Supreme Court - Daily Orders
Shaikh Mahammad Madarsaheb vs Hindusthani Education Society, Ausa . on 18 March, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.18 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 No(s).
4584/2016
(Arising out of impugned final judgment and order dated 19/11/2015
in LPA No. 7517/2012 19/11/2015 in WP No. 1728/1993 passed by the
High Court Of Bombay At Aurangabad)
SHAIKH MAHAMMAD MADARSAHEB Petitioner(s)
VERSUS
HINDUSTHANI EDUCATION SOCIETY, AUSA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Arundhati Katju, Adv.
Mrs. Priya Puri,Adv.
Mr. Ali Chaudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.03.18
16:46:34 IST
Reason: