Supreme Court - Daily Orders
Dr. Panjabrao Krishi Vidyapeeth, Akola ... vs Dattopant S/O Lalchandsa Bhavsar on 12 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.12 COURT NO.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.1979/2016
(Arising out of impugned final judgment and order dated 02/09/2015
in WP No.7097/2014 passed by the High Court of Bombay at Nagpur)
DR. PANJABRAO KRISHI VIDYAPEETH, AKOLA AND ANR Petitioner(s)
VERSUS
DATTOPANT S/O LALCHANDSA BHAVSAR Respondent(s)
(With appln. for exemption from filing O.T. and interim relief
and office report)
WITH SLP(C)No.1914/2016 - (With appln. for exemption from filing
O.T. and Interim Relief and Office Report)
Date : 12/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. S.M. Jadhav,Adv.
For M/s. S.M. Jadhav & Company,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Implementation of the impugned judgment is stayed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.02.15 13:09:08 IST Reason: