Supreme Court - Daily Orders
Arjun Rajaram Kasabe vs Ramchandra Tukaram Kasabe (D) As Per Lrs on 19 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.44 COURT NO.12 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). 799/2015
(Arising out of impugned final judgment and order dated 08/10/2014
in SA No. 563/1992 passed by the High Court Of Bombay)
ARJUN RAJARAM KASABE Petitioner(s)
VERSUS
RAMCHANDRA TUKARAM KASABE (D)
AS PER LRS AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vinay Navare, Adv.
Mr. Keshav Ranjan, Adv.
Ms. Gwen K.B., Adv.
Ms. Abha R. Sharma,Adv.
For Respondent(s) Mr. Ajit S. Bhasme, Adv.
Mr. Pankaj Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KR.JHA) (RENU DIWAN) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Kumar Date: 2015.01.20 17:04:17 IST Reason: