Supreme Court - Daily Orders
Union Of India vs Rakesh Manekchand Kothari on 23 November, 2015
Author: Chief Justice
Bench: Chief Justice
\210 ITEM NO.24 COURT NO.1 SECTION IIB
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 (Crl.) No(s). 9727/2015
(Arising out of impugned final judgment and order dated 03/08/2015
in SCRA No. 4247/2015 passed by the High Court Of Gujarat At
Ahmedabad)
UNION OF INDIA AND ANR. Petitioner(s)
VERSUS
RAKESH MANEKCHAND KOTHARI & ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Mukul Rohatgi, A.G. for India
Ms.Pinky Anand, ASG
Mr.Abhay Kumar, adv.
Ms.Kritika Sachdeva, Adv.
Mr.Sudhir Walia, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms.Manali Singhal, Adv.
Mr.Sanjay Agarwal, Adv.
Mr.Wattan Sharma, Adv.
Mr. Ashok K. Mahajan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
Pending application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.11.23(G.V.Ramana) (Vinod Kulvi) 15:35:51 IST Reason: AR-cum-PS Asstt.Registrar