Supreme Court - Daily Orders
Swati Ulhas Kerkar vs Sanjay Walavalkar on 25 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.3 Virtual Court 3 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 12967/2020
(Arising out of impugned final judgment and order dated 28-05-2020
in WP No. 373/2018 passed by the High Court Of Judicature At Bombay
At Goa)
SWATI ULHAS KERKAR & ORS. Petitioner(s)
VERSUS
SANJAY WALAVALKAR & ORS. Respondent(s)
(IA No.56907/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.56908/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.56906/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
No.56909/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 25-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Huzefa A. Ahmadi, Sr. Adv.
Ms. Anshula Vijay Kumar Grover, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. Heard learned counsel for the petitioner(s). Signature Not Verified Digitally signed by It has been brought to our notice that despite the DEEPAK SINGH Date: 2020.06.25 17:05:44 IST Reason: pendency of this Special Leave Petition and which fact was brought to the notice of the Registrar, for reasons best known 2 to the Registrar, he hastened the election process. This factual position be placed on record by way of a formal application, to be filed by the petitioner(s) and for appropriate reliefs, as may be advised. In addition, it will be open to the left over persons who are similarly placed as the petitioner(s), to file a formal application for impleading them as party to the present proceedings.
Both these applications to be filed within one week from today through email/online.
Issue notice to the respondents on this Special Leave Petition and proposed applications, returnable within four weeks.
Dasti, in addition, is permitted.
Any steps taken by the Registrar, including elections allegedly conducted by him today, i.e. 25.06.2020 will be subject to the outcome of this Special Leave Petition.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)