Supreme Court - Daily Orders
Bharatbhai Gulabrai Parwani vs State Of Gujarat on 29 August, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.24 COURT NO.10 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)................./2016
Diary No(s). 35577/2015
(Arising out of impugned final judgment and order dated 06/02/2014
in SCA No. 10278/2008 06/02/2014 in LPA No. 1337/2009 passed by the
High Court of Gujarat at Ahmedabad)
BHARATBHAI GULABRAI PARWANI Petitioner(s)
VERSUS
STATE OF GUJARAT AND ANR. Respondent(s)
(Office report on default)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Lalit S. Chauhan, Adv.
Mr. Abhishek Vinod Deshmukh, Adv.
For M/s. Parekh & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in curing the defects is condoned.
(SWETA DHYANI) (RENU DIWAN) SR.P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.09.02 11:26:12 IST Reason: