Supreme Court - Daily Orders
Prabodhan Education Society vs Sanjay Walavalkar on 15 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.16 Virtual Court 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) No(s). 7352/2020
(Arising out of impugned final judgment and order dated 28-05-2020
in WP No. 373/2018 passed by the High Court Of Judicature At Bombay
At Goa)
PRABODHAN EDUCATION SOCIETY & ORS. Petitioner(s)
VERSUS
SANJAY WALAVALKAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.52841/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.53795/2020-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 15-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Huzefa Ahmadi, Sr. Adv.
Ms. Anshula Vijay Kumar Grover, AOR
Mr. Nihal Laud, Adv.
Mr. Ivo D’costa, Adv.
Mr. Rohan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition at the instance of the petitioners. The Signature Not Verified Special Leave Petition is Digitally signed by DEEPAK SINGH Date: 2020.06.15 dismissed accordingly. 16:13:37 IST Reason:
If the 22 person(s) who have been dis-membered file independent Special Leave Petition(s) to assail the decision of the 2 High Court at their instance, the issue can be considered on its own merits.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)