Supreme Court - Daily Orders
Shraddha vs Dr. Keval on 20 June, 2017
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
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ITEM NO.1 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). 15474 of 2017
(Arising out of impugned final judgment and order dated 25.04.2017
in W.P. No. 1356 of 2017 passed by the High Court of Judicature at
Bombay Bench at Nagpur)
SHRADDHA AND ORS. Petitioner(s)
VERSUS
DR. KEVAL AND ORS. Respondent(s)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
ON IA 39924/2017 FOR [PERMISSION TO FILE ANNEXURES] ON IA
39926/2017 FOR INTERVENTION/IMPLEADMENT ON IA 43987/2017
FOR [DIRECTION] ON IA 43988/2017 FOR
INTERVENTION/IMPLEADMENT ON IA 46409/2017 FOR
CLARIFICATION/DIRECTION ON IA 46413/2017)
With
SLP(C) 15549 OF 2017
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON
IA 41889/2017)
Date : 20/06/2017 These Petitions were called on hearing today.
CORAM :
HON'BLE MR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
(VACATION BENCH)
For the Petitioner: Mr. Abhinav Gupta, Adv.
In SLP 16474/17) Mr. Apoorv Kurup, Adv.
(In SLP 15549/17) Mr. Ranjit B. Raut, Adv.
Ms. Bina Gupta, Adv.
Mr. Abhay Anand Jena, Adv.
Signature Not Verified
For applicant
Digitally signed by
NEELAM GULATI
Mr. Sinha S., Adv.
Mr. Harsh B., Adv.
Date: 2017.06.20
15:55:32 IST
Reason:
Mr. S. Sachdev, Adv.
Mr. Sumit Sinha, Adv.
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For the Respondent: Mr. T. Singhdev, Adv.
(MCI) Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal M., Adv.
Ms. Vara Gaur, Adv.
Mr. Gaurav Sharma, Adv.
For State of Mr. Nishant R. Katneshwarkar, Adv.
Maharashtra
Ms. Liz Mathew, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter after summer vacation together with I.As.
(NEELAM GULATI) (ASHA SONI) COURT MASTER COURT MASTER