Supreme Court - Daily Orders
State Of Maharashtra vs Dr. (Ms.) Padmashri Shriram Bainade . on 23 April, 2018
Bench: Adarsh Kumar Goel, Navin Sinha
ITEM NO.49 COURT NO.10 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). 27271/2016
(Arising out of impugned final judgment and order dated 17-12-2014
in WP No. 9781/2014 passed by the High Court Of Judicature At
Bombay)
STATE OF MAHARASHTRA & ORS. Petitioner(s)
VERSUS
DR. (MS.) PADMASHRI SHRIRAM BAINADE Respondent(s)
(Appln(s) for Condonation of delay in filing the SLP, for exemption
from filing C/copy of the impugned order, for exemption from filing
O.T.)
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR
For Respondent(s) Mr. Sandep S. Deshmukh,Adv.
Mr. Nar Hari Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The High Court has interfered with the order of transfer on the ground that no reason was assigned by the petitioner-State while passing the transfer order.
Learned counsel for the respondent has stated that the interference by the High Court was on account of transfer being mid-term and after the term was over the respondent has already been transferred.
In view of above, the special leave petition is disposed of without going into the question of law raised.
Signature Not VerifiedPending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2018.04.24 16:33:41 IST Reason: (MAHABIR SINGH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER