Supreme Court - Daily Orders
State Of Gujarat vs Babubhai Naranbhai Patel on 31 January, 2014
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ITEM NO.24 COURT NO.11 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 (Civil)....../2014
CC 1103/2014
(From the judgement and order dated 12/08/2013 in CRA No.41/2003, of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
STATE OF GUJARAT & ANR. Petitioner(s)
VERSUS
BABUBHAI NARANBHAI PATEL & ANR. Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 31/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Shamik Sanjanwala, Adv.
Ms. Hemantika Wahi, Adv.
Ms. Pinky Behra, Adv.
Ms. Preeti Bhardwaj, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice provided a sum of Rs.25,000/- is paid to each of the respondents towards initial legal expenses and proof thereof is produced in the Registry to that effect.
(NAVEEN KUMAR) (S.S.R. KRISHNA)
COURT MASTER COURT MASTER