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Devraj Kacher Naik vs Ramchandra Motiram Patil on 7 December, 2021

Bench: Sanjay Kishan Kaul, M.M. Sundresh

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     ITEM NO.9                             COURT NO.6                  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).    8317/2021

     (Arising out of impugned final judgment and order dated 14-06-2021
     in WPST No. 7128/2021 passed by the High Court Of Judicature At
     Bombay)

     DEVRAJ KACHER NAIK                                                  Petitioner(s)

                                                   VERSUS

     RAMCHANDRA MOTIRAM PATIL & ORS.                                     Respondent(s)



     Date : 07-12-2021 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)               Mr. Pravartak Pathak, Adv.
                                      Shankey Agrawal, AOR

     For Respondent(s)               Mr.   Pinaki Mishra, Sr. Adv.
                                     Mr.   Bharat Nagar, Adv.
                                     Mr.   Sanjay Patil, Adv.
                                     Mr.   Satya Kam Sharma, Adv.
                                     Mr.   Shashwat Goel, AOR

                                      Mr. Sudhanshu S. Choudhari, AOR

                                     Mr.   Shirish K Deshpande, Adv.
                                     Mr.   Rahul Chitnis, Adv.
                                     Mr.   Sachin Patil, AOR
                                     Mr.   Aaditya A. Pande, Adv.
                                     Mr.   Geo Joseph, Adv.

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.12.08 Leave granted.

Interim order dated 05.07.2021 is made absolute during the pendency of the appeal.

We, however, make it clear that the appellant will be duty bound to hold meetings in accordance with the norms and there will not be any occasion for any infraction in this behalf.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)