Supreme Court - Daily Orders
Sai Mahila Bahuddesha Sanstha vs State Of Maharashtra on 8 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.40+52 COURT NO.4 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). 8551/2016
(Arising out of impugned final judgment and order dated 15/03/2016
in WP No. 1807/2016 passed by the High Court of Bombay at Nagpur)
SAI MAHILA BAHUDDESHA SANSTHA Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
WITH
S.L.P. (C) No....... CC No.6635/2016
(With appln.(s) for permission to file SLP and interim relief and
office report)
Date : 08/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. suit P. Bodalkar, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Colin Gonsalves, Sr. Adv.
Mr. Divya Jyoti Jaipuriar, Adv.
Mr. Aditya Srivastva, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. Sudhanshu S. Choudhary, Adv.
Mr. Dhyeshwar S. B., Adv.
Mr. Vatsalya Vigya, Adv.
Mr. Rajat Kapoor, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by GULSHAN KUMAR ARORA Date: 2016.04.08 SLP (C) No.8551 of 2016 17:10:06 IST Reason: Heard Mr. Basant, learned senior counsel for the petitioner. It is submitted by Mr. Basant that though the petitioner has raised 2 a ground that the condition stipulated in 12(e) is unreasonable, the High Court has not adverted to the same. He seeks leave of this Court to withdraw the special leave petition with liberty to file an application for review before the High Court. If such an application is filed within two weeks hence, the same shall be dealt with in accordance with law.
The special leave petition is permitted to be withdrawn.
All interlocutory applications stand disposed of.
S.L.P. (C) No....... CC No.6635/2016 Permission to file the special leave petition is granted.
Mr. Gonsalves, learned senior counsel appearing for the petitioner shall file all the relevant orders in Writ Petition No.196 of 2001. A copy of this petition be served on Mr. Maninder Singh, learned Additional Solicitor General and Mr. Nishant Katneshwarkar, learned standing counsel for the State of Maharashtra.
Let the matter be listed on 13.04.2016.
Registry is directed to reflect the names of Mr. Maninder Singh, learned Additional Solicitor General and Mr. Nishant Katneshwarkar, learned standing counsel for the State of Maharashtra on that day.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master