Supreme Court - Daily Orders
Ramadevi Haribux Gadodia vs International Society For Krishna ... on 24 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.43 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).31190/2017
(Arising out of impugned final judgment and order dated 13-10-2017
in CRA No.110/2005 passed by the High Court Of Judicature At
Bombay)
SMT. RAMADEVI HARIBUX GADODIA & ORS. Petitioner(s)
VERSUS
INTERNATIONAL SOCIETY FOR KRISHNA
CONSCIOUSNESS (ISKCON) Respondent(s)
Date : 24-11-2017 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. C.U. Singh,Sr.Adv.
Mrs. Indu Sharma, AOR
For Respondent(s) Mr. Amit Suden,Adv.
Mr. Ojasvi Khaneja,Adv.
For Ms. Divya Roy, AOR
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Signature Not Verified
Court master Branch Officer
Digitally signed by
SARITA PUROHIT
Date: 2017.11.24
15:40:50 IST
Reason: