Supreme Court - Daily Orders
Bahadurbhai Laljibhai Malhotra vs Ambalal Joitaram Heir Of Joitaram ... on 14 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.45 COURT NO.14 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). 24939/2015
(Arising out of impugned final judgment and order dated 26/06/2015 in
CRA No. 12/2015 passed by the High Court Of Gujarat At Ahmedabad)
BAHADURBHAI LALJIBHAI MALHOTRA Petitioner(s)
VERSUS
AMBALAL JOITARAM HEIR OF JOITARAM RANCHHODDAS & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Marsook Bafaki, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Application seeking exemption from filing official translation is allowed.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.09.14 17:14:36 IST The special leave petition is dismissed. Reason:
(VINOD KR. JHA) (RENU DIWAN)
COURT MASTER COURT MASTER