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Supreme Court - Daily Orders

Suresh Chand Jain vs Director General, Nift . on 27 October, 2015

     Item No.79                                                    1

                                           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 V RAMESH

     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 : 27/10/2015 These petitions were called on for hearing today.


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

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

     For Respondent(s)
                                                Mr. Nishant Ramakantrao Katneshwarkar,Adv.
                                                Ms. Anagha S. Desai,Adv.



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

Respondent Nos. 6 to 11 have already filed the counter affidavit.

Signature Not Verified Digitally signed by Madhu Grover Date: 2015.10.27

Four weeks time, as last chance is given to the learned 16:51:18 SCT Reason: counsel for the respondent Nos. 1 to 4 to file the counter affidavit.

Item No.79 2

Mr. S.M. Jadhav, Ld. Advocate has appeared on behalf of the respondent No.5. He has stated that he has already filed the vakalatnama. The Ld. Counsel seeks and is given four weeks time to file the counter affidavit..

List again on 12.1.2016.

(M V RAMESH) Registrar MG