Supreme Court - Daily Orders
Pradeep Shankar Walvekar vs Anil Narsinha Annachatre . on 17 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.17 COURT NO.8 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). 4684/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/11/2014
IN WP NO. 26962/2014 PASSED BY THE HIGH COURT OF BOMBAY)
PRADEEP SHANKAR WALVEKAR PETITIONER(S)
VERSUS
ANIL NARSINHA ANNACHATRE & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, Adv.
For Respondent(s) Mr. Rajshri Dubey, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Rajendra Anshule, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Harsh Sharma, Adv.
Mr. P. N. Puri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.04.17
16:12:54 IST
Reason: