Supreme Court - Daily Orders
Rakesh Manekchand Kothari vs Union Of India And Others on 6 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.802 COURT NO.1 SECTION IIB
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 (Crl.)...... CRLMP No(s).
7277/2015
(Arising out of impugned final judgment and order dated 04/03/2015
in CMA No. 3715/2014,16/01/2015 in SCA No. 4496/2014,04/03/2015 in
SCA No. 4496/2014 passed by the High Court Of Gujarat At Ahmedabad)
RAKESH MANEKCHAND KOTHARI Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(for withdrawal)
Date : 06/07/2015 This petition was mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ashok K. Mahajan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List on 7th July, 2015 before Court No.1.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Listing proforma enclosed) Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.07.06 16:47:09 IST Reason: