Supreme Court - Daily Orders
Sou Satyabhama Dada Vagare vs Ramchandra Neminath Mohite on 5 April, 2021
Bench: Uday Umesh Lalit, Hrishikesh Roy
1
ITEM NO.6 COURT NO.4 SECTION IX
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.5044/2021
(Arising out of impugned final judgment and order dated 03-03-2021
in WP No.6570/2018 passed by the High Court Of Judicature At
Bombay)
SOU. SATYABHAMA DADA VAGARE & ANR. Petitioner(s)
VERSUS
RAMCHANDRA NEMINATH MOHITE & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No.44088/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.44090/2021 – FOR
EXEMPTION FROM FILING O.T.)
Date : 05-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Satya Kam Sharma, Adv.
For Respondent(s) Mr. Sudhanshu S. Choudhari, AOR
Mr. Mahesh P. Shinde, Adv.
Ms. Rucha A. Pande, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Satyajit A. Desai, learned Advocate appearing in support of the petition prays for and is granted liberty to withdraw the instant petition.
We direct the Trial Court to expedite and conclude the Signature Not Verified proceedings with regard to the pending suit as early as possible Digitally signed by Dr. Mukesh Nasa Date: 2021.04.06 11:34:18 IST Reason: and preferably within six months from the receipt of this order.
2The Special Leave Petition is, accordingly, dismissed as withdrawn.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER