Supreme Court - Daily Orders
Abdul Reza Q Nezhd vs Reza A.L. Saboonchi on 6 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.21 COURT NO.3 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).35078/2015
(Arising out of impugned final judgment and order dated 10/09/2015
in WP No.23581/2015 passed by the High Court of Bombay)
ABDUL REZA Q NEZHD Petitioner(s)
VERSUS
REZA A.L. SABOONCHI AND ORS Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record)
Date : 06/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.Sudheer Voditel, Adv.
Mr. Anupam Mishra, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending interlocutory applications stand disposed of. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2016.01.06 17:03:21 IST Reason: