Supreme Court - Daily Orders
Maya Ajit Satam vs The State Of Maharashtra on 24 February, 2015
Bench: M.Y. Eqbal, Kurian Joseph
ITEM NO.7 COURT NO.10 SECTION IIA
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 (Crl.) No(s). 6718/2012
(Arising out of impugned final judgment and order dated 24/08/2012
in CRLWP No. 1409/2012 passed by the High Court Of Bombay)
MAYA AJIT SATNAM Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(with office report)
Date : 24/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Dushyant Dave, Sr.Adv.
Ms. Indu Malhotra, Sr.Adv.
Mr. Arunabh Chowdhury, Adv.
Mr. Amit Sharma, Adv.
Mr. Vaibhav Tomar, Adv.
Mr. Karma Dorjee, Adv.
Mr. Sarvesh Singh Baghel,Adv.
Mr. Vivek Jain, Adv.
For Respondent(s)
Mr. B.H. Marlapalle, Sr.Adv.
Ms. Asha G. Nair, Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. K. Radhkrishnan, Sr.Adv.
Mr. Rajiv Nanda, Adv.
Mr. Anindo Mukherjee, Adv.
Mr. B.K. Prasad, Adv.
Mr. Arvind Kumar Sharma,Adv. (Not present)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.03.11
O R D E R
10:15:29 IST Reason:
Heard in part.
Before the matter is taken up for further hearing, -2- learned counsel appearing for Respondent No. 3 - Ministry of Finance is directed to produce in Court the record of proceedings and the report of the Advisory Board.
The Detaining Authority - Respondent No.1 i.e. State of Maharashtra is also directed to produce the record of proceedings and the report of the Advisory Board, if the same is available with them.
Learned counsel for the petitioner is given liberty to file additional documents.
List this matter after four weeks.
(Sukhbir Paul Kaur) (Indu Pokhriyal)
Court Master Court Master