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Anil Digambar Dhumal vs Sunil Digambar Dhumal on 15 July, 2019

Bench: L. Nageswara Rao, Hemant Gupta

     ITEM NO.7                              COURT NO.12                  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). 17997/2019

     (Arising out of impugned final judgment and order dated 05-05-
     2018 in SA No. 477/2015 passed by the High Court Of Judicature
     At Bombay At Nagpur)

     ANIL DIGAMBAR DHUMAL                                                 Petitioner(s)

                                                    VERSUS

     SUNIL DIGAMBAR DHUMAL & ORS.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.98357/2019-CONDONATION OF
     DELAY IN FILING and IA No.98360/2019-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT and IA No.98359/2019-EXEMPTION FROM
     FILING O.T. and IA No.98358/2019-CONDONATION OF DELAY IN
     REFILING )

     Date : 15-07-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE HEMANT GUPTA


     For Petitioner(s)                 Mr. Akshay Girish Ringe, AOR
                                       Ms. Megha Mukerjee, Adv.
                                       Ms. Malvika Jain, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

We see no reason to interfere with the impugned order of the High Court.

The Special Leave Petition is, accordingly, dismissed.

Pending Application(s) stand disposed of.

(GEETA AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER