Supreme Court - Daily Orders
Pandharinath Gopinath Borude ... vs Vishwanath Gopinath Borude And Ors Etc ... on 8 December, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.26 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
SPECIAL LEAVE PETITION (CIVIL) ...Diary No(s). 876/2017
(Arising out of impugned final judgment and order dated
23-08-2016 in WP No. 1411/2014 and WP No. 1432/2014 passed by
the High Court Of Judicature At Bombay At Aurangabad)
PANDHARINATH GOPINATH BORUDE (DECEASED)
THR HIS LRS Petitioner(s)
VERSUS
VISHWANATH GOPINATH BORUDE AND ORS ETC ETC Respondent(s)
(WITH IA No.118742/2017-CONDONATION OF DELAY IN FILING and IA
No.118746/2017-EXEMPTION FROM FILING O.T. and IA
No.118743/2017-CONDONATION OF DELAY IN REFILING)
Date : 08-12-2017 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Arvind V. Savant, Sr. Adv.
Mr. M. Y. Deshmukh, AOR
Mr. Shakti Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, the operation of the impugned judgment(s) and order(s) passed by the High Court shall remain stayed.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2017.12.08 17:11:59 IST Reason: A.R.-cum-P.S. Asstt. Registrar