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Sadanand Raghunath Gharat vs Union Of India on 10 April, 2023

Bench: A.S. Bopanna, Hima Kohli

     ITEM NO.28                                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. 11609/2023

     (Arising out of impugned final judgment and order dated 06-12-2022
     in WP No. 1503/2019 passed by the High Court of Judicature at
     Bombay)

     SADANAND RAGHUNATH GHARAT                                           Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ANR.                                               Respondent(s)

     ( IA No.62214/2023-CONDONATION OF DELAY IN FILING and IA
     No.62213/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 10-04-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI


     For Petitioner(s)                 Mr. Shivaji M. Jadhav, AOR
                                       Mr. Anish R. Shah, Adv.
                                       Mr. Brij Kishor Sah, Adv.
                                       Mr. Adarsh Kumar Pandey, Adv.
                                       Ms. Apurva, Adv.

     For Respondent(s)

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

Heard learned counsel for the petitioner. Delay condoned.

We find no merit in the Special Leave Petition. The Special Leave Petition is dismissed. Pending application(s) shall stand disposed of.

Reason: (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR