Supreme Court - Daily Orders
Charu K Mehta vs Lilavati Kirtilal Mehta Medical ... on 5 February, 2014
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ITEM NO.MM-1 COURT NO.8 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 (Civil) No(s).22695/2011
(From the judgment and order dated 25/07/2011 in WP No.1210/2011 dated
03/08/2011 in WP No.1210/2011 of The HIGH COURT OF BOMBAY)
CHARU K MEHTA Petitioner(s)
VERSUS
LILAVATI KIRTILAL MEHTA MEDICAL TRUS.& ORS. Respondent(s)
Date: 05/02/2014 This Petition was mentioned today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.(MENTIONED BY)
Mr. Rahul Pratap, Adv.
Mr. Anupam Lal Das,Adv.
Mr. Anirudh Singh, Adv.
For Respondent(s)
r-1: for M/s. Parekh & Co.
For CBDT: Ms. Anil Katiyar,Adv.
For Rr 11-12: Mr. O.P. Gaggar,Adv.
For State: Ms. Asha Gopalan Nair,Adv.
rr-2 & 3 Mr. Ajay Kumar, Adv.
r-6 Ms. Ranjeeta Rohtagi, Adv.
rr-15-18 Mr. Jayant Mohan,Adv.
UPON hearing counsel the Court made the following
O R D E R
List the matter on 25th March,2014.
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