Supreme Court - Daily Orders
Bhaveshgiri Surajgiri Goswami vs State Of Gujarat . on 7 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.12 COURT NO.2 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).27991/2015
(Arising out of impugned final judgment and order dated 25/06/2015
in LPA No.1029/2015 passed by the High Court Of Gujarat At
Ahmedabad)
BHAVESHGIRI SURAJGIRI GOSWAMI Petitioner(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(With interim relief and office report)
Date : 07/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.K. Misra,Adv.
Mr. Ritin Rai,Adv.
Ms. Sadhvi Mohindru,Adv.
For Mr. V.K. Monga,Adv.
For Respondent(s) Mr. R.P. Bhatt,Sr.Adv.
Mr. Rabin Majumder,Adv.
Mr. Malok Bhatt,Adv.
Mr. Gaurav Sharma,Adv.
Mr. Prateek Bhatia,Adv.
Mr. Dhawal Mohan,Adv.
Ms. Vara Gaur,Adv.
Mr. Milind Kumar,Adv.
Ms. Hemantika Wahi,Adv.
Ms. Jesal Wahi,Adv.
Ms. Puja Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The Signature Not Verified Digitally signed by special leave petition is, accordingly, dismissed. Sarita Purohit Date: 2015.12.09 16:31:41 IST Reason: Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar