Supreme Court - Daily Orders
Union Of India vs Jahangir Byramji Jeejeebhoy (D) ... on 13 September, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.13 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). 21096/2019
(Arising out of impugned final judgment and order dated 09-07-2019
in CA No. 1494/2019 passed by the High Court Of Judicature At
Bombay)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
JAHANGIR BYRAMJI JEEJEEBHOY (D) THROUGH HIS LR Respondent(s)
(IA No.133729/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
ANNEXURES )
Date : 13-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. K.K. Venugopal, AG
Mr. R. Bala Subramanian, Sr. Adv.
Mr. Ankur Talwar, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. Tarun Singh Kehar, Adv.
Mr. Vishal Tripathi, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. R. Basant, Sr. Adv.
Mr. Sudhanshu S. Choudhari, AOR
Mr. Yogesh S. Kolte, Adv.
Ms. Charushila B. Sawant, Adv.
Mr. Arvind J Shah, Adv.
Mr. Manu Krushnan, Adv.
Mr. Mahesh P. Shinde, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Attorney General and Mr. R. Basant, Signature Not Verified learned Senior Advocate appearing for sole respondent on Digitally signed by INDU MARWAH Date: 2019.09.19 16:49:18 IST Reason: caveat.
Issue notice, returnable on 23.10.2019. 2 Mr. Sudhanshu Choudhary, learned Advocate accepts notice for sole respondent. He prays for and is granted three weeks’ time to file affidavit in reply. Rejoinder, if any, be filed within two weeks thereafter.
Pending further consideration, there shall be stay of execution.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER