Supreme Court - Daily Orders
Babubhai Meghajibhai Shah vs The State Of Gujarat on 27 October, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
D.No.30737/17 1
ITEM NO.14 COURT NO.1 SECTION-III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s).30737/2017
(Arising out of impugned final judgment and order dated 30-03-2017
in WPPIL No.214/2015 passed by the High Court of Gujarat at
Ahmedabad)
BABUBHAI MEGHAJIBHAI SHAH Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(IA No.103746/2017-CONDONATION OF DELAY IN FILING and IA
No.103749/2017-EXEMPTION FROM FILING O.T.)
Date : 27-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.C.U.Singh, Sr.Adv.
Mr.Rahul, Adv.
Mr.N.K.Verma, Adv.
Ms.Anjana Chandrashekar, AOR
For Respondent(s) Mr.Tushar Mehta, ASG
Mr.Rajat Nair, Adv.
Ms.Nupur Sharma, Adv.
Mr.Adit Khorana, Adv.
Mr.Manan Popli, Adv.
Mrs.Hemantika Wahi, Adv.
Ms.Puja Singh, Adv.
Ms.Shodhika Sharma, Adv.
Mr.Harish Salve, Sr.Adv.
Mr.Kunal Vajani, Adv.
Ms.Padhmalakshmi Iyengar, Adv.
Mr.Shubham Kulshreshtha, Adv.
Mr.Pranaya Goyal, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.10.31
14:29:31 TLT
Reason:
O R D E R
Heard Mr.C.U.Singh, learned senior counsel along with Mr.Rahul, learned counsel for the petitioner and Mr.Harish Salve, D.No.30737/17 2 learned senior counsel along with Mr.Kunal Vajani, learned counsel and Mr.Tushar Mehta, learned Additional Solicitor General along with Mr.Rajat Nair, learned counsel, who have appeared on caveat.
Delay condoned.
Having heard learned counsel for the parties at length, we are not inclined to interfere with the impugned order passed by the Gujarat High Court.
The Special Leave Petition is accordingly dismissed.
(SATISH KUMAR YADAV) (H.S. PARASHER) AR-CUM-PS ASSISTANT REGISTRAR