Supreme Court - Daily Orders
Ramrao vs Narayan on 1 July, 2014
â ITEM NO.8 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
7728/2014
(Arising out of impugned final judgment and order dated 22/02/2013
in SA 839/2005 passed by the High Court Of Bombay At Aurangabad)
RAMRAO & ORS Petitioner(s)
VERSUS
NARAYAN & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s)
Mr. Milan Laskar, Adv.
Mr. Shakil Ahmed Syed, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(VINOD LAKHINA) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.07.02 12:46:28 IST Reason: