Supreme Court - Daily Orders
Vikram Bhalchandra Ghongade vs Bhalchandra Bhimrao Ghongade on 11 September, 2023
Bench: M.M. Sundresh, Prashant Kumar Mishra
ITEM NO.9 COURT NO.16 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). 20160/2023
(Arising out of impugned final judgment and order dated 10-02-2023
in CWP No. 7924/2022 passed by the High Court Of Judicature At
Bombay At Nagpur)
VIKRAM BHALCHANDRA GHONGADE Petitioner(s)
VERSUS
BHALCHANDRA BHIMRAO GHONGADE Respondent(s)
(FOR ADMISSION and IA No.98211/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS and IA No.98212/2023-PERMISSION TO
APPEAR AND ARGUE IN PERSON )
Date : 11-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to interfere with the order impugned in this petition.
The special leave petition is, accordingly, dismissed. However, liberty is given to the petitioner to approach the Civil Court to seek appropriate relief in which case the impugned order will not stand in the way.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by POOJA SHARMA (KAVITA PAHUJA) Date: 2023.09.11 16:56:56 IST (RAM SUBHAG SINGH) Reason: COURT MASTER (SH) COURT MASTER (NSH)