Supreme Court - Daily Orders
Vithal Bapu Mane vs Balasaheb Sidhu Masal on 13 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.33 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). 10541/2017
(Arising out of impugned final judgment and order dated 19/01/2017
in SA No. 284/1994 passed by the High Court of Bombay)
VITHAL BAPU MANE Petitioner(s)
VERSUS
BALASAHEB SIDHU MASAL AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing on behalf of the petitioner.
We do not find any reason to entertain this petition.
The special leave petition is, accordingly, dismissed.
(USHA BHARDWAJ) (MALA KUMARI SHARMA) AR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.04.17 16:26:38 IST Reason: