Supreme Court - Daily Orders
Kumar Adwait Nikhil Erandole vs Baburao Shivputra Erandole on 11 December, 2023
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.35 COURT NO.6 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.26997-26998/2023
(Arising out of impugned final judgment and orders dated 26-10-2023
in AFO No. 484/2023 26-10-2023 in AFO No. 500/2023 passed by the
High Court Of Judicature At Bombay)
KUMAR ADWAIT NIKHIL ERANDOLE & ANR. Petitioner(s)
VERSUS
BABURAO SHIVPUTRA ERANDOLE & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.253948/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.253950/2023-EXEMPTION FROM
FILING O.T. )
Date : 11-12-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mr. Abhay Anil Anturkar, Adv.
Mr. Dhruv Tank, Adv.
Mr. Aniruddha Awalgaonkar, Adv.
Ms. Surbhi Kapoor, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
We do not find any reason to interfere with the orders impugned in these petitions.
The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.12.11 16:59:50 IST Reason: (NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR