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Shri Sumit R. Gupta vs M/S Indian National Press Bombay Ltd on 23 October, 2017

Bench: Arun Mishra, Mohan M. Shantanagoudar

     ITEM NO.51                                COURT NO.10                  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).19772/2017

     (Arising out of impugned final judgment and order dated 04-05-2017
     in WPS No.5559/2017 passed by the High Court Of Judicature At
     Bombay)

     SHRI SUMIT R. GUPTA                                                    Petitioner(s)

                                                      VERSUS

     M/S. INDIAN NATIONAL PRESS BOMBAY LTD. & ORS.                          Respondent(s)

     Date : 23-10-2017 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR


     For Petitioner(s)                  Mr.   Basava Prabhu Patil,Sr.Adv.
                                        Mr.   Purushottam Sharma Tripathi,AOR
                                        Mr.   Ravi Chandra,Adv.
                                        Mr.   Mukesh Kumar Singh,Adv.
                                        Mr.   Amit,Adv.
                                        Ms.   Susma Singh,Adv.
                                        Mr.   L. Nidhiram Sharma,Adv.
                                        Mr.   Rajeev Kumar,Adv.
                                        Mr.   Shantanu Jugtawat,Adv.

     For Respondent(s)


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

Order dated 4.9.2017 would continue during the pendency of the appeal in the High Court.

It is submitted by learned senior counsel appearing for the petitioner that money has been deposited today as per order of this Court dated 4.9.2017.

Statement is taken on record. Time is extended till Digitally signed by SARITA PUROHIT Date: 2017.10.25 today.

17:07:32 IST Reason:

..2/-

 .2.

The special leave petition, along with pending application, stands disposed of in the above terms.

It is made clear that we have not commented upon the merits of the case.

(Sarita Purohit) (Tapan Kumar Chakraborty) Court master Branch Officer