Supreme Court - Daily Orders
Chandrabhan S/O Baliram Kale vs Saraswati And Ors. on 20 August, 2019
Bench: Arun Mishra, M.R. Shah, B.R. Gavai
ITEM NO.7 COURT NO.4 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). 8736/2016
(Arising out of impugned final judgment and order dated 11-01-2016
in SA No. 45/1995 passed by the High Court Of Judicature At Bombay
At Aurangabad)
CHANDRABHAN S/O BALIRAM KALE Petitioner(s)
VERSUS
SARASWATI AND ORS. Respondent(s)
Date : 20-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Sandeep S. Deshmukh, Adv.
Mr. Vasin Siddiqui, Adv.
Mr. Nar Hari Singh, AOR
For Respondent(s) Mr. Uday B. Dube, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the petitioner has died day before yesterday. He seeks some time to take necessary steps to bring the legal representatives of the petitioner on record. Three weeks' time is granted to do the needful.
List the matter after three weeks. (ASHWANI KUMAR) Signature Not Verified (JAGDISH CHANDER) COURT MASTER (SH) Digitally signed by NEELAM GULATI Date: 2019.08.20 BRANCH OFFICER 17:20:51 IST Reason: