Supreme Court - Daily Orders
Gopal Chinayya Shetty vs Sanjay Brijkishorlal Nirupam . on 3 January, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.2 COURT NO.4 SECTION XVII
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). 25782/2016
(Arising out of impugned final judgment and order dated 05/07/2016
in EP No. 1/2014 in AN No. 6/2014 passed by the High Court of
Bombay)
GOPAL CHINAYYA SHETTY Petitioner(s)
VERSUS
SANJAY BRIJKISHORLAL NIRUPAM AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
Date : 03/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. C.U. singh,Sr. Adv.
Mr. Siddharth Bhatnagar, adv.
Mr. Amarendra Mishra, adv.
Mr. Sidharth Mohan, Adv.
Ms. Garima Tiwari, Adv.
Mr. Rishi K. Gautam, Adv.
Mr. Nirnimesh Dube,Adv.
For Respondent(s) Mr. R.K. Handoo, Adv.
Mr. Yoginder Handoo,Adv.
Mr. Sangam Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted two weeks' time to effect dasti service on the unserved respondents.
Registry is directed to list the case on 7th Signature Not Verified February, 2017 for final disposal. Digitally signed by NEETU KHAJURIA Date: 2017.01.03 16:19:15 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master