Supreme Court - Daily Orders
Gopal Shetty vs Edwin Britto And Others on 9 January, 2017
Bench: Chief Justice, D.Y. Chandrachud, L. Nageswara Rao
ITEM NO.14 COURT NO.1 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)......CC No(s).
385/2017
(Arising out of impugned final judgment and order dated 22/04/2016
in PIL No. 41/2009 passed by the High Court Of Bombay)
GOPAL SHETTY Petitioner(s)
VERSUS
EDWIN BRITTO AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Siddharth Bhatnagar, Adv.
for Mr. Nirnimesh Dube,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. Delay condoned.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, also stands disposed of.
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2017.01.09 (Renuka Sadana) 16:52:59 IST Reason: (Parveen Kumar) Assistant Registrar AR-cum-PS