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Parmar Khusbu Harivadanbhai vs Registrar High Court Of Gujarat on 8 December, 2014

Bench: Jagdish Singh Khehar, Arun Mishra

     ITEM NO.43+57                              COURT NO.5                 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).28452/2014

     (Arising out of impugned final judgment and order dated 15, 16, 17
     and 18/07/2014 in SCA No. 29765/2007 passed by the High Court of
     Gujarat at Ahmedabad)

     PARMAR KHUSBU HARIVADANBHAI                                         Petitioner(s)

                                                    VERSUS

     REGISTRAR HIGH COURT OF GUJARAT AND ORS            Respondent(s)
     With
     SLP(C) No.33920/2014
     (With appln.(s) for exemption from filing O.T. and interim relief
     and office report)

     Date : 08/12/2014 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                             HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                  Mr.V.Kanakaraj, Sr.Adv.
     IN SLP(C)28452/14                  Mr.Amit Kr.Chawla, Adv.
                                        Mr. V. G. Pragasam, Adv.
                                        Mr.S.J.Aristotle, Adv.
                                        Mr.Praburamasubramanian, Adv.

     In SLP(C)33920/14                  Mr.D.Bharat Kumar, Adv.
                                        Mr.Joydip Roy, Adv.
                                        Mr.S.Mohandas M., Adv.
                                        Mr.Vishal Arun, Adv.
     For Respondent(s)

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

Heard learned senior counsel for the petitioner.

No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are accordingly dismissed.

     (SATISH KUMAR YADAV)                                               (RENUKA SADANA)
        COURT MASTER                                                     COURT MASTER