Supreme Court - Daily Orders
Subhash Jarda Tiwari vs Kashinath Lalta Tiwari on 25 April, 2014
ÐITEM NO.1 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
I.A. No. 2 in Petition(s) for Special Leave to Appeal (Civil)
No(s).30676/2012
(From the judgement and order dated 03/08/2012 in SN
No.3993/1995,CRRN No.342/2012,AN No.488/2012,NM No.1770/2012 of The
HIGH COURT OF BOMBAY)
SUBHASH JARDA TIWARI Petitioner(s)
VERSUS
KASHINATH LALTA TIWARI Respondent(s)
(With appln(s) for clarification of court’s order and office
report ))
I.A. No. 3 (Appln. for Directions)
Date: 25/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Arun Bhardwaj, Adv.
Mr. Monish Panda, Adv.
Mr. Prithvi Kapur, Adv.
Mr. Praveen Kumar,Adv.
For Respondent(s) Mr. P.B.Suresh, Adv.
Mr. Vipin Nair, Adv.
Mr. Udayaditya Banerjee, Adv.
M/S. Temple Law Firm,Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A. No. 2:
Learned counsel for the petitioner does not want to press this application. Hence I.A. No. 2 is dismissed as withdrawn.
I.A. No. 3:
Learned counsel for the petitioner seeks permission to withdraw I.A. No. 3. Hence I.A. No. 3 is dismissed as withdrawn.
(Shashi Sareen) (Veena Khera) Court Master Court Master