Supreme Court - Daily Orders
Jaisingh Arjanbhai And Co. Thr. Partner ... vs The State Of Gujarat Thr. Chief ... on 3 March, 2014
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ITEM NO.6 COURT NO.10 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 for Special Leave to Appeal (Civil) No(s).34765-34766/2012
(From the judgement and order dated 18/07/2012 in FA No.262/1988 and CRO
No.80/2010 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
JAISINGH ARJANBHAI AND CO Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln. for directions and prayer for interim relief and office
report)
Date: 03/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. K.L. Janjani,Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr.Ankit Gaur, "Adv.
For Respondent(s) Mr. Preetesh Kapur, Adv.
Ms. Hemantika Wahi,Adv.
Ms. Nupur Kanungo, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. K.L. Janjani learnd counsel in support of this petition appearing on behalf of the petitioner and Mr. Preetesh Kapur learned counsel for the respondent.
This is a case where the petitioner who was working as a contractor for the State of Gujarat, had filed a suit claiming certain amounts from the State. That suit was decreed but that judgment and order has been reversed by the High Court and that is why this special leave petition has been filed.
The matter requires consideration. Hence leave is
granted. ..2/-
:2:
Mr. Janjani states that in pursuance of the decree granted by the trial court the decretal amount has been realised. If that is so, the State will not recover that amount by executing the order passed by the High Court until the disposal of the appeals.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R.-cum-P.S. Court Master