Supreme Court - Daily Orders
The State Of Gujarat vs Prabhudas C. Barot on 23 October, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.24+27+30+55 COURT NO.10 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.24 :
Petition(s) for Special Leave to Appeal (C) Nos.25810-25811/2017
(Arising out of impugned final judgment and order dated 20-06-2017
in LPA No.1175/2014 20-06-2017 in LPA No. 32/2015 passed by the
High Court Of Gujarat At Ahmedabad)
THE STATE OF GUJARAT & ORS. Petitioner(s)
VERSUS
PRABHUDAS C. BAROT & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Item No.27 :
SLP(C)No.26539/2017
(With appln.(s) for exemption from filing O.T.)
Item No.30 :
SLP(C)No.25846/2017
(With appln.(s) for exemption from filing O.T.)
WITH
SLP(C)No.25850/2017
(With appln.(s) for exemption from filing O.T.)
WITH
SLP(C)No.26570/2017
(With appln.(s) for exemption from filing O.T.)
Item no.55 :
SLP(C)Nos.25840-25841/2017
(With appln.(s) for exemption from filing O.T.)
Date : 23-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Signature Not Verified
Mr. Tushar Mehta,ASG
Digitally signed by
SARITA PUROHIT
Date: 2017.10.25
Ms. Jesal Wahi,Adv.
17:07:51 IST
Reason: Ms. Shodhika Sharma,Adv.
For Ms. Hemantika Wahi,AOR
..2/-
1
For Respondent(s) Mr. Huzefa Ahmadi,Sr.Adv.
Mr. Bhargav Hasurkar,Adv.
Mr. Anshul Narayan,Adv.
For Mr. Prem Prakash,AOR
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of these cases, we are not inclined to interfere with the impugned order passed by the High Court.
The special leave petitions are accordingly dismissed.
Pending applications stand disposed of.
(Sarita Purohit) (Tapan Kumar Chakraborty)
Court master Branch Officer