Supreme Court - Daily Orders
Eknath Tukaramji Pise vs Rama Kawaduji Bhende . on 15 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.43 COURT NO.8 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). 14576/2015
(Arising out of impugned final judgment and order dated 21/04/2015
in SA No. 193/2015 passed by the High Court Of Bombay At Nagpur)
EKNATH TUKARAMJI PISE Petitioner(s)
VERSUS
RAMA KAWADUJI BHENDE AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 15/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Manish Pitale,Adv.
Mr. Wasi Haider,Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.05.16
12:11:04 IST
Reason: