Supreme Court - Daily Orders
Vijaysinh Bharatsinh Jadeja vs Jyotiba Vijaysinh Jadeja on 7 December, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.45 COURT NO.4 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). 32404/2018
(Arising out of impugned final judgment and order dated 15-10-2018
in SCA No. 6996/2018 passed by the High Court Of Gujarat At
Ahmedabad)
VIJAYSINH BHARATSINH JADEJA Petitioner(s)
VERSUS
JYOTIBA VIJAYSINH JADEJA & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.177072/2018-EXEMPTION
FROM FILING O.T.)
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR
Mr. Himanshu Chaubey, Adv.
Ms. Tanvi Bhatnagar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
Pending application stands disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Asstt. Registrar
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2018.12.07
16:54:35 IST
Reason: