Supreme Court - Daily Orders
Vijaybhai Shambhubhai Patel vs Sushilaben Dayalbhai on 28 March, 2022
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.7 Court 8 (Video Conferencing) SECTION III
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). 5124/2022
(Arising out of impugned final judgment and order dated 21-06-2021
in FA No. 1556/2021 passed by the High Court Of Gujarat At
Ahmedabad)
VIJAYBHAI SHAMBHUBHAI PATEL Petitioner(s)
VERSUS
SUSHILABEN DAYALBHAI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.42462/2022-EXEMPTION FROM FILING
O.T.)
Date : 28-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Ariez B. Munshi, Adv.
Mr. Pradhuman Gohil, Adv.
Mr. Dharmendra Patel, Adv.
Mrs. Taruna Singh Gohil, AOR
Ms. Ranu Purohit, Adv.
Mr. R. Vishnu Kumar, Adv.
Mr. Alapati Sathiya Krishna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in six weeks.
Status quo, as on today, shall be maintained in the meanwhile.
(GULSHAN KUMAR ARORA) Signature Not Verified (MATHEW ABRAHAM) AR-CUM-PS Digitally signed by Rachna Date: 2022.03.28 COURT MASTER (NSH) 16:57:54 IST Reason: