Supreme Court - Daily Orders
Rajni Jivrajbhai Desai vs Bardoli Shreerang Exhibitors Private ... on 22 March, 2024
Bench: Hrishikesh Roy, Prashant Kumar Mishra
ITEM NO.57 COURT NO.7 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(s). 17028/2021
(Arising out of impugned 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 : 22-03-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR
Ms. Ranu Purohit, Adv.
Mr. Alapati Sahithya Krishna, Adv.
Mr. Rushabh N. Kapadia, Adv.
Mr. Mohit Prasad, Adv.
Mr. Siddharth Singh, Adv.
For Respondent(s) M/S. Parekh & Co., AOR
Mr. Sumit Goel, Adv.
Mr. Dinnyar Noshir Deboo, Adv.
Mr. Abhishek Thakral, Adv.
Ms. Apurba Pattanayak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The counter affidavit has been filed by respondent No. 1. Mr. Rushabh N. Kapadia, learned counsel prays for and is granted four weeks time to file rejoinder affidavit.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2024.03.23 12:15:40 IST Reason: (NITIN TALREJA) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR