Supreme Court - Daily Orders
Arunaben Chandulal Dave vs Parthiv Vijaykumar Dave on 17 March, 2026
ITEM NO.38 COURT NO.5 SECTION III-B
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).18063/2023
[Arising out of impugned final judgment and order dated 19-06-2023
in FA No. 3908/2021 passed by the High Court of Gujarat at
Ahmedabad]
ARUNABEN CHANDULAL DAVE & ANR. Petitioner(s)
VERSUS
PARTHIV VIJAYKUMAR DAVE & ORS. Respondent(s)
I.R. and IA No.164358/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.164359/2023-EXEMPTION FROM FILING O.T.
IA No. 76497/2024 - STAY APPLICATION
Date : 17-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Ms. Arti Singh, AOR
Mr. Devarshi C. Shah, Adv.
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
For Respondent(s) :Mr. Rakesh Kumar Singh, AOR
Mr. Bharat Singh, Adv.
Mr. Amrendra Kumar Singh, Adv.
Ms. Suman Kaintura, Adv.
Ms. Sunidhi Pandey, Adv.
Mrs. Laxmipriya, Adv.
Ms. Pyoli, AOR
Mr. Tarun Bajaj, Adv.
Mr. Somesh Chandra Jha, AOR
Mr. Animesh Rajoriya, Adv.
Mr. Akash Kishore, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified In view of the letter circulated by learned counsel for Digitally signed by HARPREET KAUR Date: 2026.03.20 15:42:29 IST Reason: the petitioners, the matter is adjourned by four weeks.
(MOHD IBRAHIM) (POONAM VAID)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR