Supreme Court - Daily Orders
Pandurang Shankar Shivankar(Died) ... vs Muktabai W/O Govindarao Mate on 4 August, 2014
6 ITEM NO.37 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
Petition(s) for Special Leave to Appeal (C) No(s). 19432/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in SA No. 841/2012 passed by the High Court of Bombay, Bench at
Aurangabad)
PANDURANG SHANKAR SHIVANKAR(DIED) THROUGH
LEGAL HEIR ANANDA PANDURANG SHIVANKAR Petitioner(s)
VERSUS
MUKTABAI W/O GOVINDARAO MATE AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Atul Babasaheb Dakh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in the special leave petition. The special leave petition is accordingly dismissed.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.08.11
12:52:00 IST
Reason: