Supreme Court - Daily Orders
Aarish Altaf Tinwala vs Union Of India on 25 November, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.24 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40417/2019
(Arising out of impugned final judgment and order dated 07-10-2019
in WP No. 1511/2019 07-10-2019 in WP No. 1535/2019 passed by the
High Court Of Judicature At Bombay)
AARISH ALTAF TINWALA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.175660/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.175658/2019-PERMISSION TO FILE PETITION (SLP)
Date : 25-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Ranjit Kumar Sharma, AOR
For Respondent(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Arunabh Chowdhury, Adv.
Mr. Vaibhav Tomar, Adv.
Ms. Pragya Baghel, AOR
Ms. Barnali Chowdhury, Adv.
Mr. Abhishek Roy, Adv.
Mr. Dechen Wangdi Lachungpa, Adv.
Ms. Samten Doma Lachungpa, Adv.
Mr. Karma Dorjee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petitions is granted.
Heard the learned counsel for the petitioner.
The Special Leave Petitions are dismissed.
Pending application stands disposed of.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.11.25 16:50:17 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER