Supreme Court: While hearing a petition arising out of an impugned Bombay High Court judgment, the 3-Judge Bench of Surya Kant, S.V. N. Bhatti and Joymalya Bagchi, JJ., directed the Registry to not clear any paper-book for listing where black and white photographs are appended.
The Court further stated that directions should be circulated within the AORs that unless proper coloured photographs, along with distance dimensions and supported by a conceptual plan, are appended, no such material shall be allowed to be placed on record, and the matter will remain in the list of ‘defects not cured’ till further orders.
It was further directed that if photographs so appended with the paper-book are filed through e-mail or e-filed, then the AORs must simultaneously submit hard copies of the coloured photographs as well.
With the afore-stated directions, the Court adjourned the matter till 9-1-2026.
[Dinamati Gomes v. State of Goa, Petition(s) for Special Leave to Appeal (C) No(s).7944/2024, order dated 21-11-2025]
Advocates who appeared in this case:
For Petitioner(s): Mr. Shoeb Alam, Sr. Adv. Mr. M. De Souza, Adv. Mr. S.S. Rebello, Adv. Mr. Parijat Kishore, AOR Mr. Raghav Sharma, Adv. Ms. Manisha Gupta, Adv. Ms. Moulishree Pathak, Adv. Mr. Ujjawal Agrawal, Adv. Mr. Jaskirat Pal Singh, Adv.
For Respondent(s): Mr. Dhruv Mehta, Sr. Adv. Mr. Ninad Laud, Adv. Mr. Keith Varghese, Adv. Mr. Guruprasad Naik, Adv. Mr. Dcosta Ivo Manuel Simon, AOR Mr. Abhay Anil Anturkar, Adv. Mr. Dhruv Tank, Adv. Ms. Surbhi Kapoor, AOR Mr. Sarthak Mehrotra, Adv. Mr. Bhagwant Deshpande, Adv. Ms. Subhi Pastor, Adv. Mr. Abhay Singh, AOR