Supreme Court - Daily Orders
Yagurveda Y.A.U.S.S.M.Solapur vs Mahatma Phule B.C. Dev. Co., Mumbai on 23 April, 2014
Æ IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5911 OF 2006
YAGURVEDA Y.A.U.S.S.M., SOLAPUR ... APPELLANT(S)
VERSUS
MAHATMA PHULE B.C. DEVELOPMENT
CORPORATION, MUMBAI ...RESPONDENT(S)
O R D E R
Learned counsel appearing on behalf of the appellant states that he is not ready with the matter.
In view of the above, the civil appeal is dismissed for non-prosecution.
..........................J. (CHANDRAMAULI KR. PRASAD) ..........................J. (PINAKI CHANDRA GHOSE) New Delhi;
April 23, 2014
ITEM NO.106 COURT NO.9 SECTION XVII
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(s). 5911 OF 2006 YAGURVEDA Y.A.U.S.S.M.SOLAPUR Appellant (s) VERSUS MAHATMA PHULE B.C. DEV. CO., MUMBAI Respondent(s) (With office report) Date: 23/04/2014 This Appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Appellant(s) Mr. Prashant Dahat, Adv.
for Mr. Ravindra Keshavrao Adsure,Adv. (N/P) For Respondent(s) UPON hearing counsel the Court made the following O R D E R Learned counsel appearing on behalf of the appellant states that he is not ready with the matter.
In view of the above, the civil appeal is dismissed for non-prosecution.
(S.K. Rakheja) (Indu Satija) Court Master Assistant Registrar (Signed order is placed on the file)