Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 16 December, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.4 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
I.A. 50/2015 IN 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)
(FOR DIRECTIONS AND OFFICE REPORT)
Date : 16/12/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Guru Krishnakumar, Sr. Adv.
Mr. Anish R. Shah, Adv.
Mr. A. Radhakrishnan, Adv.
For Respondent(s)
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Arvind V. Savant, Sr. Adv.
Mr. Tanaji Mhatugade, Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, Adv.
For M/s. S.M. Jadhav & Company, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the Special Leave Petition for final disposal in the month of April, 2016.
As the term of the Board of Directors/Managing Signature Not Verified Committee was over way back in May, 2015, we direct the Digitally signed by Vinod Lakhina Date: 2015.12.17 15:09:01 IST Reason: Secretary to the Government of Maharashtra in the Page No.1 of 2 Cooperative Department to make arrangements for appointment of an Administrator to run the affairs of the Society until fresh elections are held.
I.A. No.50 is disposed of accordingly.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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