Supreme Court - Daily Orders
Wainganga Bahu Uddeshiya Vikas Sanstha vs Diwakar on 5 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.20 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).
20066-20067/2014
(Arising out of impugned final judgment and order dated 26/06/2014
in CA No. 326/2013 in LPA No. 560/2011 in WP No. 1978/2012 and in
CA No. 327/2013 in LPA No.121/2012 in WP No.1979/2011 passed by the
High Court Of Bombay)
WAINGANGA BAHU UDDESHIYA VIKAS SANSTHA AND ORS Petitioner(s)
VERSUS
DIWAKAR Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 05/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Sudheer Voditel, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. 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 accordingly dismissed. In view of dismissal of the special leave petitions, the application for impleadment does not survive for consideration and Signature Not Verified the same is disposed of as such.
Digitally signed by Satish Kumar Yadav Date: 2014.12.05 17:15:38 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) COURT MASTER COURT MASTER