Supreme Court - Daily Orders
Mr. Rashmikant Kundalia & Others vs Union Of India & Others on 28 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.14 COURT NO.8 SECTION IIIA
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).
22880/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in WP No. 771/2014 passed by the High Court of Bombay)
MR. RASHMIKANT KUNDALIA & OTHERS Petitioner(s)
VERSUS
UNION OF INDIA & OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and permission to appear and argue in person and office report)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Vithika Garg,Adv.
For Mr. Vijay Kumar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioners seeking adjournment due to personal difficulty of the Advocate-on-Record.
List after ensuing Christmas Vacation.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.11.28
18:26:16 IST
Reason: