Supreme Court - Daily Orders
Rupesh Ravindra Sakharkar vs Narendra Madhukar Kombekar on 22 August, 2014
¼ ITEM NO.27+54 COURT NO.7 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). 21063/2014
(Arising out of impugned final judgment and order dated 29/04/2014
in WP No. 817/2014 passed by the High Court Of Bombay)
RUPESH RAVINDRA SAKHARKAR Petitioner(s)
VERSUS
NARENDRA MADHUKAR KOMBEKAR AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
With
SLP(C)No.21073/2014
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
SLP(C)No.22663/2014
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Braj K.Mishra, Adv.
Mr.Vijay Kumar, Adv.
Ms. Aparna Jha, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
List on 01.09.2014.
(SATISH KUMAR YADAV) Signature Not Verified (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.08.23 10:04:58 IST Reason: