Supreme Court - Daily Orders
Shailesh S. Shah vs Gautam Landscapes Pvt. Ltd. on 29 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.26 COURT NO.5 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). 10232-10233/2019
(Arising out of impugned final judgment and order dated 04-04-2019
in AP No. 466/2017 04-04-2019 in AP No. 246/2016 passed by the High
Court Of Judicature At Bombay)
SHAILESH S. SHAH Petitioner(s)
VERSUS
GAUTAM LANDSCAPES PVT. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.66257/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 29-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Gaurav Agrawal, AOR
Chritarth Palli, Adv.
Mr. Anurag Gharote, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
The Section 9 proceeding however, may continue in the meanwhile and judgment delivered thereon shall not be implemented without the leave of this Court.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.04.30 (R. NATARAJAN) 17:13:38 IST Reason: (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR