Supreme Court - Daily Orders
Pradeep Prakash Kamble vs Ravina Sanjivan Ghodake @ Miss Raveena ... on 3 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.35 COURT NO.6 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. 33240/2023
(Arising out of impugned final judgment and order dated 27-01-2020
in MCA No. 145/2018 passed by the High Court Of Judicature At
Bombay At Aurangabad)
PRADEEP PRAKASH KAMBLE Petitioner(s)
VERSUS
RAVINA SANJIVAN GHODAKE
@ MISS RAVEENA SANJIVAN GHODKE Respondent(s)
(IA No.181668/2023-CONDONATION OF DELAY IN FILING and IA
No.181669/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.181670/2023-PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS and IA No.181671/2023-PASSING APPROPRIATE ORDER OR DECREE
UNDER ARTICLE 142 OF THE CONSTITUTION )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Nitin Meshram, Adv.
Mr. Ritesh Patil, Adv.
Mr. Ranbir Singh Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. We do not find any reason to interfere with the order impugned in this petition. The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand Signature Not Verified Digitally signed by SNEHA DAS Date: 2023.10.03 disposed of.
17:28:44 ISTReason:
(SNEHA DAS) (VIDYA NEGI)
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