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Suresh Chand Jain vs Director General, Nift . on 10 August, 2015

     ITEM NO.110                          REGISTRAR COURT. 2                 SECTION IX

                                   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. M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).   15838/2015

     NAMDEV SHRIPATI PATIL AND ORS.                                      Petitioner(s)

                                                     VERSUS

     STATE OF MAHARASHTRA AND ORS.                      Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     order and exemption from filing O.T. and permission to file
     additional documents and interim relief and office report)

     WITH
     SLP(C) No. 13801/2015
     (With Interim Relief and Office Report)


     Date : 10/08/2015 These petitions were called on for hearing today.


     For Petitioner(s)                  Mr. Anand Langde,Adv.
                                        Mr. A. Radhakrishnan,Adv.

                                        Mr. Brij Kishor Sah,Adv.
                                        M/s. S.M. Jadhav & Company,Adv.

     For Respondent(s)
                                         Ms. Anagha S. Desai,Adv.

                                        Mr. Preshit Surshe,Adv.
                                        Mr. Nishant Katneshwarker,Adv.


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

Await the return of the service of notice already issued to the respondent No.2.

The other respondents shall be at liberty to file the counter affidavit within a period of four weeks.

List again on 27.10.2015.

(M K HANJURA) Registrar MG