Supreme Court - Daily Orders
Ramchandra Nathu Ghadage vs Rajaram Nathu ... on 31 October, 2014
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
ITEM NO.40 COURT NO.1 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 (C) No(s). 18795/2007
(Arising out of impugned final judgments and orders dated 18/06/2007
and 26/06/2007 in SA No. 286/1988 passed by the High Court Of Bombay)
RAMCHANDRA NATHU GHADAGE & ORS. Petitioner(s)
VERSUS
RAJARAM NATHU GHADAGE(DEAD)THR.LRS.&ORS. Respondent(s)
(With application for restoration of SLP qua respondent No.3 and
c/delay in filing application for restoration, permission to file
additional documents, interim relief and office report.)
Date : 31/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Vatsalya Vigya, Adv.
Mr. Sudhanshu S. Chaudhary, Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s) Mr. A. S. Bhasme,Adv.
Mr. Pankaj Kr. Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners, on instructions, seeks permission of this Court to withdraw this petition.
Permission sought for is granted.
Signature Not VerifiedThe special leave petition is disposed of as Digitally signed by withdrawn.
NEETU KHAJURIA Date: 2014.11.03 17:23:49 IST Reason:
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar