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The Maharashtra State Cooperative ... vs Sheikh Ishaw Bashir on 22 February, 2019

Bench: L. Nageswara Rao, M.R. Shah

     ITEM NO.2                              COURT NO.14                 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).30669/2018

     (Arising out of impugned final judgment and order dated 02-02-2018
     in WP No. 4498/2015 passed by the High Court Of Judicature At
     Bombay At Nagpur)

     THE MAHARASHTRA STATE COOPERATIVE TRIBAL DEVELOPMENT
     CORPORATION & ORS.                                   Petitioner(s)

                                                    VERSUS

     SHEIKH ISHAq BASHIR                                  Respondent(s)
     (With appln for c/delay in filing and refiling SLP, exemption from
     filing c/c of the impugned judgment and exemption from filing O.T)


     Date : 22-02-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE L. NAGESWARA RAO
                            HON'BLE MR. JUSTICE M.R. SHAH


     For Petitioner(s)                  Mr. Satyajit A Desai,Adv.
                                        Ms. Anagha S. Desai, AOR

     For Respondent(s)


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

Delay condoned.

Having regard to the facts of this case, we are not inclined to interfere. The Special Leave Petition is dismissed, Pending application(s), if any, stand disposed of.

However, the question of law is kept open.

(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar