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The State Of Maharashtra vs Parag Chandrakant Shirdhankar on 13 August, 2015

     ITEM NO.20                             REGISTRAR COURT. 2                    SECTION IIA

                                      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. M K HANJURA

     Petition(s) for Special Leave to Appeal (Crl.)                         No(s).    7069/2013

     STATE OF MAHARASHTRA                                                       Petitioner(s)

                                                         VERSUS

     PARAG CHANDRAKANT SHIRDHANKAR                      Respondent(s)
     (with appln. (s) for discharge of advocate on record and office
     report)


     Date : 13/08/2015 This petition was called on for hearing today.



     For Petitioner(s)                     Mr. Mohit Kumar Gupta,Adv.
                                           Mr. Nishant Ramakantrao Katneshwarkar,Adv.


     For Respondent(s)                     Mr. Pankaj Kumar Singh,Adv.
                                           Mr. Manish Shankar Srivastava,Adv.
                                           Mr. Raj Singh Rana,Adv.

                                            Ms. Shilpa Singh,Adv.


                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Mr. Raj Singh Rana, Ld. Counsel for the respondent has stated that he has already filed the vakalatnama but his name is not reflected in the cause list. Office shall rectify the database accordingly.

Fresh steps shall be taken by the Ld. Counsel for the applicant within a period of four weeks in I.A. for discharge of the Advocate.

List again on 30.10.2015.

(M K HANJURA) Registrar MG