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Brijesh Kalappa vs Swaraj Thackeray @ Raj Thackeray on 25 July, 2016

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.2                              COURT NO.1                     SECTION PIL(W)
                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

                                    Writ Petition (Civil)       No. 474/2012

     BRIJESH KALAPPA                                                          Petitioner(s)

                                                       VERSUS

     SWARAJ THACKERAY @ RAJ THACKERAY & ORS                                   Respondent(s)
     (with office report)

     Date : 25/07/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)
                                           Petitioner-in-person, Adv.

     For Respondent(s)

                                          Mr. Nishant Katneshwarkar, Adv.
                                          Mr. Arpit Rai, Adv.

                                          Mr. Mohit D. Ram, Adv.
                                          Mr. Neeraj, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We have heard learned counsel for the petitioner and the respondents.

We see no reason to interfere with the impugned order in exercise of our power under Article 32 of the Constitution of India.

The writ petition is accordingly dismissed. This order however shall not prevent the petitioner from seeking such other redress in accordance with law before the appropriate forum if so advised.

17:11:54 IST Court Master Court Master Reason: