Supreme Court - Daily Orders
Sohan M. Shah vs Mohan M. Shah on 4 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.28 COURT NO.8 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).8049/2016
(Arising out of impugned final judgment and order dated 10/02/2016
in CRA No. 487/2015 passed by the High Court of Bombay)
SOHAN M. SHAH AND ORS. Petitioner(s)
VERSUS
MOHAN M. SHAH Respondent(s)
(with interim relief and office report)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Amar Dave, Adv.
Mr. Ankur Saigal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We are not inclined to interfere with the order passed by the High Court. The petition is accordingly dismissed.
However, liberty is granted to the petitioners to apply for clarification of paragraph 20 of the order about the interim arrangement passed by the High Court. If the petitioners are still aggrieved by the clarification given by the High Court or the High Court declining to give any clarification, liberty is granted to the petitioners to approach this Court.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.04.05 16:14:13 IST Reason: (SANJAY KUMAR-I) (INDU POKHRIYAL) AR-CUM-PS COURT MASTER