Supreme Court - Daily Orders
Metro Hospitals And Research Institute ... vs Official Liquidator Mayo Hospitals . on 23 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.41 COURT NO.4 SECTION IX
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)......CC No(s).
20441/2015
(Arising out of impugned final judgment and order dated 08/11/2012
in OJA No. 96/2009 passed by the High Court Of Gujarat At
Ahmedabad)
METRO HOSPITALS AND RESEARCH INSTITUTE
(NOW METSUN HEALTH CARE PVT. LTD.) Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR MAYO HOSPITALS AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R.N. Singh, Adv.
Mr. Rajiv Kumar, Adv.
for Ms. Kusum Chaudhary,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having considered the explanation tendered by the petitioner, we are satisfied that the delay of 964 days in filing and 11 days in refiling the special leave petition cannot be condoned.
The special leave petition is accordingly dismissed. (Renuka Sadana) Signature Not Verified (Parveen Kr. Chawla) Court Master Digitally signed by Parveen Kumar Chawla Date: 2015.11.23 AR-cum-PS 18:02:13 IST Reason: