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Dada Katare (Dead) Thr. His Legal Heirs ... vs Vinayak Shiva Katare (Dead) Thr. His ... on 4 January, 2019

Bench: R. Banumathi, Indira Banerjee

     ITEM NO.10                               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

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43356/2018

     (Arising out of impugned final judgment and order dated 24-07-2018
     in SA No. 518/2013 passed by the High Court Of Judicature At
     Bombay)

     DADA KATARE (DEAD) THR. HIS LEGAL
     HEIRS AND REPRESENTATIVES                                         Petitioner(s)

                                                     VERSUS

     VINAYAK SHIVA KATARE (DEAD)
     THR. HIS LEGAL HEIRS                                              Respondent(s)

     (IA No.183221/2018-CONDONATION OF DELAY IN FILING and
     IA No.183222/2018-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT,
     IA No.183224/2018-EXEMPTION FROM FILING O.T. )

     Date : 04-01-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                 Mr.   Shivaji M. Jadhav, AOR
                                       Mr.   Brij Kishor Sah,Adv.
                                       Mr.   Nicholas Choudhury,Adv.
                                       Ms.   Amandeep Kaur,Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Heard.

Delay condoned.

We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is accordingly dismissed.

Pending applications, if any, shall also stand disposed of.

Digitally signed by
MAHABIR SINGH
Date: 2019.01.05
12:09:21 IST
Reason:
     (MAHABIR SINGH)                                           (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                   BRANCH OFFICER