Supreme Court - Daily Orders
Shantaben (Dead) Through Lrs vs State Of Gujarat on 31 October, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
1
ITEM NO.18 COURT NO.15 SECTION III
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 (CIVIL) Diary No(s). 38318/2023
(Arising out of impugned final judgment and order dated 29-09-2010
in LPA No. 2320/2009 01-08-2023 in MCA (for review) No. 01/2010
passed by the High Court Of Gujarat At Ahmedabad)
SHANTABEN (DEAD) THROUGH LRS Petitioner(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(IA No.196771/2023-CONDONATION OF DELAY IN FILING and IA
No.196772/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 31-10-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. V Giri, Sr. Adv.
Mr. Atul Kumar, AOR
For Respondent(s) Ms. Aastha Mehta, Adv.
Mr. Nishant Rao, Adv.
Mr. Anshuman Srivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The petitioners seek leave to assail the order dated 29.9.2010 in LPA No. 2320/2009 and the order dated 1.8.2023 in MCA (for review) No. 01/2010, passed by the High Court of Gujarat at Ahmedabad.
Signature Not Verified
Heard learned senior counsel appearing for the Petitioner(s) Digitally signed by POOJA SHARMA Date: 2023.10.31 and learned counsel for the respondent(s), on caveat. 16:37:54 IST Reason:
The petitioners have filed I.A. No. 224760/2023 seeking permission to file additional documents. We are not inclined to go 2 into the question by looking into such additional documents as we are of the view that the petitioners may approach the High Court and seek appropriate remedy by producing such documents.
With that liberty, the special leave petitions are disposed of.
Pending application(s), if any, stands disposed of. (DR. NAVEEN RAWAL) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)