Supreme Court - Daily Orders
U.O.I. vs Shanshank Vyankatesh Manohar on 4 July, 2014
º ITEM NO.18 COURT NO.4 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....../2014
CC No.8391/2014
(Arising out of impugned final judgment and order dated 07/08/2013
in WP No. 5305/2013 passed by the High Court Of Bombay)
U.O.I. Petitioner(s)
VERSUS
SHANSHANK VYANKATESH MANOHAR & ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP and prayer for interim
relief)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. L.N. Rao, ASG
Ms. Binu Tamta, Adv.
Mr. B. Krishna Prasad ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. However, any observation made in the impugned order in regard to the merit of the case shall have no bearing at the later stage of the proceedings.
(SANJAY KUMAR) Signature Not Verified (INDU SATIJA) COURT MASTER Digitally signed by Sanjay Kumar Date: 2014.07.05 ASSISTANT REGISTRAR 12:06:07 IST Reason: