Supreme Court - Daily Orders
Hari Krishna Mandir Trust vs State Of Maharashtra . on 29 April, 2016
ITEM NO.107 REGISTRAR COURT. 1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 6156/2013
HARI KRISHNA MANDIR TRUST Appellant(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 29/04/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Abhishek Yadav, Adv.
Mr. Braj Kishore Mishra,Adv.
For Respondent(s)
Mr. Vilas Giri, Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court, as per rules. Signature Not Verified
(PAWAN DEV KOTWAL) Registrar Digitally signed by Hema Joshi Date: 2016.04.30 11:01:00 IST Reason: