Supreme Court - Daily Orders
Hasmukh Prabhudas Raijada vs Union Of India on 24 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.14 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)......CC No(s).
18660/2014
(Arising out of impugned final judgment and order dated
02/07/2014 in SCA No. 6532/2010 passed by the High Court Of
Gujarat At Ahmedabad)
HASMUKH PRABHUDAS RAIJADA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 24/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Manisha T. Karia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Parveen Kr. Chawla) (Renuka Sadana)
Signature Not Verified
Digitally signed by
Court Master Court Master
Parveen Kumar Chawla
Date: 2014.11.24
15:20:08 IST
Reason: