Supreme Court - Daily Orders
Zamin vs The State Of Maharashtra on 25 March, 2025
1
ITEM NO.42 COURT NO.3 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(s).25913-25914/2024
[Arising out of impugned final judgment and order dated 10-09-2024
in WP No.4039/2023 and order dated 15-10-2024 in MCA No.924/2024
passed by the High Court of Judicature at Bombay at Nagpur]
ZAMIN & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
IA No. 250385/2024 - EXEMPTION FROM FILING O.T.
IA No. 279085/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 251465/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 251463/2024 - PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS
Date : 25-03-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.V. VISWANATHAN
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Gagan Sanghi, Adv.
Mrs. Farah Hashmi, Adv.
Ms. Salonee Paranjape, Adv.
Mr. Karan Bishnoi, Adv.
Mrs. A.s Jamuna, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Ajit S Bhasme, Sr. Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Prashant Sharma, Adv.
Mr. Parth Sarathi, Adv.
Mr. Gyanendra Vikram Singh, Adv.
Ms. Soumya Gulati, Adv.
Mr. Rohan K Santoshi, Adv.
Signature Not Verified
Mr. Shrirang B. Varma, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2025.03.26
18:28:06 IST
Reason:
Mr. Aaditya Aniruddha Pande, AOR
UPON hearing the counsel the Court made the following
O R D E R
2
1. Learned counsel for the petitioners seeks and is granted four weeks’ time to file rejoinder to the counter affidavit filed by respondent No.4.
2. Post these matters for hearing on 29.04.2025.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR