Supreme Court - Daily Orders
Saiyed Rashedakhatun Thr. Poa Samina ... vs Jamndas Vishnubhai Patel on 19 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.11 COURT NO.9 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). 33152/2014
(Arising out of impugned final judgment and order dated 28/08/2014
in SCA No. 1871/2013 passed by the High Court Of Gujarat At
Ahmedabad)
SAIYED RASHEDAKHATUN THR. POA SAMINA SHABBIRALI SAIYED
Petitioner(s)
VERSUS
JAMNDAS VISHNUBHAI PATEL AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file synopsis and list of dates and interim relief)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
Mr. Huzefa Ahmedi,Sr.Adv.
Mr. Ejaz Maqbool,Adv.
Mr. MTM Hakim,Adv.
Mr. Karan Lahiri,Adv.
Mr. Faraz Maqbool,Adv.
Mr. George Thomas,Adv.
For Respondent(s) Mr. Shekhar Naphade,Sr.Adv.
Mr. Ankur Saigal,Adv.
Mr. Tushar H. Sompuria,Adv.
Mrs.Shally Bhasin Maheshwari,Adv.
Mr. Abhinav Agrawal,Adv.
Mr. Jay Kansara,Adv.
Dr. A.M. Singhvi,Sr.Adv.
Ms. Ranjeeta Rohatgi,Adv.
Ms. Jaya Khanna,Adv.
Signature Not Verified
…./-
Digitally signed by
Madhu Bala
Date: 2015.01.20
16:30:02 IST
Reason:
-2-
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER