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Harsh Mandar vs Amit Anilchandra Shah . on 1 August, 2016

Bench: S.A. Bobde, Ashok Bhushan

               ITEM NO.13                       COURT NO.12                  SECTION IIA

                                    S U P R E M E C O U R T O F        I N D I A
                                            RECORD OF PROCEEDINGS

               Petition for Special Leave to Appeal (Crl.) No. 5000/2016
               (Arising out of impugned final judgment and order dated
               11/03/2016 in CRLA No. 1248/2015 passed by the High Court Of
               Bombay)

               HARSH MANDAR                                                  Petitioner(s)
                                                       VERSUS
               AMIT ANILCHANDRA SHAH AND ORS.                                Respondent(s)

               (With appln. (s) for permission to file lengthy list of dates
               and office report)

               Date :01/08/2016 This petition was called on for hearing today.

               CORAM :
                              HON'BLE MR. JUSTICE S.A. BOBDE
                              HON'BLE MR. JUSTICE ASHOK BHUSHAN

               For Petitioner(s)          Mr.   Kapil Sibal, Sr. Adv.
                                          Mr.   Anand Grover, Sr. Adv.
                                          Dr.   Rajiv Dhawan, Sr. Adv.
                                          Mr.   Rajesh Inamdar, Adv.
                                          Mr.   Javedur Rahman, Adv.
                                          Mr.   Nizam Pasha, Adv.
                                          Mr.   Farrukh Rasheed,AOR

               For Respondent(s)          Mr.   H.N. Salve, Sr. Adv.
                                          Mr.   S.V. Raju, Sr. Adv.
                                          Mr.   Mahesh Agarwal, Adv.
                                          Mr.   Karan Lahari, Adv.
                                          Mr.   E.C. Agrawala,AOR

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

Heard learned counsel for the petitioner.

We see no reason to entertain this petition under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.

Application for permission to file lengthy CHARANJEET KAUR Date: 2016.08.01 17:18:09 IST list of dates stands disposed of.

Reason:




                         [ Charanjeet Kaur ]                    [ Indu Pokhriyal ]
                            A.R.-cum-P.S.                          Court Master