Supreme Court - Daily Orders
S. Porkodi Thr.C.A. Ponvel Nadarajan vs Rajendra Anant Vaity . on 5 May, 2014
$ITEM NO.70 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).6468/2013
(From the judgement and order dated 05/09/2012 in CRL. CONTEMPT
PETITION No.21/2010 of The HIGH COURT OF BOMBAY)
S. PORKODI THR.C.A. PONVEL NADARAJAN Petitioner(s)
VERSUS
RAJENDRA ANANT VAITY AND ORS. Respondent(s)
(With appln(s) for exemption from filing O.T. and permission to
appear and argue in person and office report)
Date: 05/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Petitioner-In-Person
For Respondent(s) Mr. Arvind Sawant, Sr. Adv.
RR 9-11 Mr. Gagan Gupta,Adv.
Mr. S.K. Srivastav, Adv.
Mr. Shekhar Gupta, Adv.
RR 1-8 Mr. Anand Mishra, Adv.
Mr. Amrendra Kumar Singh, Adv.
Mr. Amar Bhatt, Adv.
Dr. Vipin Gupta, Adv.
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(S.K. Rakheja) (Indu Satija) Court Master Assistant Registrar