Supreme Court - Daily Orders
Vasant Bajrang Pise vs The Superintendent Engineering Mseb ... on 9 February, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.37 COURT NO.10 SECTION XV
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) Nos......./2015
CC No(s). 1980-1981/2015
(Arising out of impugned final judgment and order dated 17/06/2009
in WP No. 4705/2008, 23/08/2010 in RP No. 1142/2010 in WP No.
4705/2008 passed by the High Court of Bombay)
VASANT BAJRANG PISE Petitioner(s)
VERSUS
THE SUPERINTENDENT ENGINEERING
MSEB SOLAPUR & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 09/02/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Suhas Kadam, Adv.
for M/s Lemax Lawyers & Co.,Advs.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed both on the ground of delay and merits.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2015.02.10 18:52:59 IST Reason: