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Barkatali Abdul Razzak Kazi vs Manzoor Abdul Razzak Kazi on 14 August, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.22                             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

  Petition(s) for Special Leave to Appeal (C)......CC 10806/2015

  (Arising out of impugned final judgment and order dated 11/04/2014
  in WP No. 171/2014 passed by the High Court of Bombay)


  BARKATALI ABDUL RAZZAK KAZI & ORS.                                Petitioner(s)

                                                VERSUS

  MANZOOR ABDUL RAZZAK KAZI & ANR.                                  Respondent(s)

  (With appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP)

  Date : 14/08/2015 This petition was called on for hearing today.


  CORAM :
                             HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)               Mr.   Shriram S. Kulkarni, Adv.
                                  Mr.   Aniruddha P. Mayee, AOR
                                  Mr.   Charudatta Mahindrakar, Adv.
                                  Mr.   A. Selvin Raja, Adv.

  For Respondent(s)               Mr. Sudhanshu S. Choudhari, AOR
                                  Mr. Rajendra D. Tambe, Adv.
                                  Ms. Vatsalya Vigya, Adv.


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

Heard learned counsel for the petitioners.

Delay condoned.

The special leave petition is dismissed.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master