Supreme Court - Daily Orders
Vinod M Chitalia vs Union Of India on 29 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.44 COURT NO.11 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). 16342/2012
(Arising out of impugned final judgment and order dated 28/03/2012
in FA No. 8/2012 passed by the High Court Of Bombay)
VINOD M CHITALIA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with interim relief and office report)
(For Final Disposal)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Pallav Shishodia, Sr. Adv.
Mr. Ravi Mehrotra, Adv.
Mr. R. N. Sinha, Adv.
Mr. Dharmendra Kumar Sinha, Adv.
For Respondent(s) Mr. Yashank Adhyaru, Sr. Adv.
Ms. Binu Tamta, Adv.
Mr. Abhay Kumar, Adv.
Mr. B. Krishna Prasad, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted. Ad-interim relief, granted on 18.02.2013, shall continue.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2016.03.01
16:01:49 IST
Reason: