Supreme Court - Daily Orders
Shreedhar Govind Kamerkar vs Yeshwant Govind Kamerkar on 18 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
1
ITEM NO.32 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).
25739-25740/2014
(Arising out of impugned final judgment and order dated 13/08/2013
in WPC No. 1925/2013, 22/10/2013 in RPC No. 116/2013 in WP No.
1925/2013 passed by the High Court of Bombay)
SHREEDHAR GOVIND KAMERKAR Petitioner(s)
VERSUS
YESHWANT GOVIND KAMERKAR & ANR Respondent(s)
(With interim relief and office report)
Date : 18/12/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Chinmoy Khaladkar, Adv.
Mr. Vimal Chandra S. Dave,Adv.
For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv.
RR-2 Mr. S. Sukumaran, Adv.
Mr. Nipan Malhotra, Adv.
Mr. A.T. Patra, Adv.
Mr. Vijayender Kumar, Adv.
Mr. Rajesh Dudani, Adv.
Mr. Y.P. Dhingra, Adv.
Mr. Vinay Navare, Adv.
Mr. Satyajeet Kumar, Adv.
Mr. Keshav Ranjan, Adv.
Ms. Gwen K.B., Adv.
Ms. Abha R. Sharma,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
O R D E R
Sushil Kumar Rakheja Date: 2014.12.19 11:07:17 IST Reason:
It is stated by learned counsel for the respondents that pursuant to the execution of the decree, possession of the premises involved in these proceedings is delivered to the 2 respondents.
In this view of the matter, nothing survives for our consideration. The special leave petition is dismissed as having become infructuous.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER