Supreme Court - Daily Orders
Deputy Executive Engineer vs Parvatbhai Fatabhai Etc. on 7 November, 2016
Bench: Anil R. Dave, A.M. Khanwilkar
ITEM NO.53 COURT NO.2 SECTION XV
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).17030-17032/2016
(Arising out of impugned final judgment and order dated 09/10/2015
in SCA No.367/2010, 368/2010 and 4101/2010 passed by the High Court
of Gujarat At Ahmedabad)
DEPUTY EXECUTIVE ENGINEER AND ORS. Petitioner(s)
VERSUS
PARVATBHAI FATABHAI ETC. Respondent(s)
(With office report)
Date : 07/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Jesal Wahi,Adv.
For Ms. Hemantika Wahi,Adv.
For Respondent(s) Mr. Rajiv Kumar,Adv.
Mr. Chaman Prakash,Adv.
For Ms. Kusum Chaudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the fact that LPA is maintainable against the impugned judgment, we dismiss this special leave petition to enable the petitioners to file LPA.
Pending application, if any, stands disposed of. If any contempt proceeding has been initiated, the same shall not be proceeded further for a period of four weeks from today.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by SARITA PUROHIT Date: 2016.11.08 17:17:41 IST Reason: