Supreme Court - Daily Orders
Kakasaheb Rambhau Nikam vs Rajendra Rambhau Zadbuke on 8 April, 2021
Bench: Navin Sinha, Ajay Rastogi
ITEM NO.4 Court 12 (Video Conferencing) 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). 4937/2021
(Arising out of impugned final judgment and order dated 03-03-2021
in WP No. 3905/2021 passed by the High Court of Judicature at
Bombay at Aurangabad)
KAKASAHEB RAMBHAU NIKAM & ORS. Petitioner(s)
VERSUS
RAJENDRA RAMBHAU ZADBUKE & ORS. Respondent(s)
(IA No.43025/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.43026/2021-EXEMPTION FROM FILING O.T.)
Date : 08-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Amol B. Karande, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the judgment and order passed by the High Court. The Special Leave Petition is dismissed.
Pending application(s) shall also stand disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.04.08
17:39:19 IST
Reason: