Supreme Court - Daily Orders
Late Gulabsingh Naik Bahu-Uddeshiya ... vs Vilas Baliram Pawar &Amp Anr. on 2 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.59 COURT NO.11 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). 4808/2014
(Arising out of impugned final judgment and order dated 22/11/2013
in WP No. 1231/2013 passed by the High Court Of Bombay At Nagpur)
LATE GULABSINGH NAIK BAHU-UDDESHIYA SHIKSHAN
AND VIKAS MANDAL & ANOTHER Petitioner(s)
VERSUS
VILAS BALIRAM PAWAR & ANR. Respondent(s)
(with interim relief and office report)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rabin Majumder,Adv.
For Respondent(s) Mr. Manish Pitale, Adv.
Ms. Deeplaxmi S. Matwankar, Adv.
Mr. Kumar Shivam, Adv.
Mr. Chander Shekhar Ashri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per the request made in the letter circulated by the learned counsel appearing for the Petitioners for adjournment of the matter for filing Rejoinder Affidavit, the matter is adjourned.
List after four weeks.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2015.11.03 15:58:58 IST Reason: (NEELAM GULATI) (H.S. NEGI)
COURT MASTER COURT MASTER