Supreme Court - Daily Orders
Shivaji Education Society And Anr. vs Santosh And Ors. on 15 January, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.20 COURT NO.12 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). 57/2016
(Arising out of impugned final judgment and order dated 15/12/2015
in WP No. 1740/2009 passed by the High Court Of Bombay At Nagpur)
SHIVAJI EDUCATION SOCIETY AND ANR Petitioner(s)
VERSUS
SANTOSH AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
WITH
SLP(C) No. 289/2016
(With appln.(s) for exemption from filing O.T. and appln.(s) for
exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
Date : 15/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Manish Pitale, Adv.
Mr. P.B. Patil, Adv.
Mr. Vinod G. Lohia, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s) Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shekhar Naphade, learned senior counsel appearing for the petitioner submits that there are conflicting judgments of this Court on the issue which is involved in the present special leave petitions and for this reason, the matter has already been referred to a larger Bench which is coming up before the Bench presided over by Signature Not Verified Hon'ble Mr. Justice Jagdish Singh Khehar on 18.1.2016 at 2.00 p.m. Accordingly, let these matters be also taken up Digitally signed by Om Parkash Sharma Date: 2016.01.15 16:35:06 IST Reason: DSC of Sh. OP along with SLP(C) No. 12440-12442 of 2015.
Sharma is being used by Sh. Deepak Mansukhani (DEEPAK MANSUKHANI) (TAPAN KR. CHAKRABORTY) COURT MASTER COURT MASTER