Supreme Court - Daily Orders
Harishchandra Shimgya Gowari vs Eknath Shaniwar Gowari . on 14 May, 2015
Bench: Anil R. Dave, Pinaki Chandra Ghose
ITEM NO.5 COURT NO.3 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)......CC No(s).
8582/2015
(Arising out of impugned final judgment and order dated 23/10/2012
in SA No. 598/2010,23/10/2012 in CA No. 1561/2010 passed by the
High Court Of Bombay)
HARISHCHANDRA SHIMGYA GOWARI AND ORS. Petitioner(s)
VERSUS
EKNATH SHANIWAR GOWARI AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 14/05/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Ms. Khushbu Jain, Adv.
Mrs. Manu Maheshwari, Adv.
For Ms. Pratibha Jain, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 564 days in filing and 237 days in refiling this Special Leave Petition and we do not find any justified reason to condone these huge delays.
The Special Leave Petition is, accordingly, dismissed on the ground of delay.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.05.16 11:28:36 IST Reason: (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar