Supreme Court - Daily Orders
Rajenbhai Baldevbhai Shah vs Laxmanbhai Fakirbhai on 28 September, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.30 COURT NO.10 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). 22460/2009
(Arising out of impugned final judgment and order dated
17/03/2009 in SCA No. 932/2005 passed by the High Court of
Gujarat at Ahmedabad)
RAJENBHAI BALDEVBHAI SHAH Petitioner(s)
VERSUS
DAULABHAI FAKIRBHAI (D) & ORS. Respondent(s)
(Office report for directions)
WITH
SLP(C) No. 27746/2011
(Office report for directions)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Ms. K. V. Bharathi Upadhyaya,Adv.
Mr. Neeraj Kumar, Adv.
Mr. Mohit D. Ram,Adv.
For Respondent(s) Mr. S. C. Patel,Adv.
Ms. Hemantika Wahi,Adv.
Ms. Puja Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, at specific request, four weeks' further time is granted to learned counsel for the petitioner to comply with the office report.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.10.01 12:11:08 IST Reason: (Neeta) (Sneh Lata Sharma) Sr. P.A. Court Master