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Ganpat Shankar Dagade vs Navnath Dnyanoba Masal on 23 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 9920-9921/2018
                                                         1

     ITEM NO.20                                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)                     Nos.9920-9921/2018

     (Arising out of impugned final judgment and order dated 13-02-2018
     in WP No. 13200/2017 13-02-2018 in WP No. 13199/2017 passed by the
     High Court of Judicature at Bombay)


     GANPAT SHANKAR DAGADE                                                    Petitioner(s)

                                                        VERSUS

     NAVNATH DNYANOBA MASAL & ORS.                                            Respondent(s)

     (With appln.(s) for exemption from filing c/c of the impugned
     judgment, exemption from filing O.T. and prayer for interim relief)


     Date : 23-04-2018 These petitions were called on for hearing today.


     CORAM :
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                 HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                 Mr.   Vinay Navare, Adv.
                                       Ms.   Gwen Karthika, Adv.
                                       Ms.   Deeplaxmi Matwankar, Adv.
                                       Dr.   Ravindra Chingale, Adv.
                                       Ms.   Abha R. Sharma, AOR

     For Respondent(s)


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

Heard Mr. Vinay Navare, learned counsel for the Signature Not Verified petitioner.

Reason: In our considered opinion, without interfering with the order dated 13th February, 2018, passed by the High Court of Judicature at Bombay in Writ Petition Nos.13199 and 13200 SLP(C) 9920-9921/2018 2 of 2017, the cause of justice would be sub-served if we request the High Court to dispose of the writ petitions by end of August, 2018.

With the aforesaid request, the special leave petitions stand disposed of.

The interlocutory applications, if any, stand disposed of.

(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar