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Supreme Court - Daily Orders

Babubhai Virjibhai Padhar vs A.J. Shah Designated Officer on 20 August, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                                        1

     ITEM NO.65                               COURT NO.5                  SECTION III

                                  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).     22352/2018

     (Arising out of impugned final judgment and order dated 03-08-2018
     in SCA No. 16135/2016 passed by the High Court Of Gujarat At
     Ahmedabad)

     BABUBHAI VIRJIBHAI PADHAR                                             Petitioner(s)

                                                       VERSUS

     A.J. SHAH DESIGNATED OFFICER & ORS.                                   Respondent(s)

     IA 116458/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ,
     116459/2018-EXEMPTION FROM FILING O.T.)

     Date : 20-08-2018 These matters were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                   Mr. Harin P. Rawal, SR. Adv.
                                         Mr. D.N. Ray, Adv.
                                         Ms. Divya Anand, Adv.
                                         Mr. Nipun Saxena, Adv.
                                         Mr. Aditya P. Arora, Adv.
                                         Mr. Jay Prakash, Adv.
                                         Mr. Lokesh K. Choudhary, Adv.
                                         Ms. Disha Ray, Adv.
                                         Mr. Dillip Kumar Nayak, Adv.
                                         Mrs. Sumita Ray, AOR

     For Respondent(s)


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

Mr. Harin P. Rawal, learned senior counsel appearing for the petitioner, Signature Not Verified states that the petitioner has now got certain Digitally signed by ASHWANI KUMAR Date: 2018.08.21 documents 16:47:04 IST Reason: which are very material for determining the controversy.

He candidly states that the documents could not be produced before the High Court. In these circumstances, it would be open to the 2 petitioner to approach the High Court by filing review application on the basis of those documents. Giving this liberty the petition is disposed of.

We make this clear that this Court has not expressed any opinion on the merits of the proposed application. However, it would be open to the petitioner to challenge the order passed in the review application if that goes against the petitioner. Pending application(s), if any, stands disposed of accordingly.

(ASHWANI THAKUR)                                     (RAJINDER KAUR)
COURT MASTER (SH)                                     COURT MASTER