Supreme Court - Daily Orders
Tukaram Khanderao Jadhav And Ors. Etc. ... vs State Of Maharashtra And Ors. Etc. Etc. on 24 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.28 COURT NO.4 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)......CC No(s).
7200-7202/2015
(Arising out of impugned final judgment and order dated
16/12/2014 in WP No. 8751/2013,16/12/2014 in WP No.
8752/2013,16/12/2014 in WP No. 8774/2013 passed by the High
Court Of Bombay At Aurangabad)
TUKARAM KHANDERAO JADHAV AND ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/04/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Ravindra Keshavrao Adsure,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
(Parveen Kr. Chawla) (Renuka Sadana)
Signature Not Verified
Digitally signed by
Court Master Court Master
Parveen Kumar Chawla
Date: 2015.04.24
17:35:57 IST
Reason: