Supreme Court - Daily Orders
Ghanshyambhai Narbheram vs The State Of Gujarat And Ors. on 7 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.34 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). 16669/2015
(Arising out of impugned final judgment and order dated 30/04/2015
in LPA No. 386/1999,03/09/1998 in SCA No. 6163/1998 passed by the
High Court Of Gujarat At Ahmedabad)
GHANSHYAMBHAI NARBHERAM Petitioner(s)
VERSUS
STATE OF GUJARAT AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents and interim
relief and office report)
Date : 07/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. D.N. Ray, Adv.
Mr. Divyesh Sejpal, Adv.
Mr. Jaikriti S. Jadeja, Adv.
Mr. Vikash Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, Status quo be maintained by the parties with regard to the possession and nature of the suit property.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.07.08 15:34:22 IST Reason: