Supreme Court - Daily Orders
Sajid Ismail Haji Noor Mohammed vs Sohail Haji Noor Mohammed . on 21 February, 2014
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ITEM NO.28 COURT NO.2 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 (Civil) No(s).3874/2014
(From the judgement and order dated 02/12/2013 in NM(L) No. 2327 of 2013
in A(L) No. 459 of 2013 in RP No.26/2013 in NM No. 2435 of 2013 in SN 1978
of 2011 of The HIGH COURT OF BOMBAY)
SAJID ISMAIL HAJI NOOR MOHAMMED Petitioner(s)
VERSUS
SOHAIL HAJI NOOR MOHAMMED & ORS. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief )
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Gaurav Goel, Adv.
Mr. Rahul Gupta,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Shyam Divan, learned senior counsel for the petitioner.
Special Leave Petition is dismissed. Having regard to the controversy involved in the appeal pending before the Division Bench of the High Court, we request the High Court to dispose of the same as expeditiously as may be possible.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |