Supreme Court - Daily Orders
Shiv Siddhi Corportion vs The State Of Gujarat on 11 January, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.24+33 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 11/2019
(Arising out of impugned final judgment and order dated 07-12-2018
in CRLMA No. 15271/2018 passed by the High Court of Gujarat at
Ahmedabad)
SHIV SIDDHI CORPORTION Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.1479/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.1483/2019-EXEMPTION FROM
FILING O.T. and IA No.1471/2019-PERMISSION TO FILE SLP WITHOUT
CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
WITH DIARY NO.818/2019
(FOR ADMISSION AND I.R. AND IA NO.3634/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA 3635/2019-EXEMPTION FROM FILING
O.T. AND IA NO.3630/2019-PERMISSION TO FILE SLP WITHOUT
CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
WITH DIARY NO.819/2019
(FOR ADMISSION AND I.R. AND IA NO.3157/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA 3158/2019-EXEMPTION FROM FILING
O.T. AND IA NO.3156/2019-PERMISSION TO FILE SLP)
Date : 11-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Harin P. Raval, Sr. Adv.
Mr. D.N. Ray, Adv.
Mr. Parthiv B. Shah, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mr. Dillip Kumar Nayak, Adv.
Ms. Disha Ray, Adv.
Mrs. Sumita Ray, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2019.01.11
16:17:38 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior counsel appearing for the petitioner.
-2-The Registry of this court is directed to verify whether Judgment or order passed in the Criminal Miscellaneous Application is available with the Registry of the High Court of Gujarat or not.
At the request of the learned Senior counsel, let the matters be listed on 24th January, 2019.
In the meanwhile, in case the petitioner is able to get the impugned Judgment, he is at liberty to place the same on record.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR