Supreme Court - Daily Orders
Charu Kishor Mehta vs Prakash Patel on 20 June, 2022
Bench: C.T. Ravikumar, Sudhanshu Dhulia
1
ITEM NO.13 COURT NO.16 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18629/2022
(Arising out of impugned final judgment and order dated 13-06-2022
in FA No. 531/2022 passed by the High Court Of Judicature At
Bombay)
CHARU KISHOR MEHTA Petitioner(s)
VERSUS
PRAKASH PATEL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86135/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86132/2022-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER )
Date : 20-06-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
(VACATION BENCH)
For Petitioner(s) Mr. V. Chitambaresh, Sr. Adv.
Ms. Jaikriti S. Jadeja, Adv.
Mr. A. Karthik, AOR
Ms. Madhushree Maitra, Adv.
Mr. Arsh Khan, Adv.
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Rohan Sharma, Adv.
Ms. Rishika Jain, Adv.
Mr. George C. Thomas, AOR
Mr. Simil Purohit, Adv.
Mr. Mayank Bagla, Adv.
Ms. Tanima Kishore, AOR
Mr. Kishore Jain, Adv.
Ms. Swati Bhardwaj, Adv.
Signature Not Verified
Mr. Abhinav Agrawal, Adv.
Digitally signed by
ASHA SUNDRIYAL
Date: 2022.06.21
17:51:38 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing c/c of the 2 impugned judgment is allowed.
Application for permission to file SLP without certified copy of the impugned order is allowed. List on Thursday i.e. on 23.06.2022. (ASHA SUNDRIYAL) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER