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Devraj Kacher Naik vs Ramchandra Motiram Patil on 5 July, 2021

Bench: Sanjay Kishan Kaul, Hemant Gupta

                                                    1

     ITEM NO.41                   Court 7 (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).   8317/2021

     (Arising out of impugned final judgment and order dated 14-06-2021
     in WPST No. 7128/2021 passed by the High Court Of Judicature At
     Bombay)

     DEVRAJ KACHER NAIK                                                 Petitioner(s)

                                                   VERSUS

     RAMCHANDRA MOTIRAM PATIL & ORS.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.73027/2021-EARLY HEARING
     APPLICATION and IA No.72759/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.72760/2021-EXEMPTION FROM FILING O.T. )

     Date : 05-07-2021 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                          HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)                Mr. Shivaji Jadhav, Adv.
                                      Mr. Sachin Dhakephalkar, adv.
                                      Mr. Pravartak Pathak, Adv.
                                      Mr.Shankey Agrawal, AOR

     For Respondent(s)                Ms. Rashmi Singhania, AOR


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

Application for exemption from filing C/C of the impugned judgment and exemption from filing O.T. are allowed.

Signature Not Verified

Issue notice.

Charanjeet kaur Date: 2021.07.06 18:50:55 IST Reason: Ms. Rashmi Singhania, learned counsel accepts notice on behalf of respondent Nos. 2 to 6.  2 Counter affidavit be filed within four weeks as prayed for.

Rejoinder affidavit, if any, be filed within two weeks’ thereafter.

In the meantime, the operation of the impugned order shall remain stayed.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)