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Supreme Court - Daily Orders

Benedict Denis Kinny vs Tulip Brian Miranda on 5 February, 2020

Bench: Ashok Bhushan, Navin Sinha

     ITEM NO.13                          COURT NO.9                    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).      13703-
     13704/2019

     (Arising out of impugned final judgment and order dated 02-04-2019
     in WP No. 3673/2018 and order dated 02-05-2019 in RPL No. 20/2019
     passed by the High Court Of Judicature At Bombay)

     BENEDICT DENIS KINNY                                               Petitioner(s)

                                                  VERSUS

     TULIP BRIAN MIRANDA & ORS.                         Respondent(s)
     (FOR I.R. and IA No.88581/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.88582/2019-EXEMPTION FROM FILING O.T. )

     WITH
     SLP(C) No. 19732/2019 (IX)
     (FOR I.R. and IA No.113061/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.113062/2019-EXEMPTION FROM FILING O.T.)

     Date : 05-02-2020           These petitions were called on for hearing
                                 today.

     CORAM :                     HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                 HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)           Mr. Sudhanshu S. Choudhari, AOR
                                 Chintamani Bhangoji, Adv.
                                 Mr. Yogesh Kolte, Adv.
                                 Mr. Mahesh P. Shinde, Adv.
                                 Mr. Shakul R. Ghatole, Adv.

     For Respondent(s)           Mr.   C.A. Sundaram, Sr. Adv.
                                 Mr.   Dilip Annasaheb Taur, AOR
                                 Mr.   Pramod Gokul Kathane, Adv.
                                 Mr.   Amol V. Deshmukh, Adv.
                                 Mr.   Abhishek Gupta, Adv.

     R-5                         Mr.   Sidharth Bhatnagar, Sr. Adv.
                                 Mr.   Prahalad Paranjape, Adv.
                                 Mr.   Mehul M. Gupta, Adv.
                                 Mr.   Aditya Sidhra, Adv.
                                 Mr.   R. P. Gupta, AOR
Signature Not Verified

Digitally signed by
MEENAKSHI KOHLI
Date: 2020.02.05
                                 Mr. Ashish Wad, Adv.
17:00:05 IST
Reason:                          Mrs. Jayashree Wad, Adv.
                                 Mr. Sidharth Mahajan, Adv.


                                                   1
                     Ms. Sukriti Jaggi, Adv.
                     Mr. Ajeyo Sharma, Adv.
                     M/S. J S Wad And Co.

State                Mr. Arun R. Pedneker, Adv.
                     Mr. Hitesh Kumar Sharma, Adv.
                     Mr. Sachin Patil, Adv.

         UPON hearing the counsel the Court made the following

                              O R D E R

Leave granted.

Arguments heard.

Judgment reserved.

Written submissions be filed within two days. (MEENAKSHI KOHLI) (RENU KAPOOR) AR-CUM-PS COURT MASTER 2