Supreme Court - Daily Orders
Vivek L. Khobrekar vs Communidade Of Bandora on 8 September, 2022
Bench: Chief Justice, S. Ravindra Bhat
ITEM NO.829 COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27979/2022
(Arising out of impugned final judgment and order dated 08-02-2021
in WP No. 983/2019 13-10-2021 in CAR No. 2082/2021 passed by the
High Court Of Judicature At Bombay At Goa)
VIVEK L. KHOBREKAR & ORS. Petitioner(s)
VERSUS
COMMUNIDADE OF BANDORA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.131242/2022-CONDONATION OF DELAY
IN FILING and IA No.131243/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.131240/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/.)
Date : 08-09-2022 This petition was Mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Samrat Krishnarao Shinde, AOR (Mentioned by)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List this matter along with Special Leave Petition (C) No.6767 of 2022.
(NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.10 15:13:21 IST Reason: