Supreme Court - Daily Orders
Rajni Jivrajbhai Desai vs Bardoli Shreerang Exhibitors Private ... on 23 August, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.50 COURT NO.5 SECTION III
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). 17028/2021
(Arising out of impugned judgment and order dated 28-09-2021 in FA
No. 1774/2020 passed by the High Court of Gujarat at Ahmedabad)
RAJNI JIVRAJBHAI DESAI & ANR. Petitioner(s)
VERSUS
BARDOLI SHREERANG EXHIBITORS PRIVATE LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.137748/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137749/2021-EXEMPTION FROM
FILING O.T.)
Date : 23-08-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. T. R. B. Sivakumar, AOR
Mr. B H Marlapalle, Sr. Adv.
Mr. Shreyas Gacche, Adv.
Mr. Ajit Wagh, Adv.
Mr. Avnish Kumar Saurabh, Adv.
For Respondent(s) Mr. Sumit Goel, Adv.
Mr. Dinnyar Noshir Deboo, Adv.
Mr. Abhishek Thakral, Adv.
Ms. Apurba Pattanayak, Adv.
M/S. Parekh & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
(NITIN TALREJA) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by NITIN TALREJA Date: 2024.08.23 17:58:21 IST Reason: