Supreme Court - Daily Orders
Shirdi Nagar Panchayat, Shirdi vs Appasaheb Narayan Chaudhari on 20 May, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.47 COURT NO.10 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 for Special Leave to Appeal (C) No. 3010/2022
(Arising out of impugned final judgment and order dated 09-09-2021
in WP No. 5591/2018 passed by the High Court of Judicature at
Bombay at Aurangabad)
SHIRDI NAGAR PANCHAYAT, SHIRDI Petitioner(s)
VERSUS
APPASAHEB NARAYAN CHAUDHARI & ORS. Respondent(s)
(I.R. and IA No.26166/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.26168/2022-EXEMPTION FROM FILING O.T.
IA No. 26166/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 26168/2022 - EXEMPTION FROM FILING O.T.) Date : 20-05-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. Sanjay Kharde, Adv.
Mr. Sunil Kumar Verma, AOR For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR Mr. Sachin Patil, AOR Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Ms. Shewtal Shepal, Adv.
Mr. Risvi Muhammed, Adv UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing on behalf of the petitioner seeks permission to file additional affidavit as according to him, the petitioner has found certain documents to show that Signature Not Verified even the compensation was paid and the land was acquired Digitally signed by SWETA BALODI Date: 2022.05.23 under private negotiation. 16:14:04 IST Reason:
Let the petitioner to file additional affidavit within a period of four weeks from today with a copy to the other side.
Contd.
- 2 -
Counter affidavit, to be filed within a period of two weeks thereafter.
Put up on 12.07.2022.
(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR