Supreme Court - Daily Orders
Neesa Leisure Ltd. vs Union Of India on 4 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.43 COURT NO.12 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). 32668/2017
(Arising out of impugned final judgment and order dated 14-11-2017
in SCA No. 20569/2017 passed by the High Court Of Gujarat At
Ahmedabad)
NEESA LEISURE LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.126913/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.126914/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 04-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Purvish Jitendra Malkan, AOR
Mr. Banish Bhatt, Adv.
Mr. Devednra Nath Tripathi, Adv.
Ms. Deepa Goraria, Adv.
MS. Dahrita P.Malkan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) Signature Not Verified (SAROJ KUMARI GAUR) AR CUM PS Digitally signed by SHASHI SAREEN BRANCH OFFICER Date: 2017.12.04 17:11:35 IST Reason: