Supreme Court - Daily Orders
Satyajeet @ Nana Shivajirao Kadam vs Rajesh Vinayak Kshirsagar on 6 May, 2019
Author: Chief Justice
Bench: Chief Justice, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4044 OF 2019
Satyajeet @ Nana Shivajirao Kadam Appellant(s)
Versus
Rajesh Vinayak Kshirsagar Respondent(s)
O R D E R
Heard learned counsel for the appellant and perused the relevant material.
We are not inclined to interfere with the order impugned in the appeal. The same is, accordingly, dismissed.
..................CJI.
[Ranjan Gogoi] ....................J. [Deepak Gupta] New Delhi May 06, 2019.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.05.08 16:59:03 IST Reason: ITEM NO.22 COURT NO.1 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No.4044/2019 SATYAJEET @ NANA SHIVAJIRAO KADAM Appellant(s) VERSUS RAJESH VINAYAK KSHIRSAGAR Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned judgment, exemption from filing O.T. and permission to file lengthy list of dates) Date : 06-05-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Dilip Annasaheb Taur, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)