Supreme Court - Daily Orders
Vilas Bhikaji Salve vs Sunandabai Pandharinath Kasabe . on 15 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.33 COURT NO.10 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). 15444/2016
(Arising out of impugned final judgment and order dated 05/05/2016
in AN No. 577/2014 passed by the High Court of Bombay at
Aurangabad)
VILAS BHIKAJI SALVE Petitioner(s)
VERSUS
SUNANDABAI PANDHARINATH KASABE AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and exemption from filing O.T.)
Date: 15/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Sudhanshu S. Choudhari,Adv.
For Respondent(s)
Mr. Kailas B., Adv.
Mr. Gopal Balwant Sathe,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending applications filed in the matter are also disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.08.11
11:30:05 IST
Reason: