Supreme Court - Daily Orders
Bhivchandra Shankar More vs Balu Gangaram More on 22 April, 2016
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.23 COURT NO.2 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). 28938/2014
(Arising out of impugned final judgment and order dated 20/08/2014
in WP No. 3290/2014 passed by the High Court of Bombay)
BHIVCHANDRA SHANKAR MORE Petitioner(s)
VERSUS
BALU GANGARAM MORE AND ORS Respondent(s)
(Office report for directions)
Date : 22/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBERS]
For Petitioner(s) Mr. Sushil Karanjkar, Adv.
Mr. K. N. Rai, Adv.
For Respondent(s) Mr. Keshav Ranjan, Adv.
Mr. M. Y. Deshmukh, Adv.
Ms. Abha R. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.12 is reported to be dead learned counsel for the petitioner submits that that LRs. of respondent No.12 are also on record as respondent Nos.6, 9, 10, 11 and 13. In the light of the aforesaid, it is not necessary to make any application to bring them on record. The name of respondent No.12 is accordingly deleted.
Learned counsel for the petitioner is directed to Signature Not Verified effect a fresh service on served respondent No.9. Dasti Digitally signed by SAPNA BISHT Date: 2016.04.26 14:25:03 IST in addition.
Reason:
(A.D. SHARMA) (RAJESH KR.CHAURASIA) (CHANDER BALA)
AR-CUM-PS SR.P.A. COURT MASTER