RAMCHANDRA vs. RAJENDRA SHRIKRISHNA DESHMUKH .

Case Type: Special Leave To Petition Civil

Date of Judgment: 09-07-2007

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http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Special Leave Petition (civil) 5753 of 2006 PETITIONER: RAMCHANDRA RESPONDENT: RAJENDRA SHRIKRISHNA DESHMUKH & ORS DATE OF JUDGMENT: 09/07/2007 BENCH: S.B. SINHA & P.K. BALASUBRAMANYAN JUDGMENT: J U D G M E N T P.K. BALASUBRAMANYAN, J. We see no reason to entertain this petition for special leave to appeal, especially in view of the judgment we have rendered today in Civil Appeal No. \005\005 of 2007 (arising out of Special Leave Petition (C) No.9739 of 2005). The suit will be tried and disposed of afresh in the light of the directions contained therein. The petition is dismissed.