Supreme Court - Daily Orders
Manoj Rameshlal Chhabriya vs Mahesh Prakash Ahuja on 3 July, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.14 COURT NO.11 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 13857/2016,13858/2016,13928/2016, in Petition(s) for Special
Leave to Appeal (Crl.) No(s).6543/2016
(Arising out of impugned final judgment and order dated 22-08-2013
in CRLA No. 207/2013 passed by the High Court of Bombay)
MANOJ RAMESHLAL CHHABRIYA Petitioner(s)
VERSUS
MAHESH PRAKASH AHUJA & ANR. Respondent(s)
(IA 13857/2016 - EXEMPTION FROM FILING O.T.)
IA 13858/2016 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
IA 13928/2016 - FOR CONDONATION OF DELAY)
Date : 03-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Gaurav Agrawal, AOR
For Respondent(s) Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Satyajit A Desai, Adv.
Ms. Anagha S. Desai, Adv.
Ms. Chaitra Pawar, Adv.
Mr. Neelmani Pant, Adv.
Ms. Anagha S. Desai, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Ms. Deepa Kulkarni, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Signature Not Verified (B.PARVATHI) (TAPAN KR.CHAKRABORTY) Digitally signed by HEMALATHA MOHANCOURT MASTER COURT MASTER Date: 2017.07.04 17:17:43 IST Reason: