Supreme Court - Daily Orders
Mahadev Govind Patil Since Deceased ... vs The Collector, Kolhapur on 22 July, 2016
Bench: Anil R. Dave, Uday Umesh Lalit, L. Nageswara Rao
ITEM NO.22 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).15968/2016
(Arising out of impugned final judgment and order dated 02/02/2016
in WP No.11846/2015 passed by the High Court Of Bombay)
MAHADEV GOVIND PATIL SINCE DECEASED THROUGH LRS Petitioner(s)
VERSUS
THE COLLECTOR, KOLHAPUR AND ORS Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 22/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vinay Navare,Adv.
For Ms. Abha R. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2016.07.25
16:10:20 IST
Reason: