Supreme Court - Daily Orders
Vilas Vitthal Ingale vs Ramchandra Krushant Pawar (D) Thr. Lrs. ... on 13 January, 2016
Bench: M.Y. Eqbal, Arun Mishra
ITEM NO.601 COURT NO.9 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). 886/2016
(Arising out of impugned final judgment and order dated 21/12/2015
in WP No. 11678/2014 passed by the High Court of Bombay)
VILAS VITTHAL INGALE Petitioner(s)
VERSUS
RAMCHANDRA KRUSHANT PAWAR (D) THR. LRS. 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)
Date : 13/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Satyajeet Kumar, Adv.
Mr. Vinay Navare, Adv.
Ms. Abha R. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
We have heard learned counsel for the petitioner. We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (INDU POKHRIYAL)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2016.01.13
16:59:48 IST
Reason: