Supreme Court - Daily Orders
Gangadhar Kacharu Dukare vs Muktainagar Taluka Education Society on 6 January, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.19 COURT NO.16 SECTION IX-A
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). 38308/2025
[Arising out of impugned final judgment and order dated 15-10-2025
in WP No. 179/2005 passed by the High Court of Judicature at Bombay
at Aurangabad]
GANGADHAR KACHARU DUKARE Petitioner(s)
VERSUS
MUKTAINAGAR TALUKA EDUCATION SOCIETY & ORS. Respondent(s)
IA No. 335777/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 335779/2025 - EXEMPTION FROM FILING O.T.
Date : 06-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) :Mr. Samrat Krishnarao Shinde, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. We do not find any good ground to entertain this petition. The special leave petition is, accordingly, dismissed.
2. pending application(s), if any, shall stand disposed of.
(RASHI GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2026.01.06
17:05:46 IST
Reason: