Supreme Court - Daily Orders
Darshan B. Patel Etc vs Uoi &Amp Anr Etc on 5 July, 2016
Bench: Dipak Misra, R. Banumathi
ITEM NO.17 COURT NO.4 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5-6/2015 in Petition(s) for Special Leave to Appeal (C)
No(s). 18196-18197/2014
(Arising out of impugned final judgment and order dated 29/10/2012
in SCA No. 13797/2010 29/10/2012 in SCA No. 17315/2006 passed by
the High Court Of Gujarat At Ahmedabad)
DARSHAN B. PATEL ETC Petitioner(s)
VERSUS
UOI & ANR ETC Respondent(s)
(for clarification and office report)
Date : 05/07/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Pawanshree Agrawal, AOR
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
This is an application for clarification of the order dated 27.7.2015. Prayer clause of the application reads as follows :
“(a) allow the application and clarify the order dated 27.07.2015 by mentioning “and order dated 20.01.2006” after words “dated Signature Not Verified 09.01.2006”.” Digitally signed by GULSHAN KUMAR ARORA Date: 2016.07.06 14:51:06 IST Reason: In view of the aforesaid, the first paragraph of the order is substituted as follows :2
“Mr. Pawanshree Agrawal, learned counsel for the petitioner submitted that the petitioner shall comply with the decision of the Settlement Commission dated 09.01.2006 and 20.01.2006 within four weeks hence.” Learned counsel for the respondent has no objection as the order has been appositely complied with.
With the aforesaid clarification, the I.As. stand disposed of.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master