Supreme Court - Daily Orders
Ramrao vs Tahsildar Ausa on 7 July, 2014
@ ITEM NO.18 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)......CC No(s).
8572/2014
(Arising out of impugned final judgment and order dated 03/10/2013
in SA No. 112/2013 passed by the High Court Of Bombay at
Aurangabad)
RAMRAO & ORS Petitioner(s)
VERSUS
TAHSILDAR AUSA & ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 07/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s)
Mr. Sudhanshu S. Choudhari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [SNEH LATA SHARMA] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.07.08 17:42:57 IST Reason: