Supreme Court - Daily Orders
Prabhu Deorao Bansode Died Through Lrs vs Maharashtra Industrial Development ... on 13 July, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
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ITEM NO.11 COURT NO.6 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). 8391-8392/2022
(Arising out of impugned final judgment and order dated 23-12-2021
in FA No. 3566/2011 23-12-2021 in FA No. 2972/2013 passed by the
High Court Of Judicature At Bombay At Aurangabad)
PRABHU DEORAO BANSODE DIED THROUGH LRS Petitioner(s)
VERSUS
MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION & ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.67776/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.67778/2022-DELETING THE NAME
OF PETITIONER/RESPONDENT )
WITH
SLP(C) No. 8538-8539/2022 (IX)
(FOR ADMISSION and I.R. and IA No.69370/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 7378/2022 (IX)
(FOR ADMISSION and I.R. and IA No.60384/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 8458-8472/2022 (IX)
(FOR ADMISSION and I.R. and IA No.68783/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.68784/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 8519-8533/2022 (IX)
(FOR ADMISSION and I.R. and IA No.69335/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.69336/2022-EXEMPTION FROM
FILING O.T. and IA No.69337/2022-DELETING THE NAME OF
PETITIONER/RESPONDENT)
SLP(C) No. 8104-8105/2022 (IX)
(FOR ADMISSION and I.R. and IA No.64902/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.64903/2022-EXEMPTION FROM
FILING O.T.)
Signature Not Verified
SLP(C) No. 8738-8741/2022 (IX)
Digitally signed by
Anita Malhotra
Date: 2022.07.15
(FOR ADMISSION and I.R. and IA No.71074/2022-EXEMPTION FROM FILING
16:19:14 IST
Reason:
C/C OF THE IMPUGNED JUDGMENT)
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SLP(C) No. 9330/2022 (IX)
(FOR ADMISSION and I.R. and IA No.75058/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 7976-7977/2022 (IX)
(FOR ADMISSION and I.R. and IA No.63706/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.63707/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 8428-8429/2022 (IX)
(FOR ADMISSION and I.R. and IA No.68316/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.68318/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 9303-9310/2022 (IX)
(FOR ADMISSION and I.R. and IA No.74839/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.74840/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 9523-9524/2022 (IX)
(FOR ADMISSION and I.R. and IA No.76389/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.76390/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 9776-9781/2022 (IX)
(FOR ADMISSION and I.R. and IA No.78430/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 7596/2022 (IX)
(FOR ADMISSION and I.R. and IA No.76470/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.76475/2022-APPLICATION FOR
SUBSTITUTION and IA No.76472/2022-EXEMPTION FROM FILING O.T. and IA
No.76469/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..))
SLP(C) No. 9984/2022 (IX)
(FOR ADMISSION and I.R. and IA No.80142/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.80145/2022-APPLICATION FOR
SUBSTITUTION and IA No.80143/2022-EXEMPTION FROM FILING O.T.)
SLP(C) No. 10127-10128/2022 (IX)
( IA No.80782/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.80783/2022-EXEMPTION FROM FILING O.T.)
SLP(C) No. 10465-10474/2022 (IX)
(FOR ADMISSION and I.R. and IA No.83696/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 10573-10574/2022 (IX)
(FOR ADMISSION and I.R. and IA No.84558/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.84560/2022-EXEMPTION FROM
FILING O.T.)
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SLP(C) No. 11188/2022 (IX)
(FOR ADMISSION and I.R. and IA No.88376/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 11121/2022 (IX)
(FOR ADMISSION and I.R. and IA No.87673/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.87674/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 11220-11221/2022 (IX)
(FOR ADMISSION and I.R. and IA No.88713/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 11303/2022 (IX)
(FOR ADMISSION and I.R. and IA No.89588/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.89590/2022-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 9025/2022 (IX)
( IA No.72841/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.72843/2022-EXEMPTION FROM FILING O.T.)
Date : 13-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Sudhanshu S. Choudhari, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Omkar J. Deshpande, Adv.
Mr. Prachiti Deshpande Behere, Adv.
Dr. R. R. Deshpande, AOR
Ms. Priyanka Deshpande, Adv.
Mr. Randhir Kumar Ojha, AOR
Mr. Shirish K. Deshpande, AOR
Mr. Ravindra Keshavrao Adsure, AOR
Mr. Ajit Babanrao KaLe, Adv.
Mr. Yash Prashant Sonavane, Adv.
Ms. Sakshi Ajit Kale, Adv.
For Respondent(s) Mr. Gagan Sanghi, Adv.
Mr. Shrirang Dande, Adv.
Mr. Abhishek Sinha, Adv.
Mr. Prashant Choudhari, Adv.
Mr. Yatin Jagtap, Adv.
Mr. Ramesh Dube, Adv.
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Ms. Yogita More, Adv.
Mr. Aashish Gabhale, Adv.
Mr. Rushikesh Sable, Adv.
Mr. Anand Dilip Landge, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition(s) is allowed. Application for deleting the names of proforma respondent(s), as per the prayer made in the application(s), is allowed at the risk and responsibility of the petitioners.
Substitution allowed.
Issue notice on the prayer(s) for interim relief as well as on the Special Leave Petitions.
Learned counsel for the Petitioners are permitted to serve the standing counsel, in addition.
Reply, if any, be filed within four weeks. Tag with SLP (C) Nos. 6041-6042 of 2022.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)