Supreme Court - Daily Orders
Subhash Ananda Kaldoke vs Arun Madhukar Kulkarni on 15 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.2 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 for Special Leave to Appeal (C) No. 4400/2022
(Arising out of impugned final judgment and order dated 22-02-2022
in WP No. 4077/2021 passed by the High Court of Judicature at
Bombay)
SUBHASH ANANDA KALDOKE & ANR. Petitioner(s)
VERSUS
ARUN MADHUKAR KULKARNI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.36172/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.36173/2022-EXEMPTION FROM
FILING O.T. )
Date : 15-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. SALIM A. INAMDAR, ADV.
Mr. MODASSIR HUSAIN KHAN, ADV.
MR. ABHISHEK THAKRAL, ADV.
Mrs. Pragya Baghel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are in complete agreement with the view taken by the High Court. There are concurrent findings recorded against the petitioners on the possession as well as the tenancy rights of the petitioners which are on appreciation of evidence and the material available on record. No interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India. The Special Leave petition stands dismissed.
Signature Not VerifiedDigitally signed by R Natarajan Date: 2022.03.16
Pending application(s) shall stand disposed of. 18:02:21 IST Reason:
(NEETU SACHDEVA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER