Supreme Court - Daily Orders
Piyush Hasmukhlal Desai vs International Society For Krishna ... on 16 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.39 COURT NO.8 SECTION XIA
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). 16533/2015
(Arising out of impugned final judgment and order dated 08/01/2015
in WA No. 99/2014 passed by the High Court Of Orissa At Cuttack)
PIYUSH HASMUKHLAL DESAI Petitioner(s)
VERSUS
INTERNATIONAL SOCIETY FOR KRISHNA CONSCIOUSNESS (ISKON)
Respondent(s)
Date : 16/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mrs. Rajdipa Behura,Adv.
Mrs. V.S. Laxmi,Adv.
Mr. D.S. Mohanty,Adv.
Mr. A. Venayagam Balan,Adv.
For Respondent(s) Mr. Kedar Nath Tripathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.07.20
16:53:59 IST
Reason: