Supreme Court - Daily Orders
Ekopa Cooperative Housing Society Ltd. vs Vinodini Krishnaji Deshpande Since ... on 11 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.6 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) No(s). 26775/2017
(Arising out of impugned final judgment and order dated 24-07-2017
in WP No. 3983/2017 passed by the High Court Of Judicature At
Bombay)
EKOPA COOPERATIVE HOUSING SOCIETY LTD. & ANR. Petitioner(s)
VERSUS
VINODINI KRISHNAJI DESHPANDE SINCE DECEASED
THR HER LEGAL HEIR DEVENDRA MANOHAR DESPANDE Respondent(s)
(FOR ADMISSION and I.R. and IA No.101204/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.101205/2017-EXEMPTION FROM
FILING O.T. and IA No.126470/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS and IA No.130668/2017-ADDITIONAL DOCUMENT and IA
No.130671/2017-EXEMPTION FROM FILING O.T.)
Date : 11-01-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Makarand D. Adkar, Adv.
Mr. Vijay Kumar, Adv.
Mr. Amit Narawade, Adv.
Ms. Aparna Jha, AOR
For Respondent(s) Mr. R. Vasant, Sr. Adv.
Mr. Sudhanshu S. Choudhari, AOR
Ms. Surabhi Guleria, Adv.
Mr. Shakul R. Ghatde, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of Signature Not Verified accordingly.
Digitally signed by ASHWANI KUMAR Date: 2018.01.11 16:58:45 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER