Supreme Court - Daily Orders
Girdharilal Chandak & Bros. (Huf) vs S. Mehibi Ispahani on 9 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.23 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No(s). 17000-17001/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in CRP No. 1658/2005 and in CRP No. 1657/2005 passed by the High
Court of Madras)
GIRDHARILAL CHANDAK & BROS. (HUF) Petitioner(s)
VERSUS
S. MEHIBI ISPAHANI & ORS Respondent(s)
(with interim relief and office report)
Date : 09/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Amit Sibal, Sr.Adv.
Mr. Varun Chandiok, Adv.
Mr. Amarjit Singh Bedi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel for the Petitioners. We find no ground to interfere. The Special Leave Petitions are dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.07.09
16:52:41 IST
Reason: