Supreme Court - Daily Orders
Bhupendra Rajaram Gupta vs Sakhubai Shankar Ghatal on 25 October, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.54 COURT NO.15 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). 11325-
11326/2019
(Arising out of impugned final judgment and order dated 12-06-2018
in WP No. 7179/2017 18-07-2018 in RP No. 19872/2018 passed by the
High Court Of Judicature At Bombay)
BHUPENDRA RAJARAM GUPTA & ANR. Petitioner(s)
VERSUS
SAKHUBAI SHANKAR GHATAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63150/2019-EXEMPTION FROM FILING
O.T.
IA No. 63150/2019 - EXEMPTION FROM FILING O.T.)
Date : 25-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. S.K. Gupta, Adv.
Ms. S.M. Jadhav, Adv.
Mr. Nicholas Choudhary, Adv.
M/S. S.m. Jadhav And Company, AOR
For Respondent(s) Mr. Nachiketa Joshi, AOR
Mr. Aniket Seth, Adv.
Ms. Sucheta Joshi, Adv.
Ms. Himadri Haksar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel appearing for the respondents to adjourn the matter to enable the respondents to file counter affidavit, matter is adjourned. As prayed, list after four weeks.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.10.26 13:01:49 IST Reason: (NEELAM GULATI) (RAJINDER KAUR)
COURT MASTER (SH) BRANCH OFFICER