Supreme Court - Daily Orders
Bhupendra Rajaram Gupta vs Sakhubai Shankar Ghatal on 25 November, 2019
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.44 COURT NO.16 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 for Special Leave to Appeal (C) Nos.11325-11326/2019
(Arising out of impugned final judgment and order dated 12-06-2018
in WP No. 7179/2017 18-07-2018 in RP No. 19872/2018 passed by the
High Court Of Judicature At Bombay)
BHUPENDRA RAJARAM GUPTA & ANR. Petitioner(s)
VERSUS
SAKHUBAI SHANKAR GHATAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63150/2019-EXEMPTION FROM FILING
O.T.
IA No. 63150/2019 - EXEMPTION FROM FILING O.T.)
Date : 25-11-2019 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishor Sah, Adv.
Ms. Qurratulain, Adv.
Mr. Aaryan Pareek, Adv.
For M/S. S.m. Jadhav And Company, AOR
For Respondent(s) Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Mr. Aniket Seth, Adv.
Ms. Himadsi Haksar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for petitioners, the matter is adjourned for three weeks for filing the Rejoinder Affidavit Signature Not Verified Digitally signed by RACHNA Date: 2019.11.27 16:53:23 IST Reason: (RACHNA) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER