Supreme Court - Daily Orders
Chandrakant Shikshan Sanstha vs Rajendra Belekar . on 24 March, 2015
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.6 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).
11107-11108/2010
(Arising out of impugned final judgment and order dated 09/10/2009
in WP No. 3323/1997 and impugned order dated 15/01/2010 in MCA No.
49/2010 in WP No. 3323/1997 passed by the High Court of Bombay at
Nagpur)
CHANDRAKANT SHIKSHAN SANSTHA Petitioner(s)
VERSUS
RAJENDRA BELEKAR & ORS. Respondent(s)
(With appln.(s) for permission to file additional documents, stay,
interim relief and office report)
(For Final Disposal)
Date : 24/03/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Gagan Sanghi, Adv.
Mr. Sadiq, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Siddhesh Kotwal, Adv.
Mr. Annirudh Sharma, Adv.
Ms. Shreya Bhatnagar, Adv.
for Mr. Nirnimesh Dube, AOR
Mr. Shankar Chillarge, Adv.
Mr. A.P. Mayee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We find no merit in these petitions. Signature Not Verified The special leave petitions are dismissed.
Digitally signed by Sanjay Kumar Date: 2015.03.25 15:18:26 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER