Supreme Court - Daily Orders
Lalabhai Mavjibhai Parmar vs Raval Natvarbhai Melabhai on 18 July, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.24 COURT NO.6 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 for Special Leave to Appeal (C) No. 17183/2016
(Arising out of impugned final judgment and order dated 09/03/2016
in SCA No. 3730/2016 passed by the High Court of Gujarat at
Ahmedabad)
LALABHAI MAVJIBHAI PARMAR Petitioner(s)
VERSUS
RAVAL NATVARBHAI MELABHAI AND ANR. Respondent(s)
(With application for exemption from filing Official Translation
and prayer for interim relief)
Date : 18/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. D.N. Ray, Adv.
Mr. Lokesh K. Chaudhary, Adv.
Ms. Sumita Ray, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking exemption from filing official translation is allowed. We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.07.21 12:24:14 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER