Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Rajni Jivrajbhai Desai vs Bardoli Shreerang Exhibitors Private ... on 8 November, 2021

Bench: R. Subhash Reddy, Hrishikesh Roy

     ITEM NO.17                Court 11 (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.    17028/2021

     (Arising out of impugned final judgment and order dated 28-09-2021
     in FA No. 1774/2020 passed by the High Court of Gujarat at
     Ahmedabad)

     RAJNI JIVRAJBHAI DESAI & ANR.                                     Petitioner(s)

                                                 VERSUS

     BARDOLI             SHREERANG   EXHIBITORS PRIVATE LIMITED & ORS.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.137748/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.137749/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 08-11-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY
                         HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)               Mr. Shyam Divan, Sr. Adv.
                                     Mr. Mihir J. Thakore, Sr. Adv.
                                     Mr. Pradhuman Gohil, Adv.
                                     Mr. Nisarg P. Raval, Adv.
                                     Mrs. Taruna Singh Gohil, AOR
                                     Ms. Ranu Purohit, Adv.
                                     Ms. Tanya Srivastava, Adv.
                                     Mr. R. Vishnu Kumar, Adv.

     For Respondent(s)               Mr. Sumit Goel, Adv.
                                     Mr. Kshatrshal Raj, Adv.
                                     Mr. Pravin H. Parekh, Adv.
                                     M/S. Parekh & Co., AOR

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

Issue notice returnable within four weeks. Dasti, in addition, is also permitted.

Mr. Pravin H.Parekh, learned counsel appears and accepts Digitally signed by Rajni Mukhi notice on behalf of respondent No.1. Date: 2021.11.08 17:09:47 IST Reason:

(NEETA SAPRA) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)