Supreme Court - Daily Orders
Narmadaben Hariprasad Swaminarayan vs Bhagwandevi Agrawal . on 7 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.47 COURT NO.8 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) No(s). 21790/2014
(Arising out of impugned final judgment and order dated 31/03/2014
in MCA No. 909/2014 in LPA No. 1230/2012 in SCA No. 3854/2008
passed by the High Court Of Gujarat At Ahmedabad)
NARMADABEN HARIPRASAD SWAMINARAYAN AND ORS. Petitioner(s)
VERSUS
BHAGWANDEVI AGRAWAL AND ORS. Respondent(s)
(With appln. (s) for bring on record the legal heirs and c/delay in
filing substitution appln. and deletion of proforma respondents and
exemption from filing O.T. and interim relief and office report)
Date : 07/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Galav Sharma,Adv.
Mr. Nitin Thukral,Adv.
M/s. Parekh & Co.,Adv.
For Respondent(s) Mr. Jayant Kumar Mehta,Adv.
Mr. Madhavi Khare,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
The special leave petition is dismissed in terms of the order dated 19.03.2013 passed in SLP(C)No..../13 (CC No. 6040 of 2013) titled as Dhaneshbhai Bhikubhai Patel & Anr. Vs. Shantiniketan Co-operative Housing Society, Ltd. & Ors.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.07.08 15:04:31 IST (MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Reason: