Supreme Court - Daily Orders
Jayantilal Chimanlal Patel vs Vadilal Purshottamdas Patel on 31 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.4 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 (C) No(s). 28075-28076/2014
(Arising out of impugned final judgment and order dated 01/04/2014
in CRA No. 172/2006 01/04/2014 in CRA No. 173/2006 passed by the
High Court Of Gujarat At Ahmedabad)
JAYANTILAL CHIMANLAL PATEL Petitioner(s)
VERSUS
VADILAL PURSHOTTAMDAS PATEL Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and interim relief and office report)
Date : 31/01/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Pyoli, Adv.
Mr. Somesh Chandra Jha, AOR
For Respondent(s) Mr. Tanmaya Agarwal, Adv.
Mr. Jatin Zaveri, AOR
Mr. Neel Kamal Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by learned counsel for the petitioner that the respondent has died in the meantime. She prays for and is allowed two weeks time to take steps. Learned counsel for the respondent shall supply the information about the legal representatives of the respondent (who is no more).
Signature Not VerifiedList the matter after two weeks.
Digitally signed by GULSHAN KUMAR ARORA Date: 2017.01.31 17:07:37 IST(Gulshan Kumar Arora) (H.S. Parasher) Reason:
Court Master Court Master