Supreme Court - Daily Orders
Gaurav Sureshbhai Vyas vs State Of Gujarat . on 11 February, 2016
Bench: Chief Justice, R. Banumathi
ITEM NO.4 COURT NO.1 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). 601/2016
(Arising out of impugned final judgment and order dated 15/09/2015
in WP PIL No. 191/2015 passed by the High Court Of Gujarat at
Ahmedabad)
GAURAV SURESHBHAI VYAS Petitioner(s)
VERSUS
STATE OF GUJARAT AND ORS. Respondent(s)
(with appln. (s) for bringing on record additional documents and
exemption from filing O.T. and interim relief and office report)
Date : 11/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Apar Gupta, Adv.
Mr. Rahul Narayan, Adv.
Ms. Mala Narayan, Adv.
Mr. Mohit Singh, Adv.
For Respondent(s)
Mr. Rahul Narayan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no merit in this special leave petition which is hereby dismissed.
Signature Not Verified(Ashok Raj Singh) (Veena Khera) Digitally signed by ASHOK RAJ SINGH Date: 2016.02.12 Court Master Court Master 17:37:42 IST Reason: