Supreme Court - Daily Orders
Nitin Shanker Deshpande vs Union Of India on 20 January, 2014
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ITEM NO.35 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 (Civil) No(s).382/2014
(From the judgement and order dated 08/08/2013 in PIL No.69/2013 of the
HIGH COURT OF JUDICATURE AT BOMBAY)
NITIN SHANKER DESHPANDE & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Ashish Mehta, Adv.
Mr.Firasat Ali, Adv.
Ms.Shweta Garg,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Dismissed.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar