Supreme Court - Daily Orders
Executive Engineer, Gosekhurd ... vs Dayaram Bhondu Koche on 6 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.25 COURT NO.11 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).
6547/2017
(Arising out of impugned final judgment and order dated 05/12/2016
in WP No. 3447/2015 21/12/2016 in WP No. 3447/2015 passed by the
High Court Of Bombay At Nagpur)
EXECUTIVE ENGINEER, GOSEKHURD REHABILITATION
DIVISION Petitioner(s)
VERSUS
DAYARAM BHONDU KOCHE AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 06/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Manish Pitale, Adv.
Ms. D.S. Matwankar, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the prayer for interim relief as well as on the special leave petition returnable in six weeks.
Dasti, as prayed for, is also permitted.
(NEELAM GULATI) (TAPAN KR. CHAKRABORTY) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.04.08 COURT MASTER COURT MASTER 11:18:25 IST Reason: