Supreme Court - Daily Orders
Akbarbhai Kesarbhai Sipai vs Mohanbhai Ambabhai Patel Since ... on 28 November, 2017
Bench: R.K. Agrawal, Navin Sinha
ITEM NO.5 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
Petitions for Special Leave to Appeal (C) No(s).17507-17508/2017
(Arising out of impugned final judgment and order dated 10-08-2015
in CA No. 8249/2015 19-12-2016 in CA No. 9272/2015 19-12-2016 in CA
No. 3035/2016 passed by the High Court Of Gujarat At Ahmedabad)
AKBARBHAI KESARBHAI SIPAI & ORS. Petitioner(s)
VERSUS
MOHANBHAI AMBABHAI PATEL
SINCE DECEASED THROUGH HIS HEIRS & ORS. Respondent(s)
[ TO BE TAKEN UP AT THE END OF THE BOARD ] and IA
No.114057/2017-EXEMPTION FROM FILING O.T. and IA
No.121132/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
WITH
SLP(C) No. 20915/2017 (III)
(FOR ADMISSION and I.R. and IA No.46698/2017-CONDONATION OF DELAY
IN FILING and IA No.46699/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.46700/2017-EXEMPTION FROM FILING O.T.)
Date : 28-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE NAVIN SINHA
Counsel for the parties:-
Mr. P.S. Patwalia, Sr. Adv.
Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Mr. Jay M. Thakker, Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Santhosh Krishnan, AOR
Mr. Anshin Desai, Sr. Adv.
Mr. Hriday Buch, Adv.
Mr. Anirudhi Sharma, Adv.
Mr. Abhaid Parikh, Adv.
Mr. Ananta P. Mishra, Adv.
Signature Not Verified
Mr. Gagan Gupta, Adv.
Digitally signed by
ASHA SUNDRIYAL
Date: 2017.12.01
17:02:03 IST
Reason: Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Shodhika Sharma, Adv.
Mr. Jasbir Singh Malik, Adv.
Ms. Usha Nandini V., Adv.
Mr. Anil Mittal, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Dr. Kailash Chand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard learned counsel for the parties and perused the impugned order passed by the High Court. Without going into the merits of the matter we deem it fit and proper to request the High Court to decide the Second Appeal No.183/2014 expeditiously and in accordance with law preferably within a period of three months.
It is made clear that any observation made in the impugned order will not come in the way of deciding the appeal on merits. All contentions are kept open.
The Special leave Petitions are disposed of in terms of the above.
Pending applications stand disposed of.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER