Supreme Court - Daily Orders
Madha Taluka Shikshan Prasarak Mandal ... vs Prashant Kamlakar Narkhade . on 23 September, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.38 COURT NO.12 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) Nos.26925-26926/2016
(Arising out of impugned final judgment and order dated 03/08/2016
in WP No.10207/2015 and WP No.11074/2015 passed by the High Court
Of Bombay)
MADHA TALUKA SHIKSHAN PRASARAK MANDAL KURDUWADI & ANR.Petitioner(s)
VERSUS
PRASHANT KAMLAKAR NARKHADE & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 23/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Manish Pitale, Adv.
Ms. D.S. Matwankar, Adv.
For Mr. Chander Shekhar Ashri,Adv.
For Respondent(s) Dr. Rajeev B. Masodkar, Adv.
Ms. Anuradha Mutatkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.09.23
16:59:31 IST
Reason: