Supreme Court - Daily Orders
Nanjibhai Dahyabhai Thakore vs The Official Liquidator Gujrat Steel ... on 4 February, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.56 COURT NO.13 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 for Special Leave to Appeal (C) No.19005/2017
(Arising out of impugned final judgment and order dated 06-02-2009
in O.J. Appeal No.139/2008 in company Application No.582 of 2007 in
Company Petition No.7 of 2001 passed by the High Court of Gujarat
at Ahmedabad)
NANJIBHAI DAHYABHAI THAKORE Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR GUJRAT STEEL TUBES LTD Respondent(s)
(IA No.51489/2017-CONDONATION OF DELAY IN FILING)
Date : 04-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Utkarsh Singh, Adv.
Mr. Rishi Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that petitioner passed away in the year 2018 and nothing survives in this matter.
The special leave petition is, accordingly, disposed of as infructuous.
Pending Application, if any, shall also stand disposed of Signature Not Verified accordingly.
Digitally signed by POOJA ARORA Date: 2019.02.05 17:11:51 IST Reason: (POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER