Supreme Court - Daily Orders
Chandrashekhar H. Sawarkar And Ors Etc ... vs The State Of Maharashtra And Ors. Etc. ... on 2 May, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
1
ITEM NO.28 & 53 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).11604-11607/2016
(Arising out of impugned final judgment and order dated 23/12/2015
in WP No. 6295/2015 23/12/2015 in WP No. 8041/2015 23/12/2015 in WP
No. 5851/2015 23/12/2015 in WP No. 6141/2015 passed by the High
Court Of Bombay)
CHANDRASHEKHAR H. SAWARKAR AND ORS ETC ETC Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS ETC ETC Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
WITH
SLP(C) Nos.11629-11639/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
SLP(C)....CC Nos.7995-8000/2016
(With appln.(s) for c/delay in filing SLP and office report)
SLP(C) Nos.11906-11941/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
SLP(C).....CC No.8092/2016
(With appln.(s) for c/delay in filing SLP and office report)
SLP(C).....CC No.8261/2016
(With appln.(s) for c/delay in filing SLP)
SLP(C).....CC Nos.8329-8331/2016
(With appln.(s) for c/delay in filing SLP and office report)
SLP(C).....CC No.8334/2016
(With appln.(s) for c/delay in filing SLP and office report)
Signature Not Verified
SLP(C) No.12526/2016
Digitally signed by
SWETA DHYANI
Date: 2016.05.03
(With appln.(s) for exemption from filing c/c
15:07:12 IST
Reason: of the impugned
judgment and interim relief and office report)
SLP(C).....CC Nos.8476-8512/2016
(With appln.(s) for c/delay in filing SLP and office report)
2
SLP(C) No.12641/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and office report)
SLP(C) No.12644/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
SLP(C).....CC No.8522/2016
(With appln.(s) for c/delay in filing SLP)
SLP(C) No.12652/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and office report)
SLP(C).....CC No.8560/2016
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 02/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr Basant R., Sr. Adv.
Mr. Amol Nirmalkumar Suryawanshi, Adv.
Mr. Manish Pitale, Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr. Kundan Kumar Lal, Adv.
Dr. R.R. Deshpande, Adv.
Ms. Prachiti Deshpande, Adv.
Mr. Vinay Navare, Adv.
Ms. Abha R. Sharma, Adv.
Mr. Pukhrambam Ramesh Kumar, Adv.
Mr. Sumit Kumar, Adv.
Ms. Runjun, Adv.
Mr. Somanatha Padhan, Adv.
Ms. Anuradha Mutatkar, Adv.
For Respondent(s)
3
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the petitions for Special Leave as well as on the prayers for interim relief.
Liberty is granted to the petitioner to serve a copy of the petitions on Mr. Maninder Singh, learned Additional Solicitor General for Union of India and Mr. Nishant Ramakantrao, learned standing counsel for the State of Maharashtra. Proforma respondents, in all these petitions, stand deleted at the oral request of the learned counsel for the petitioners. Tag along with SLP(C) No.7685/2016.
(SWETA DHYANI) (SHARDA KAPOOR)
SR.P.A. COURT MASTER