashtra, would be filed in the Registry Date: 2022.10.13 17:16:52 IST Reason:
of the Court.
2
The petitioner would file an affidavit along with site plan indicating total number of bungalows constructed, total number of bungalows which have already been alloted and possession has been handed over, total number of bungalows where possession has not been handed over and can be alloted and the details of the persons/ allottees, who have made payment along with the total amount of payment received from the said persons/allottees. The said affidavit would be filed within a period of 15 days from today.
Re-list in the third week of November, 2022. Till the next date of hearing, interim order would be continue.
(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR