Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 69]

Supreme Court - Daily Orders

Labhuji Amratji Thakor vs The State Of Gujarat on 2 November, 2018

Bench: A.K. Sikri, Ashok Bhushan, Ajay Rastogi

     ITEM NO.48                                  COURT NO.4               SECTION II-B

                                   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 (Crl.)                  No(s).   6392/2018

     (Arising out of impugned final judgment and order dated 30-04-2018
     in CRA No. 277/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     LABHUJI AMRATJI THAKOR & ORS.                                         Petitioner(s)

                                                        VERSUS

     THE STATE OF GUJARAT & ANR.                                           Respondent(s)

     IA 107506/2018,107507/2018)

     Date : 02-11-2018 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)                    Mr. D.N.Ray, Adv.
                                          Mr. Dillip Kumar Nayak, Adv.
                                          Ms. Disha Ray, Adv.
                                          Mrs. Sumita Ray, AOR

     For Respondent(s)                    Ms.   Hemantika Wahi, AOR
                                          Ms.   Jesal Wahi, Adv.
                                          Ms.   Puja Singh, Adv.
                                          Ms.   Vishakha, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Leave granted.

Heard learned counsel for the parties.

Arguments concluded.

Judgment reserved.

Signature Not Verified

(ASHWANI THAKUR) (RAJINDER KAUR) Digitally signed by ASHWANI KUMAR Date: 2018.11.03 COURT MASTER (SH) 10:21:10 IST Reason: BRANCH OFFICER