VISHWANATH NILKANTHRAO JADHAV Vs MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION REGIONAL OFFICER
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-012450-012450 / 2017
Diary number: 20732 / 2017
Advocates: SHASHIBHUSHAN P. ADGAONKAR Vs
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)