Supreme Court - Daily Orders
Shree Swaminarayan Sanskruti Seva ... vs Parshwa Associates on 5 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.15 COURT NO.7 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) NO(S). 35584/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/09/2015
IN AFO NO. 754/2014 PASSED BY THE HIGH COURT OF BOMBAY)
SHREE SWAMINARAYAN SANSKRUTI SEVA TRUST AND ORS PETITIONER(S)
VERSUS
PARSHWA ASSOCIATES AND ORS RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND PERMISSION TO
FILE LENGTHY LIST OF DATES AND INTERIM RELIEF)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. M. Shelat, Adv.
Mr. Harshadray Dave, Adv.
Ms. Anushree Prashit Kapadia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Exemption from filing O.T. is granted. Permission to file lengthy list of dates is granted. The Special Leave Petition is not entertained. However, the order of the High Court in so far as the deposit of 50% of the remaining amount i.e. Rs.7.40 crores is modified and the amount of deposit that will now be Signature Not Verified required to be made would be the entire of the amount in Digitally signed by Vinod Lakhina Date: 2016.01.05 question i.e. Rs.7.40 crores.
15:50:30 IST Reason:
Page No.1 of 2
The Special Leave Petition is disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.2 of 2