Supreme Court - Daily Orders
Dadaso Biraji Ghule vs Sadashiv Narayan Masal (D) By Lrs. on 25 March, 2021
Bench: Sanjay Kishan Kaul, R. Subhash Reddy
ITEM NO.2 Court 8 (Video Conferencing) 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). 4491/2021
(Arising out of impugned final judgment and order dated 22-01-2020
in SA No. 528/2017 passed by the High Court Of Judicature At
Bombay)
DADASO BIRAJI GHULE & ORS. Petitioner(s)
VERSUS
SADASHIV NARAYAN MASAL (D) BY LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38777/2021-EXEMPTION FROM FILING
O.T. and IA No.38778/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 25-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Vinay Navare, Sr. Adv.
Dr. Ravindra Sadanand Chingale, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The Special Leave Petition is, accordingly, dismissed.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2021.03.25 18:26:57 IST(ASHA SUNDRIYAL) (POONAM VAID) Reason:
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)