Supreme Court - Daily Orders
Rajesh Keshrinath Deorukhkar vs Mumbai University . on 17 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, S.A. Bobde, N.V. Ramana
ITEM NO.28 COURT NO.4 SECTION XV
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). 4986/2015
(Arising out of impugned final judgment and order dated 06/01/2015
in WP No. 1492/2013 passed by the High Court Of Bombay)
RAJESH KESHRINATH DEORUKHKAR AND ORS. Petitioner(s)
VERSUS
MUMBAI UNIVERSITY AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 17/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. D. M. Nargolkar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(Ashwani Kumar) (Sneh Lata Sharma)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.02.19
17:17:04 IST
Reason: