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Supreme Court - Daily Orders

Rameshbhai Chaturbhai Prajapati ... vs Minaxiben . on 27 January, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

  ITEM NO.46                             COURT NO.11                 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).   23946/2011

  (Arising out of impugned final judgment and order dated
  28/04/2011 in SCA No. 9400/2009 passed by the High Court of
  Gujarat at Ahmedabad)

  RAMESHBHAI CHATURBHAI PRAJAPATI & ORS.                             Petitioner(s)

                                                VERSUS

  MINAXIBEN & ORS.                                                   Respondent(s)

  (With appln. (s) for impleadment and permission to bring on record
  subsequent facts and documents and interim relief and office
  report)
  (For final disposal)

  WITH
  SLP(C) No. 23969/2011
  (With appln.(s) for impleadment                 and    interim   relief   and   Office
  Report)
  (For final disposal)

  SLP(C) No. 24144/2011
  (With appln.(s) for impleadment                 and    Interim   Relief   and   Office
  Report)
  (For final disposal)

  SLP(C) No. 24462/2011
  (With appln.(s) for impleadment                 and    Interim   Relief   and   Office
  Report)
  (For final disposal)

  Date: 27/01/2016 These petitions were called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                         HON'BLE MR. JUSTICE AMITAVA ROY

  For Petitioner(s)
                                    Mr. D.N. Ray, Adv.
                                    Mr. Lokesh K. Choudhary, Adv.
Signature Not Verified

Digitally signed by
                                    Mrs. Sumita Ray,Adv.
Sanjay Kumar
Date: 2016.01.28
16:55:37 EASST
                                    Mr. Parthiv B. Shah, Adv.
  For Respondent(s)
Reason:


                                    Mr. Huzefa Ahmadi, Sr. Adv.
                                    Mr. Ejaz Maqbool,Adv.
                                    Mr. George Thomas, Adv.
                              -2-

                 Ms. Akriti Chaubey, Adv.
                 Mr. Faraz Maqbool, Adv.

                 Mr.   P.B. Majmudar, Sr. Adv.
                 Mr.   Nikhil Goel,Adv.
                 Ms.   Naveen Goel, Adv.
                 Mr.   Marsook Bafaki, Adv.

                 Mr. Purvish Jitendra Malkan,Adv.

                 Mr.   Amar Dave, Adv.
                 Mr.   Pradhuman Gohil, Adv.
                 Ms.   Taruna Singh Gohil, Adv.
                 Mr.   Himanshu Chaubey, Adv.
                 Ms.   Charu Mathur,Adv.

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

As prayed, list the matters after three weeks on Tuesday.



(VISHAL ANAND)                                   (CHANDER BALA)
 COURT MASTER                                     COURT MASTER