Supreme Court - Daily Orders
Ganpat B.Rawool (D) Thr. Lr. vs Children'S Aid Society on 14 March, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.38 COURT NO.8 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). 298/2009
(Arising out of impugned final judgment and order dated 18/11/2008
in CRA No. 439/2008 passed by the High Court of Bombay)
GANPAT B.RAWOOL (D) THR. LR. Petitioner(s)
VERSUS
CHILDREN'S AID SOCIETY & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file additional documents and permission to file rejoinder
affidavit)
(For final disposal)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Shivaji M. Jadhav,Adv.
For Respondent(s) Mr. Shashi Bhushan P. Adgaonkar, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, Adv.
Mr. Rana Sandeep Bussa, Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. Sanjay Kharde, Adv.
Mr. Satyajeet Kumar, Adv.
Ms. Chandan Ramamurthi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
There is a letter for adjournment circulated by learned counsel for the respondents.
List the matter after ten weeks.
(Meenakshi Kohli) Signature Not Verified (Jaswinder Kaur) Court Master Court Master Digitally signed by Meenakshi Kohli Date: 2016.03.15 15:51:46 IST Reason: