Supreme Court - Daily Orders
Arjun Panditrao Khotkar vs Kailash Kishanrao Gorantyal Etc. on 22 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.24 COURT NO.10 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)......CC No(s).
13176-13186/2016
(Arising out of impugned final judgment and order dated 16/03/2016
in EP No. 9/2014 31/03/2016 in EP No. 9/2014 31/03/2016 in EP No.
6/2014 06/04/2016 in EP No. 6/2014 16/03/2016 in EP No. 6/2014
01/04/2016 in EP No. 6/2014 05/04/2016 in EP No. 6/2014 05/04/2016
in EP No. 9/2014 06/04/2016 in EP No. 9/2014 15/03/2016 in EP No.
6/2014 01/04/2016 in EP No. 9/2014 passed by the High Court Of
Bombay At Aurangabad)
ARJUN PANDITRAO KHOTKAR Petitioner(s)
VERSUS
KAILASH KISHANRAO GORANTYAL ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 22/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Harish Salve, Sr. Adv.
Mr. Ravindra Keshavrao Adsure, Adv.
Mr. Anand Landge, Adv.
Mr. Siddhehwar Biradar, Adv.
For Respondent(s) Mr. Pravin M. Shah, Sr. Adv.
Mr. Shashibhushan P. Adgaonkar, Adv.
Mr. Aditya S., Adv.
Mr. Amol Nirmalkumar Suryawanshi, Adv.
Mr. Gajanan M. Jakkolwar, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Signature Not VerifiedWe find no reason to entertain these Special Leave Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.25 16:51:33 IST Reason: Petitions, which are, accordingly, dismissed. 2 However, we make it clear that the election will be tried untrammelled by any of the observations and findings in any of the orders.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Court Master