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Sayyed Jakir vs Navvikas Mandal Majalgaon on 15 September, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.15                              COURT NO.15                        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).19597-19598/2023
     (Arising out of impugned final judgment and order dated 04-05-2023
     in SA No. 505/2022 04-05-2023 in SA No. 506/2022 passed by the High
     Court of Judicature at Bombay at Aurangabad)

     SAYYED JAKIR                                                        Petitioner(s)
                                                    VERSUS

     NAVVIKAS MANDAL MAJALGAON & ORS.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.179157/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.179158/2023-EXEMPTION FROM
     FILING O.T.)

     Date : 15-09-2023 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                 Mrs. Priya Puri, AOR
                                       Ms. Arundhati Katju, Adv.
                                       Ms. Ritika Meena, Adv.
                                       Ms. Shristi Borthakur, Adv.
                                       Ms. Tanvi Nigam, Adv.
                                       Mr. Ranjay Kumar Dubey, Adv.

     For Respondent(s)                 Mr. Vishwajit Singh, Sr. Adv.
                                       Mr. Shivaji M. Jadhav, AOR
                                       Mr. Brij Kishor Sah, Adv.
                                       Mr. Adarsh Kumar Pandey, Adv.
                                       Mr. Vignesh Singh, Adv.
                                       Ms. Apurva, Adv.
                                       Mr. Aditya S. Jadhav, Adv.
                                       Mr. Alok Kumar, Adv.

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

Having heard learned counsel for the petitioner, we do not find any infirmity in the impugned judgment and order.

The special leave petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

     (RADHA SHARMA)                                                   (MALEKAR NAGARAJ)
     COURT MASTER (SH)                                                COURT MASTER (NSH)