ITEM NO.30               COURT NO.7               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.18329/2017 (Arising out of impugned final judgment and order dated 08-06-2017 in CA No.7461/2017 passed by the High Court Of Judicature At Bombay At Aurangabad) VISHWANATH NILKANTHRAO JADHAV              Petitioner(s)                                 VERSUS MAHARASHTRA INDUSTRIAL DEVELOPMENT  CORPORATION THROUGH REGIONAL OFFICER & ANR. Respondent(s) (IA  No.58734/2017-EXEMPTION  FROM  FILING  C/C  OF  THE  IMPUGNED JUDGMENT) Date : 11-09-2017 This appeal was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE R.K. AGRAWAL          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

For Petitioner(s) Mr. Shashibhushan P. Adgaonkar, AOR                     For Respondent(s)                               UPON hearing the counsel the Court made the following                             O R D E R

Leave granted. The appeal is allowed in terms of the signed non-reportable

judgment. Pending application stands disposed of.

(ASHA SUNDRIYAL)                                (CHANDER BALA)   COURT MASTER                                   COURT MASTER

(SIGNED NON-REPORTABLE JUDGMENT IS PLACED ON THE FILE)