Supreme Court - Daily Orders
Jayesh Tanna vs Radha Arakkal on 13 April, 2023
Bench: Krishna Murari, Sanjay Karol
ITEM NO.11 COURT NO.12 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). 28389/2022
(Arising out of impugned final judgment and order dated 02-05-2022
in SA No. 113/2022 passed by the High Court of Judicature at
Bombay, Bench at Aurangabad)
JAYESH TANNA Petitioner(s)
VERSUS
RADHA ARAKKAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.192198/2022-CONDONATION OF DELAY
IN FILING and IA No.192200/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.192199/2022-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 13-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Sudhanshu S. Choudhari, AOR
Mr. Mahesh P. Shinde, Adv.
Ms. Rucha A. Pande, Adv.
Mr. M. Veeraragavan, Adv.
For Respondent(s) Mr. P.B. Suresh, Adv.
Mr. Vipin Nair, AOR
Mr. Arindam Ghosh, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. Vinayak Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we do not find any good ground to interfere with the impugned order and hence, the special leave petition is dismissed.
Signature Not Verified Digitally signed by Pending application(s), if any, shall stand disposed SONIA BHASIN Date: 2023.04.15 12:53:56 IST Reason:of.
(SONIA BHASIN) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)