Supreme Court - Daily Orders
Shrichand Rajaram Kukreja vs The State Of Maharashtra on 8 January, 2024
Bench: Aniruddha Bose, Sanjay Kumar
1
ITEM NO.53 COURT NO.5 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) Nos. 11122-11124/2023
(Arising out of impugned final judgment and order dated 17-04-2023
in WP No. 2082/2023 17-04-2023 in WP No. 2600/2022 17-04-2023 in WP
No. 7510/2022 passed by the High Court Of Judicature At Bombay)
SHRICHAND RAJARAM KUKREJA Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 138000/2023 - EXEMPTION FROM FILING O.T.
IA No. 122402/2023 - EXEMPTION FROM FILING O.T.
IA No. 122401/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 137998/2023 - STAY APPLICATION)
Date : 08-01-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. K.parameshwar, Adv.
Mr. Anand Dilip Landge, AOR
Mr. Nikhil Patil, Adv.
For Respondent(s) Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Nishant Sharma, Adv.
Mr. Swapnil Anil Walde, Adv.
Mr. Tushar D. Bhelkar, Adv.
Mr. Aniruddha Deshmukh, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya A. Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Signature Not Verified
Ms. Raavi Sharma, Adv.
Digitally signed by
SNEHA DAS
Date: 2024.01.08
UPON hearing the counsel the Court made the following
17:29:16 IST
Reason:
O R D E R
Time is asked for on behalf of the respondent 2 No. 5 to file counter affidavit. Let such counter affidavit be filed within two weeks.
Rejoinder thereto, be filed within one week thereafter.
List after four weeks.
Let no third party right or interest be created over the subject-property on the basis of the mutation entry which is subject-matter of dispute in this proceeding.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR