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Supreme Court - Daily Orders

Dilipbhai Durlabhai Shah vs Narayana R.Gowda . on 20 August, 2014

L                                                                      1

       ITEM NO.1                                         COURT NO.13                       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)                                   Nos.26183-26188/
2010

       (Arising out of impugned final judgment and order dated 12/04/2010
       in Appeal No.481/2006, Appeal No.482/2006, Appeal No.483/2006,
       Appeal No.484/2006, Appeal No.934/2005, and Appeal No.935/2005
       passed by the High Court Of Bombay)

       DILIPBHAI DURLABHAI SHAH & ANR                                                       Petitione
r(s)

                                                                   VERSUS
       NARAYANA R.GOWDA & ORS.                                                              Responden
t(s)

       (With interim relief and office report)
       (For final disposal)

       Date : 20/08/2014 These petitions were called on for hearing today.

       CORAM :
                                        HON’BLE MR. JUSTICE M.Y. EQBAL
                                        HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE

       For Petitioner(s)                         Mr. Rajiv K. Garg, Adv.
                                                 Mr. Ashish Garg, Adv.
                                                 Mr. Annam D. N. Rao ,Adv.

       For Respondent(s)                         Mr.     Sanjib Sen, Sr. Adv.
                                                 Ms.     Rukmini, Adv.
                                                 Mr.     Shashank Bhansali, Adv.
                                                 Ms.     Priyanshi Chandaina, Adv.
                                                 For     M/s. Parekh & Co.

                                                 Mr. Shrish Kumar Misra ,Adv.

                                 UPON hearing the counsel the Court made the following
                                                       O R D E R

At present, we are not fully aware of the statu s of the following suits pending before the Bombay City Civil Court i.e. the Court of Mr. Sanjay V. Patil (CR No.2) : Signature Not Verified

(1) HC Suit No.745/2003 BCCC S.C. Suit No.6507 of 2003 Digitally signed by Sanjay Kumar Date: 2014.08.20 16:33:48 IST Reason: (2) HC Suit No.1014/2003 BCCC S.C. Suit No.6576 of 2003 (3) HC Suit No.858/2003 BCCC S.C. Suit No.6540 of 2003 (4) HC Suit No.746/2003 BCCC S.C. Suit No.6508 of 2003 (5) HC Suit No.816/2003 BCCC S.C. Suit No.6528 of 2003 (6) HC Suit No.1057/2003 BCCC S.C. Suit No.6587 of 2003 2 Let a report be called for from the Bombay City Civil Court as to the stage of these suits and within what time all the aforesaid suits are likely to be disposed of.

Let these matters be again listed on 27.08.2014. The Registry is directed to send a copy of this order by Fax to the Bombay City Civil Court forthwith.

(SANJAY KUMAR)                              (SUMAN JAIN)
 COURT MASTER                               COURT MASTER