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Kaustubhai Devang Pandya vs Union Of India . on 27 October, 2016

Bench: Anil R. Dave, R.K. Agrawal, A.M. Khanwilkar

  ITEM NO.805                                  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 (C)                       No(s).   31337/2016

  (Arising out of impugned final judgment and order dated 16/08/2016
  in SCA No. 10049/2016 passed by the High Court Of Gujarat At
  Ahmedabad)

  KAUSTUBHAI DEVANG PANDYA & ORS.                                         Petitioner(s)

                                                     VERSUS

  UNION OF INDIA & ORS.                                                   Respondent(s)

  (With interim relief and office report)

  Date : 27/10/2016 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE R.K. AGRAWAL
                           HON'BLE MR. JUSTICE A.M. KHANWILKAR

  For Petitioner(s)
                                       Mr. Nachiketa Joshi,Adv.

  For Respondent(s)
                                       Mr. D. S. Mahra,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

List this matter on 28th October, 2016 along with S.L.P. (C) No. 30550 of 2016 before the appropriate Bench.

                         [SUKHBIR PAUL KAUR]                   [SNEH BALA MEHRA]
Digitally signed by          A.R.-CUM-P.S.                    ASSISTANT REGISTRAR
SUKHBIR PAUL KAUR
Date: 2016.10.27
16:24:10 IST
Reason: