Supreme Court - Daily Orders
P.A. Inamdar . vs The State Of Maharashtra on 13 May, 2016
ITEM NO.109 REGISTRAR COURT. 1 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. CHIRAG BHANU SINGH
Civil Appeal No(s). 1256/2012
P.A. INAMDAR & ORS. Appellant(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(with office report)
WITH
C.A. No. 1257/2012
Interim Relief and Office Report)
C.A. No. 1258/2012
Interim Relief and Office Report)
C.A. No. 1259/2012
Interim Relief and Office Report)
C.A. No. 1260/2012
Interim Relief and Office Report)
C.A. No. 1261/2012
Interim Relief and Office Report)
C.A. No. 1262/2012
Interim Relief and Office Report)
Date : 13/05/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. D. Subbaramaiah, Adv.
Mr. T. Mahipal,Adv.
Mr. Vishwajit Singh,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s)
Mr. Gaurav Agrawal,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Rajiv Shankar Dvivedi,Adv.
Signature Not Verified
Mr. T. Mahipal, Adv.
Digitally signed by
Hema Joshi
Date: 2016.05.14
14:16:39 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Item No.109 -2-Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Registry to process all the matters for listing before the Hon'ble Court, as per rules.
(CHIRAG BHANU SINGH) Registrar