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Bharatbhai Gulabrai Parwani vs State Of Gujarat on 17 March, 2016

Author: Madan B. Lokur

Bench: Madan B. Lokur

     ITEM NO.50                               COURT NO.8                    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).     35577/2015

     (Arising out of impugned final judgment and order dated 06/02/2014
     in SCA No. 10278/2008 06/02/2014 in LPA No. 1337/2009 passed by the
     High Court of Gujarat at Ahmedabad)


     BHARATBHAI GULABRAI PARWANI                                             Petitioner(s)

                                                     VERSUS

     STATE OF GUJARAT AND ANR.                                               Respondent(s)

     (Office report on default)


     Date : 17/03/2016 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                                              [IN CHAMBERS]


     For Petitioner(s)                  Mr. Abhishek Vinod Deshmukh, Adv.
                                        M/s. Parekh & Co.


     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

As a last chance, learned counsel for the petitioner is granted four weeks' time to cure the defects as pointed out by the Registry in the office report dated 2nd February, 2016.

                                 SR. P.A.                                 COURT MASTER
16:11:05 IST
Reason: