Supreme Court - Daily Orders
Indubai Jaydeo Pawar vs Draupada @ Draupadi Jaydeo Pawar Since ... on 10 November, 2017
Bench: Adarsh Kumar Goel, R. Banumathi
ITEM NO.15 IN COURT NO.5 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26584/2017
(Arising out of impugned final judgment and order dated 10-02-2016
in FA No. 577/2015, 07-06-2017 in RP No. 19/2016 passed by the High
Court Of Judicature At Bombay)
INDUBAI JAYDEO PAWAR & ANR. Petitioner(s)
VERSUS
DRAUPADA @ DRAUPADI JAYDEO PAWAR
(SINCE DECEASED) THROUGH LRS & ORS. Respondent(s)
(IA No.112579/2017-CONDONATION OF DELAY IN FILING and IA
No.112584/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.112586/2017-EXEMPTION FROM FILING O.T. and IA
No.112582/2017-CONDONATION OF DELAY IN REFILING)
Date : 10-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sachin Patil, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order(s). The special leave petition(s) is accordingly dismissed.
However, dismissal of this petition and also any observation made in the impugned order of the High Court shall not have effect on any other pending proceedings.
Signature Not Verified
Pending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2017.11.14 16:46:39 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER