Supreme Court - Daily Orders
Rameshchandra Chimanlal Shah vs Maheshbhai Manubhai Patel on 30 March, 2022
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.1 COURT NO.8 SECTION III
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). 20727/2019
(Arising out of impugned final judgment and order dated 10-04-2019
in FA No. 1329/2019 passed by the High Court Of Gujarat At
Ahmedabad)
RAMESHCHANDRA CHIMANLAL SHAH Petitioner(s)
VERSUS
MAHESHBHAI MANUBHAI PATEL & ORS. Respondent(s)
(FOR ADMISSION and I.R., Exemption from filing O.T., permission to
file lengthy list of dates. (IA No. 131059/2021 - EXEMPTION FROM
FILING O.T. IA No. 124112/2019 - EXEMPTION FROM FILING O.T. IA
No.124113/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 30-03-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Nikhil Goel, Adv.
Mr. Anando Mukherjee, AOR
Mr. Anirudh Sharma, Adv.
For Respondent(s) Mr. Dharmendra Kumar Sinha, AOR
Mr. A. Rasheed Qureshi, Adv.
Mr. Pavan Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the petitioner for a while, the special leave petition is adjourned for six months with a request to the High Court to finally hear and dispose Special Civil Application No. 12533 of 2017 as expeditiously as possible, preferably within six months from date.
Status quo, with regard to the property in question, as on today, shall be maintained in the meanwhile.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.03.30 16:48:28 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)