Supreme Court - Daily Orders
State Of Gujarat vs Bharatt R. Shah . on 6 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.22 COURT NO.4 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)......CC No(s).
9759/2015
(Arising out of impugned final judgment and order dated 21/03/2014
in LPA No.329/2014 in SCA No.235/2003 passed by the High Court of
Gujarat at Ahmedabad)
STATE OF GUJARAT AND ORS. Petitioner(s)
VERSUS
BHARATT R. SHAH & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP)
WITH
S.L.P.(C)...CC No. 10105/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 06/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Hemantika Wahi, Adv.
Ms.Puja Singh, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by Satish Kumar Yadav Date: 2015.07.07 AR-CUM-PS 10:55:05 IST Reason: COURT MASTER