Supreme Court - Daily Orders
Bhupendra Rajaram Gupta vs Sakhubai Shankar Ghatal on 8 July, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.7 COURT NO.7 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) No(s).11325-11326/2019
(Arising out of impugned final judgment and order dated 12-06-2018
in WP No. 7179/2017 and 18-07-2018 in RP No. 19872/2018 in Writ
Petition No. 7179 of 2017 passed by the High Court Of Judicature At
Bombay)
BHUPENDRA RAJARAM GUPTA & ANR. Petitioner(s)
VERSUS
SAKHUBAI SHANKAR GHATAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63150/2019-EXEMPTION FROM FILING
O.T.)
Date : 08-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Shivaji M. Jadhav,Adv.
Mr. Brij Kisho Sah,Adv.
Ms. Quarratulain,Adv.
Mr. Nicholas Choudhury,Adv.
M/S. S.M. Jadhav And Company, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel appearing on behalf of the petitioners, list the matter after four weeks.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2019.07.09 16:40:01 IST Reason: