Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Dharamvir I. Joshi vs Jayant R. Patwardhan on 17 November, 2015

Bench: T.S. Thakur, Kurian Joseph

     ITEM NO.601                          COURT NO.2                 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).
     31373-31374/2015

     (Arising out of impugned final judgment and order dated 21/08/2015
     in RP No. 225/2015,21/08/2015 in CA No. 349/2015 passed by the High
     Court Of Bombay)

     DHARAMVIR I. JOSHI                                              Petitioner(s)

                                                VERSUS

     JAYANT R. PATWARDHAN AND ANR.                                   Respondent(s)

     (with appln. For exem. From filing c/c of the impugned judgment and
     permission to file volume-II and interim relief)

     Date : 17/11/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE T.S. THAKUR
                         HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)              Mr. P.H.Parikh, Sr. Adv.
                                    Mr. Nitin Thukal, Adv.
                                    Mr. Anurag Tripathi, Adv.
                                    M/s. Parekh & Co.,Adv.


     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard.

We find no merit in these special leave petitions, which are hereby dismissed.

(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master