Supreme Court - Daily Orders
Kamalabai Bhaskar Mule Since Deceased ... vs Special Land Acquisition Officer (No. ... on 11 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.3 Court 12 (Video Conferencing) 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). 14575/2020
(Arising out of impugned final judgment and order dated 29-06-2020
in FA No. 52/1988 passed by the High Court of Judicature at Bombay)
KAMALABAI BHASKAR MULE SINCE DECEASED
THROUGH LR. & ANR. Petitioner(s)
VERSUS
SPECIAL LAND ACQUISITION OFFICER (NO. 1)
NASHIK & ANR. Respondent(s)
( IA No.123912/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and I.A. NO. 19577 of 2021-PERMISSION TO AMEND THE CAUSE
TITLE OF SLP)
Date : 11-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vinay Navare, Sr. Adv.
Gwen Karthika, Adv.
Mr. Satyajeet Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
The application to amend the cause title is allowed. Amended cause title be filed within two weeks.
Signature Not Verified(RAJNI MUKHI) (DIPTI KHURANA) Digitally signed by Rajni Mukhi Date: 2021.02.11 COURT MASTER (SH) COURT MASTER (NSH) 16:40:45 IST Reason: