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Shahu Appasaheb Kachare vs Tahsildar, Barshi on 6 August, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

     ITEM NO.33                    Court 7 (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).   12095/2021

     (Arising out of impugned final judgment and order dated 04-08-2021
     in WP No. 2194/2021 passed by the High Court Of Judicature At
     Bombay)

     SHAHU APPASAHEB KACHARE & ORS.                                     Petitioner(s)

     VERSUS

     TAHSILDAR, BARSHI & ORS.                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.93919/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.93921/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 06-08-2021 This petition was called on for hearing today.

     CORAM :
                                  HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                  HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                 Mr. Abhay Anil Anturkar, Adv.
                                       M/S. Dr. R.R. Deshpande And Associates, AOR

     For Respondent(s)                 Mr. Soumik Ghosal, Adv.

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

The impugned order not even being in the nature of an interim order, we are not inclined to interfere with the same under Article 136 of the Constitution of India. The Special Leave Petition is dismissed. Pending applications stand disposed of.

(ASHA SUNDRIYAL) Reason: (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)