Supreme Court - Daily Orders
Ramkrushna Eknath Nandanwar, ... vs Chief General Manager, Maharashtra ... on 9 August, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
1
ITEM NO.18 COURT NO.12 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). 18569/2019
(Arising out of impugned final judgment and order dated 03-06-2019
in WP No. 3401/2019 passed by the High Court Of Judicature At
Bombay At Nagpur)
RAMKRUSHNA EKNATH NANDANWAR, DIVISIONAL ENGINEER,
RULE I, BSNL & ORS. Petitioner(s)
VERSUS
CHIEF GENERAL MANAGER, MAHARASHTRA TELECOM
CIRCLE, BSNL, MUMBAI & ORS. Respondent(s)
( IA No.115602/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 09-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Nitin Meshram, Adv.
Mr. Savrabh Singh, Adv.
Mr. Deepanshu Rathore, Adv.
Mr. Pati Raj Yadav, Adv.
Mr. Ranbir Singh Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not propose to interfere in the interim order which is impugned Signature Not Verified in this petition, more Particularly, when the interim Digitally signed by ASHWANI KUMAR Date: 2019.08.10 order is harmless. The Special Leave Petition is dismissed. 11:30:03 IST Reason:
However, it is open for the petitioners to make a request to the 2 High Court for early hearing.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)