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Mallikarjun Devasthan Shelgi vs Subash Mallikarjun Birajdar on 27 September, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     ITEM NO.8                Court 1 (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

     SPECIAL LEAVE PETITION (CIVIL) ……………..Diary No(s).. 9806/2020

     (Arising out of impugned final judgment and order dated 27-08-2019
     in WP No.8570/2019 and order dated 27-08-2019 in WP No.8571/2019
     passed by the High Court of Judicature at Bombay)

     MALLIKARJUN DEVASTHAN SHELGI                                   Petitioner(s)

                                                 VERSUS

     SUBASH MALLIKARJUN BIRAJDAR & ORS.                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.101777/2020-CONDONATION OF DELAY
     IN FILING and IA No.101778/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.101779/2020-EXEMPTION FROM FILING O.T.)

     Date : 27-09-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)             Mr.   Shyam Divan, Sr.Adv.
                                   Mr.   Abhay Anil Anturkar, Adv.
                                   Mr.   Abhikalp Pratap Singh, Adv.
                                   Mr.   Vaibhav Kulkarni, Adv.
                                   Mr.   Harshvardhan Suryavanshi, Adv.
                                   Ms.   Bhavya Pande, Adv.
                                   Mr.   Dhruv Tank, Adv.
                                   For   M/S. Dr. R.R. Deshpande and Associates, AOR

     For Respondent(s)

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

The Court is convened through Video Conferencing. Heard learned senior counsel for the petitioner. Delay condoned.

Issue notice on the special leave petition as also on the prayer for interim relief.

Dasti, in addition, is permitted.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)