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Deepak Mahaveerprasad Gupta vs Sonu Gupta on 16 April, 2015

Bench: J. Chelameswar, Adarsh Kumar Goel

     ITEM NO.1                           COURT NO.6                 SECTION IIA

                               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 (Crl.)                No(s).     9137/2014

     (Arising out of impugned final judgment and order dated 01/10/2014
     in CRLRA No. 215/2014 passed by the High Court Of Bombay)

     DEEPAK MAHAVEERPRASAD GUPTA                                      Petitioner(s)

                                                 VERSUS

     SONU GUPTA AND ORS                                               Respondent(s)

     (with interim relief and office report)


     Date : 16/04/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)             Mr.   Parag Tripathi,Sr.Adv.
                                   Mr.   D. N. Goburdhan,Adv.
                                   Mr.   Rajesh Ranjan,Adv.
                                   Mr.   Prabal Bagchi,Adv.
                                   Ms.   Kanika,Adv.


     For Respondent(s)             Mr. Aman Lekhi,Sr.Adv.
                                   Mr. Harish Pandey,Adv.
                                   Mr. Manish Kumar,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

We have heard learned counsel for the parties and perused the record. We do not see any cogent reason to entertain the special leave petition. The judgment impugned does not warrant any interference. Hence, the special leave petition is dismissed.

Reason:     [O.P. SHARMA]                                      [INDU BALA KAPUR]
             COURT MASTER                                        COURT MASTER