Supreme Court - Daily Orders
Jehangir Rustom Irani vs Zarina R. Irani . on 17 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.1 COURT NO.4 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). 22014/2004
(Arising out of impugned final judgment and order dated
19/20.07.2004 in Appeal No. 546/1994 in Suit No. 18/1987 in
Petition No. 69/1987 passed by the High Court Of Bombay)
JEHANGIR RUSTOM IRANI Petitioner(s)
VERSUS
ZARINA R. IRANI & ORS. Respondent(s)
(with office report)
Date : 17/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Shivaji M. Jadhav,Adv.
For Respondent(s) Mr. Ranjit Raut, Adv.
for Ms. Bina Gupta,AOR(Not present)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.03.18
16:15:17 IST
Reason: