Supreme Court - Daily Orders
Shikandar Mehboob Attar (D) Thr Lrs. . vs Karim Mahiboob Attar (D) Thr. Lrs. . on 6 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.18 COURT NO.4 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). 33804/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02-09-2016
CORRECTED ON 20-09-2016 IN CA NO. 192/2014 IN SA NO. 77/1996 PASSED
BY THE HIGH COURT OF BOMBAY)
SHIKANDAR MEHBOOB ATTAR (D) THR LRS. PETITIONER(S)
VERSUS
KARIM MAHIBOOB ATTAR (D) THR. LRS. & ORS. RESPONDENT(S)
Date : 06-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Pravin Satale, Adv.
Mr. Rajiv Shankar Dvivedi, AOR
For Respondent(s) Mr. Vinay Navare, Adv.
Ms. Gwen Kartika, Adv.
Mr. Abha R. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition(s) is dismissed.
(VINOD LAKHINA) (ASHA SONI)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.07.08
10:03:29 IST
Reason: