Supreme Court - Daily Orders
Kedar Ramakant Kakodar vs Auduth Timblo on 5 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.41 COURT NO.7 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). 37984/2012
(Arising out of impugned final judgment and order dated 26/06/2012
in WP No. 217/2012 passed by the High Court of Bombay at Goa)
KEDAR RAMAKANT KAKODAR Petitioner(s)
VERSUS
AUDUTH TIMBLO Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
order,permission to file additional documents, interim relief and
office report)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Rajendra V. Pai, Adv.
Mr. Alonkik R. Pai, Adv.
Ms. Bina R. Pai, Adv.
Mr. Shivaji M. Jadhav,Adv.
Mr. Brij Kishor Sah, Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Kishan Rawat, Adv.
Ms. Ruchika, Adv.
Mr. Rajat Gava, Adv.
Mr. Rajan Narain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and Signature Not Verified permission to file additional documents are Digitally signed by Sukhbir Paul Kaur Date: 2016.02.05 16:58:44 IST Reason: allowed.
Heard learned counsel for the parties and perused the relevant material. We do not find any 2 legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master