Supreme Court - Daily Orders
The Chairman Vaidyanath Sahakari ... vs Shantabai on 6 December, 2019
Bench: Navin Sinha, Krishna Murari
ITEM NO.14 COURT NO.13 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41501/2019
(Arising out of impugned final judgment and order dated 29-04-2019
in FA No. 98/2012 passed by the High Court of Judicature at Bombay
at Aurangabad)
THE CHAIRMAN VAIDYANATH SAHAKARI
SAKHAR KARKHANA LTD. & ANR.Petitioner(s)
VERSUS
SHANTABAI & ANR. Respondent(s)
IA No. 178067/2019 - CONDONATION OF DELAY IN FILING
IA No. 178069/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 178071/2019 - EXEMPTION FROM FILING O.T.) Date : 06-12-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Aditya Sikchi, Adv.
Mr. Pushkar Karni Sinha, Adv. Ms. Anindita Mitra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Issue notice.
In the meantime, further proceedings of Judgment and order dated 29.4.2019 passed by the High Court of Judicature at Bombay, Aurangabad Bench, in First Appeal No. 98 of 2012 shall remain stayed.Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.12.06 17:12:14 IST Reason:
(RAJNI MUKHI) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)