Supreme Court - Daily Orders
Deepa Gorakhnath Sonavane And Anr. vs Sunil Waghojirao Pol And Anr. on 6 August, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.48 COURT NO.5 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). 4128-4129/2017
(Arising out of impugned final judgment and order dated 14-11-2011
in SA No. 280/2010 and order dated 09-02-2016 in RP No. 34254/2013
in SA No. 280/2010 passed by the High Court Of Judicature At
Bombay)
DEEPA GORAKHNATH SONAVANE AND ANR. Petitioner(s)
VERSUS
SUNIL WAGHOJIRAO POL AND ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLPs and c/delay in refiling
SLPs)
Date : 06-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Shivaji M. Jadhav, Adv.
Mr. Nicholas Choudhury, Adv.
Mr. Brij Kishor Shah, Adv.
For M/S. S.M. Jadhav And Company, AOR
For Respondent(s) Mr. Sushil Karanjkar, Adv.
For Mr. K. N. Rai, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The instant special leave petitions are disposed of in accordance with the Consent Terms dated 12.3.2018, entered into between the parties. The said Consent Terms is placed on record and shall form part of this order.
Pending interlocutory applications, if any, stand disposed of.
Signature Not Verified(SANJAY KUMAR-II) Digitally signed by SANJAY KUMAR Date: 2018.08.06 (INDU KUMARI POKHRIYAL) COURT MASTER (SH) 17:12:45 IST Reason: ASSISTANT REGISTRAR