Supreme Court - Daily Orders
Pyarekhan Bahadur Khan Thr. Power Of ... vs State Of Maharashtra on 18 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.6 COURT NO.8 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). 30171/2014
(Arising out of impugned final judgment and order dated 22/07/2014
in WPN No. 4472/2013 passed by the High Court of Bombay at Nagpur
Bench)
PYAREKHAN BAHADUR KHAN
THR. POWER OF ATTORNEY HOLDER & ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 18/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shekhar Naphade,Sr.Adv.
Mr. Gagan Sanghi,Adv.
Mr. Rameshwar Prasad Goyal,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which is dismissed.
We only direct the Additional Commissioner, Nagpur Division to dispose of the appeal, as directed by the High Court in the impugned order, expeditiously, preferably within two months from the date of receipt of a copy of this order.
(NARENDRA PRASAD) Signature Not Verified (KALYANI GUPTA) COURT MASTER Digitally signed by Narendra Prasad Date: 2014.11.19 COURT MASTER 14:53:03 IST Reason: