Supreme Court - Daily Orders
Hardik Sanjay Shah vs Union Of India . on 12 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.46 COURT NO.13 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. 28728/2015
(Arising out of impugned final judgment and order dated 22/06/2015
in WPC No. 988/2015 passed by the High Court Of Bombay)
HARDIK SANJAY SHAH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Aman Vachher, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Dhiraj, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Harsh Sharma, Adv.
Mr. P. N. Puri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned order is allowed.
The special leave petition is dismissed.
(Nidhi Ahuja) (Renu Diwan)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2015.10.13
10:04:20 IST
Reason: