Supreme Court - Daily Orders
Narayan Gujaji Sawant vs Deepak Vasant Kesarkar on 28 February, 2014
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ITEM NO.3 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 5-6/2014 in
Petition(s) for Special Leave to Appeal (Civil) No(s).28489-28490/2011
(From the judgement and order dated 17/02/2011 in AN No.24/2010 in EP
No.16/2009 and dated 17/02/2011 in AN No.26/2010 in EP No.16/2009 of The
HIGH COURT OF BOMBAY)
NARAYAN GUJAJI SAWANT Petitioner(s)
VERSUS
DEEPAK VASANT KESARKAR Respondent(s)
(for granting permission to open sealed security room and office
report ))
Date: 28/02/2014 These IAs were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s)
Mr. Nikhil Nayyar,Adv.
For Respondent(s)
Mr. Shivaji M. Jadhav,Adv.
For Applicant(s) Mr. Amol N. Suryawanshi, Adv.
Mr. Aniruddha P. Mayee ,Adv
UPON hearing counsel the Court made the following
O R D E R
Since the applicant is not a party in the special leave petitions, learned counsel for the applicant seeks withdrawal of Interlocutory Application Nos. 5-6 of 2014 with liberty to make fresh application for impleadment as well as the relief which has been sought for in the present interlocutory application Nos. 5-6 of 2014.
Interlocutory application Nos. 5-6 of 2014 stand disposed of as withdrawn.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |