Supreme Court - Daily Orders
Deceased Shaikh Ismailbhai ... vs Vankar Ambalal Dhanabhai on 24 April, 2023
Bench: Krishna Murari, Sanjay Kumar
1
ITEM NO.68 COURT NO.13 SECTION III
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). 6812/2023
(Arising out of impugned final judgment and order dated 19-10-2022
in CA(FOR STAY) No. 1/2020 in R/Second Appeal No.2021 passed by the
High Court Of Gujarat At Ahmedabad)
DECEASED SHAIKH ISMAILBHAI HUSHAINBHAI THROUGH HIS LEGAL HEIRS
Petitioner(s)
VERSUS
VANKAR AMBALAL DHANABHAI & ANR. Respondent(s)
( IA No. 57618/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 57620/2023 - EXEMPTION FROM FILING O.T.)
Date : 24-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Ms. Jaikriti S. Jadeja, AOR
Mr. Maulik Nanavati, Adv.
Ms. Manvi Damle, Adv.
Mr. Shreyans Raniwala, Adv.
Mr. Amaan Shreyas, Adv.
For Respondent(s) Mr. Md. Tahir M. Hakim, Adv.
Ms. Akriti Chaubey, AOR
Mr. Muhammad Isa M. Hakim, Adv.
Mr. Huzefa A. Ahmadi, Sr. Adv.
Mr. Ejaz Maqbool, AOR
Mr. Ninad Laud, Adv.
Mr. Saif Zia, Adv.
UPON hearing the counsel the court made the following
O R D E R
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.04.26 Having heard learned counsel for the parties 10:30:12 IST Reason: at length, we are of the considered opinion that there exists no good ground to interfere with the 2 impugned order.
The special leave petition accordingly stands dismissed. Pending application(s), if any, shall stand disposed of.
However, we request the High Court to decide the dispute pending between the parties as expeditiously as possible preferably within a period of six months from today.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master