Supreme Court - Daily Orders
Babulal Jajodia vs Uoi & Others on 4 August, 2014
\206 ITEM NO.33 COURT NO.9 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). 18949/2014
(Arising out of impugned final judgment and order dated 20/06/2014
in SCA No. 710/2014 passed by the High Court Of Gujarat At
Ahmedabad)
BABULAL JAJODIA & ORS Petitioner(s)
VERSUS
UOI & OTHERS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Chirag M. Shroff ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Issue notice on special leave petition as well as on prayer for interim relief.
The petitioner is at liberty to renew the prayer for interim relief in the event a notice under Section 13(4) of the Securitization and Reconstruction of Financial Assets and Reinforcement of Security Interest Act, 2002 is issued.
Tag with SLP(Civil) No. 12153/2014.
Signature Not Verified Digitally signed by (DEEPAK MANSUKHANI) Deepak Mansukhani Date: 2014.08.05 16:32:42 IST (INDU BALA KAPUR) Reason: COURT MASTER COURT MASTER