Supreme Court - Daily Orders
Maria Wolfango D'Silva (D)Th:Lrs vs Datta Narayan Lamgaonkar (D) Thr. Lrs & ... on 18 July, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.13 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) No(s). 9510-9511/2012
(Arising out of impugned final judgment and order dated 24/11/2011
in RPC No. 14/2011 passed by the High Court Of Bombay At Goa)
MARIA WOLFANGO D'SILVA (D)TH:LRS Petitioner(s)
VERSUS
DATTA NARAYAN LAMGAONKAR (D) THR. LRS & ORS. Respondent(s)
(office report for directions)
Date : 18/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s) Ms. Triveni Poteker, Adv.
Mr. Paurush Kumar, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s) Mr. Karan Mathur, Adv.
Mr. Jayant Mohan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by learned counsel for the petitioners that respondent no.3 being Government entity, can be represented by learned counsel appearing for respondent nos. 4 and 5 and hence, the service be treated as complete.
Ordered accordingly.
Signature Not Verified Digitally signed by VINOD KUMAR Date: 2016.07.20 17:44:13 IST Reason: (VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER