Supreme Court - Daily Orders
Jatin Pratap Desai vs A.C. Chokshi Share Broker Pvt. Ltd. on 9 May, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.18 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.8595/2019
(Arising out of impugned final judgment and order dated 05-03-2019
in NOM No.174/2019 passed by the High Court Of Judicature At
Bombay)
JATIN PRATAP DESAI Petitioner(s)
VERSUS
A.C. CHOKSHI SHARE BROKER PVT. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.55519/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Rajesh Kumar, Adv.
Mr. Gaurav Goel, AOR
Ms. Prashi Tyagi, Adv.
For Respondent(s) Mr. Birendra Kumar Mishra, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment for filing additional documents, put up after one weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.05.09 16:08:26 IST Reason: