Supreme Court - Daily Orders
Mayank Desai vs Sayaji Iron And Engg. Co. Ltd on 11 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel, Prafulla C. Pant
ITEM NO.22 COURT NO.2 SECTION XV
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). 6613/2016
(Arising out of impugned final judgment and order dated 12/07/2011
in LPA No. 212/2011 passed by the High Court Of Gujarat At
Ahmedabad)
MAYANK DESAI Petitioner(s)
VERSUS
SAYAJI IRON AND ENGG. CO. LTD AND ANR. Respondent(s)
(With appln. (s) for permission to appear and argue in person and
office report)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is allowed.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by ANITA MALHOTRA Date: 2016.04.12 17:04:51 IST Reason: