Supreme Court - Daily Orders
State Of Gujarat vs Nirmalaben S. Mehta & Anr. Etc. on 10 February, 2014
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ITEM NO.54 COURT NO.2 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 (Civil) No(s).9823-9825/2012
(From the judgement and order dated 13/12/2011 in SCA No.6897/2010,SCA
No.6898/2010,SCA No.6899/2010,LPA No.683/2011,LPA No.684/2011,LPA
No.685/2011 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
STATE OF GUJARAT & ORS. Petitioner(s)
VERSUS
NIRMALABEN S. MEHTA & ANR. ETC. Respondent(s)
(With appln(s) for permission to file additional documents and with prayer
for interim relief and office report )
WITH SLP(C) NOs. 10397-10398 of 2012
(With prayer for interim relief and office report)
Date: 10/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Preetesh Kapur, Adv. for
Ms. Hemantika Wahi,Adv.
For Respondent(s) Ms. Shikha Sarin, Adv. for
Mr. E.C. Agrawala,Adv.
UOI Mr. M.P. Mahajan, Adv. for
Mr. D.S. Mahra, Adv.
UPON hearing counsel the Court made the following
O R D E R
A letter has been circulated by the advocate-on-record for the respondent No. 1 praying for time for filing counter-affidavit.
Counter-affidavit may be filed by the respondent No. 1 within four weeks.
Rejoinder-affidavit, if any, may be filed by the petitioners within two weeks therefrom.
List both matters after six weeks.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |