Supreme Court - Daily Orders
Raghunath Ramchandra Naik vs The State Of Goa on 23 January, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
1
ITEM NOS.7+61 COURT NO.15 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 for Special Leave to Appeal (C) No.1491/2024
(Arising out of impugned final judgment and order dated 25-09-2023
in WP No. 36/2023 passed by the High Court of Judicature at Bombay
At Goa)
RAGHUNATH RAMCHANDRA NAIK & ORS. Petitioner(s)
VERSUS
THE STATE OF GOA & ANR. Respondent(s)
(FOR ADMISSION )
Petitions for Special Leave to Appeal (C) Nos.1671-1672/2024
Date : 23-01-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Ninad Laud, Adv.
Mr. Gokula Krishnan T, Adv.
Mr. Dcosta Ivo Manuel Simon, AOR
Mr. Basava Prabhu Patil, Sr. Adv.(Not present)
Mr. Akash Kakade, Adv. (Not present)
Mr. Somanatha Padhan, AOR (Not present)
Mr. Pawan Kaushik, Adv (Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special Leave Petitions (C) Nos.1671-1672/2024:-
1. None is present on behalf of the petitioners when the matters were called out.Signature Not Verified
2. Digitally signed by VISHAL ANAND
The Special Leave Petitions are dismissed for default Date: 2024.01.25 Special Leave Petition(C) No.1491/2024:-
18:04:15 IST Reason:
1. Learned counsel for the petitioners does not press for the present petition, with a view to approach the High Court for 2 clarification with regard to the statement made by Advocate General in para 26 and the observations made by the High Court in Para 72 of the impugned order.
2. In view of the above, the present Special Leave Petitions are dismissed as not pressed.
(VISHAL ANAND) (MAMTA RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)