Supreme Court - Daily Orders
Afzal Mehboob Khan vs Mehboob Ayub Khan And Ors. Etc on 1 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.48 COURT NO.11 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).
14532-14533/2016
(Arising out of impugned final judgment and order dated 28/03/2016
in CA No. 56/2014 28/03/2016 in CP No. 40/2011 28/03/2016 in CA No.
55/2014 28/03/2016 in CP No. 42/2011 passed by the High Court Of
Bombay)
AFZAL MEHBOOB KHAN Petitioner(s)
VERSUS
MEHBOOB AYUB KHAN AND ORS. ETC Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 01/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Ms. Jayashree Wad, Adv.
Mr. Ashish Wad, Adv.
Ms. Paromita Majumdar, Adv.
Ms. Nupur Goswami, Adv.
Ms. Jaya Khanna, Adv.
for M/s. J. S. Wad & Co.
For Respondent(s) Mr. C. U. Singh, Sr. Adv.
Mr. Harsh Jagtiani, Sr. Adv.
Mr. Bhargava V. Desai, Adv.
Mr. Siddhesh Bhole, Adv.
Mr. Rayan M., Adv.
Ms. Akriti Dewan, Adv.
Mr. Hasan Murtaza, Adv.
Mr. Shiv Kumar Suri, Adv.
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.06 11:05:27 IST Reason:Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master