Supreme Court - Daily Orders
Evangelical Alliance Ministries ... vs State Of Maharashtra And Nine Ors. on 2 January, 2017
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.55 COURT NO.9 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)......CC No(s).
24356/2016
(Arising out of impugned final judgment and order dated 25/04/2016
in WP No. 4209/2013 passed by the High Court Of Bombay At
Aurangabad)
EVANGELICAL ALLIANCE MINISTRIES TRUST, Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND NINE ORS. Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
Date : 02/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Dilip Annasaheb Taur,Adv.
Mr. Amol V. Deshmukh, 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.
Pending application(s), if any, shall be disposed of accordingly.
(Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.01.03 15:27:41 IST Reason: