SUDHAKAR BABURAO NANGNURE Vs. NORESHWAR RAGHUNATHRAO SHENDE AND OTHERS
LAWS(SC)-2019-3-28
SUPREME COURT OF INDIA
Decided on March 05,2019

Sudhakar Baburao Nangnure Appellant
VERSUS
Noreshwar Raghunathrao Shende And Others Respondents

JUDGEMENT

DR DHANANIAVA Y CHANDRACHUD.J. - (1.) Civil Appeal Nos. 2468-2470 of 2019 (Special Leave Petition (Civil) Nos. 8769-8771 of 2018) 1. Leave granted.
(2.) The High Court of Judicature at Bombay, speaking through a Division Bench, dismissed three review petitions seeking a review of its judgment dated 16 November 2017. The review petitions were instituted before the High Court following an order of a two judge Bench of this Court dated 12 December 2017. Finding that there was no reason to review the earlier judgment, consistent with the settled parameters governing the exercise of that jurisdiction, the High Court dismissed the review petitions on 21 March 2018.
(3.) The original petitioner before the High Court is in appeal.;


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