Supreme Court - Daily Orders
Premanand Gones Prabhu Navelkar vs Saradchandra Suria Prabhu Navelkar ... on 15 January, 2020
Bench: Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) Nos. 2696-2697/2019
IN
CIVIL APPEAL Nos. 10501-10502/2014
PREMANAND GONES PRABHU NAVELKAR & ANR. Petitioner(s)
VERSUS
SARADCHANDRA SURIA PRABHU NAVELKAR
SINCE DECEASED THROUGH HIS LEGAL HEIRS & ORS. ETC. Respondent(s)
O R D E R
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
…....................J. [NAVIN SINHA] …....................J. [K.M. JOSEPH] NEW DELHI;
January 15, 2020.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.01.15 17:08:51 IST Reason: 1 ITEM NO.1001 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 2696-2697/2019 in C.A. No. 10501-10502/2014 PREMANAND GONES PRABHU NAVELKAR & ANR. Petitioner(s) VERSUS SARADCHANDRA SURIA PRABHU NAVELKAR SINCE DECEASED THROUGH HIS LEGAL HEIRS & ORS. ETC. Respondent(s) (FOR IA No.145241/2019-STAY APPLICATION ) Date : 15-01-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2