Supreme Court - Daily Orders
Tusharkant Maniklal Mantri vs High Court Of Judicature At Bombay on 5 September, 2016
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.35 COURT NO.1 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.15968/2016
(Arising out of impugned final judgment and order dated 16/04/2016
in WP No. 8955/2011 passed by the High Court of Bombay)
TUSHARKANT MANIKLAL MANTRI Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE AT BOMBAY AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr. Manish Pitale, Adv.
Mr. D.S. Matwankar, Adv.
Mr. C.S. Ashri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned Leave granted.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.09.05 17:36:53 IST Reason: