Supreme Court - Daily Orders
Nirmalaben Indrajitbhai Luharia vs State Of Gujarat . on 12 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.30 COURT NO.7 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)......CC NO(S).
2326-2327/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/08/2015
IN SCA NO. 10236/2014 AND DATED 09/10/2015 IN MCA NO. 2739/2015 IN
SCA NO. 10236/2014 AND DATED PASSED BY THE HIGH COURT OF GUJARAT AT
AHMEDABAD)
NIRMALABEN INDRAJITBHAI LUHARIA PETITIONER(S)
VERSUS
STATE OF GUJARAT AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 12/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sanjay Hegde, Sr. Adv.
Mr. Nikhil Goel, Adv.
Ms. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment and O.T. is granted.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed. Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.02.12 17:16:37 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER