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Kedar Ramakant Kakodkar vs Shri Auduth Timblo on 13 November, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.21                              COURT NO.3                  SECTION IX

                                S U P R E M E C O U R T O F          I N D I A
                                        RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) NO(S)........./2017
                                       DIARY NO(S). 33014/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26-04-2017
     IN WP NO. 120/2017 AND DATED 31-07-2017 IN CA NO. 15/2017 PASSED BY
     THE HIGH COURT OF JUDICATURE AT BOMBAY AT GOA)

     KEDAR RAMAKANT KAKODKAR                                              PETITIONER(S)
                                                    VERSUS

     SHRI AUDUTH TIMBLO                                RESPONDENT(S)
     (FOR ADMISSION AND I.R. AND IA NO.106608/2017-CONDONATION OF DELAY
     IN FILING)

     Date : 13-11-2017 This petition(s) was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                Mr.   Rajendra Pai, Adv.
                                      Mr.   Nikhil Vaze, Adv.
                                      Mr.   Akshay Pai,Adv.
                                      Mr.   P.Chetan, Adv.
                                      Ms.   Sujata Kurdukar, AOR

     For Respondent(s)                Mr.   Shyam Divan, Sr. Adv.
                                      Mr.   Gurudutt Malya, Adv.
                                      Mr.   D. Matha, Adv.
                                      Mr.   Kishan Rawat, Adv.
                                      Ms.   Neha Malik, Adv.
                                      Mr.   Rajan Narain, AOR

                           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.

Delay condoned.

We do not find any legal and valid ground for interference. The Special Leave Petitions are Signature Not Verified dismissed.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER