Supreme Court - Daily Orders
Gautam Tukaram Borade vs State Of Gujarat . on 29 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.3 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 (C) No(s). 2399/2016
(Arising out of impugned final judgment and order dated 20/10/2015
in SCA No. 15115/2010 passed by the High Court of Gujarat at
Ahmedabad)
GAUTAM TUKARAM BORADE AND ORS. Petitioner(s)
VERSUS
STATE OF GUJARAT AND ORS. Respondent(s)
(With application for permission to file additional documents and
interim relief and office report)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Santhosh Krishnan, Adv.
Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
For Respondent(s) Mr. Prashant G. Desai, Sr. Adv.
Mr. Mohit Paul,Adv.
Mr. Kaushal Pandya, Adv.
Mr. Arjun Kant, Adv.
Mr. Munawwar Naseem,Adv.
Ms. Jesal Wahi, Adv.
Ms. Hemantika Wahi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents states that the respondents are prepared to extend the benefit of the order of SLP (C) 31288 of 2015 to the petitioners on the same terms and conditions Signature Not Verified mentioned therein. It is further stated that the Digitally signed by Meenakshi Kohli Date: 2016.03.02 flats/tenements can be immediately provided to the petitioners in 09:15:12 IST Reason:
1Bhestan, Surat city. However, if the petitioners want the flats/tenements in Kosan, Surat city, it may take one and a half years or so. It is further stated that the petitioners can shift to Kosan, if they wish, after the completion of the construction in Kosan, Surat city.
Learned counsel for the petitioners seeks some time to take instructions from his client.
The matter is adjourned to 04.03.2016.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
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