Supreme Court - Daily Orders
Daulat Babanrao Tarle &Ors vs Balasaheb Babanrao Tarle on 25 April, 2014
úITEM NO.17 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
Petition(s) for Special Leave to Appeal (Civil)....../2014
CC 6260-6261/2014
(From the judgement and order dated 31/01/2013 in WPC No.5298/2012,
WPC No.5299/2012 of the HIGH COURT OF BOMBAY)
DAULAT BABANRAO TARLE & ORS. Petitioner(s)
VERSUS
BALASAHEB BABANRAO TARLE Respondent(s)
IA Nos. 1-2 (With appln(s) for c/delay in filing SLP)
Date: 25/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. Sanuay Kharde, Adv.
for Mr. Sunil Kumar Verma, Adv.
For Respondent(s)
Mr. Gaurav Agrawal, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no ground to entertain the special leave petition. It is dismissed.
On consent, the petitioner is permitted to continue possession in the suit property for a period of six months from today. After the expiry of this period, he should surrender the property without any objection.
(N.S.K. Kamesh) (Renuka Sadana)
Court Master Court Master