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Mukund Bhavan Trust vs Shrimant Chhatrapati Udayan Raje ... on 13 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.8                                  COURT NO.15                     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.18977/2016
     (Arising out of impugned final judgment and order dated 26-04-2016
     in CRA No. 904/2014 passed by the High Court of Judicature at
     Bombay)

     MUKUND BHAVAN TRUST & ORS.                                                  Petitioner(s)

                                                        VERSUS

     SHRIMANT CHHATRAPATI UDAYAN RAJE
     PRATAPSINH MAHARAJ BHONSLE & ANR.                                          Respondent(s)

     (IA No. 1/2016 - PERMISSION TO FILE ANNEXURES)

     Date : 13-09-2022 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)                 Mr.   Mahesh Agarwal, Adv.
                                       Mr.   Rishi Agrawala, Adv.
                                       Mr.   Ankur Saigal, Adv.
                                       Ms.   Parul Shukla, Adv.
                                       Ms.   Devika Mohan, Adv.
                                       Mr.   E. C. Agrawala, AOR

     For Respondent(s)                 Mr.   Sunil Fernandes, AOR
                                       Ms.   Nupur Kumar, Adv.
                                       Ms.   Priyansha Sharma, Adv.
                                       Mr.   Divyansh Tiwari, Adv.

                                       Mr.   Sachin Patil, Adv.
                                       Mr.   Siddharath Dharmadhikari, Adv.
                                       Mr.   Aaditya Aniruddha Pande, AOR
                                       Mr.   Bharat Bagla, Adv.
                                       Mr.   Geo Joseph, Adv.
                                       Mr.   Durgesh Gupta, Adv.

                               UPON hearing the counsel the Court made the following
                                                 O R D E R

In view of letter circulated by learned counsel for the petitioners Signature Not Verified seeking an adjournment on the ground of personal difficulty, list the matter on 27.09.2022.

(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR