Supreme Court - Daily Orders
F. Dadabhoy vs The Reserve Bank Of India on 24 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.8 COURT NO.8 SECTION IIA
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 (Crl.) No(s). 5654/2015
(Arising out of impugned final judgment and order dated 26/02/2015
in CRLOP No. 3652/2009 passed by the High Court Of Madras)
F. DADABHOY Petitioner(s)
VERSUS
THE RESERVE BANK OF INDIA Respondent(s)
(With interim relief and office report)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. R.Balasubramanian,Sr.adv.
Mr. Senthil Jagadeesan,Adv.
Mr. Govind Manoharan,Adv.
Ms. Shruti Iyer,Adv.
Mr. B.Karunakaran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioner 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
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.07.24
17:37:23 IST
Reason: