Supreme Court - Daily Orders
Damor Nanabhai Manabhai vs The State Of Gujarat on 3 March, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.10 COURT NO.8 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). 4310/2022
(Arising out of impugned final judgment and order dated 04-03-2021
in SCA No. 4293/2021 passed by the High Court of Gujarat at
Ahmedabad)
DAMOR NANABHAI MANABHAI & ORS. Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.149333/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.149332/2022-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) and IA No.149330/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS
IA No. 149330/2022 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS, IA No. 149333/2022 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT, IA No. 149332/2022 - PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 03-03-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Mr. Anupam Bhati, Adv.
Mr. Nakul Chaudhary, Adv.
Ms. Gulfeeshan Javed, Adv.
Mr. Amir Kaleem, Adv.
Mr. Vikramjeet Singh Ranga, Adv.
Mr. Waseem Akhtar Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the petitioner(s) seeking adjournment to file additional documents.
Four weeks’ time is granted for the same.
Signature Not Verified Digitally signed by List after four weeks. Narendra Prasad Date: 2023.03.04 10:18:34 IST Reason: (NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)