Supreme Court - Daily Orders
Vivek Vishnu Dixit vs Reserve Bank Of India Chairman on 31 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.13 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 15901/2017
(Arising out of impugned final judgment and order dated 16-12-2016
in WP No. 8082/2012 passed by the High Court Of Bombay)
VIVEK VISHNU DIXIT & ORS. Petitioner(s)
VERSUS
RESERVE BANK OF INDIA & OTHERS Respondent(s)
(WITH IA No.50681/2017-CONDONATION OF DELAY IN FILING and IA
No.50688/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 31-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Gaurav Aggrawal,Adv.
Mr. Venkateswara Rao Anumolu, AOR
Mr. T.V. L. Narasimha Rao,Adv.
Mr. Prabhakar Parnam,Adv.
Mr. Abhikalp Pratap Singh,Adv.
For Respondent(s) Mr. Harish N. Salve,Sr.Adv.
Mr. Shyam Diwan,Adv.
Mr. E.R. Kumar,Adv.
Mr. Ritesh Issac,Adv.
Ms. Sonal Gupta,Adv.
Ms. Ravena Rai,Adv.
For M/s. Parekh & Co.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Signature Not VerifiedPending applications, if any, shall stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2017.08.01 17:09:19 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER