Supreme Court - Daily Orders
State Of Gujarat vs Bansal Brothers Through Its Proprietor on 14 July, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.21 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 14485/2017
(Arising out of impugned final judgment and order dated 20-10-2016
in TA No. 714/2013 passed by the High Court Of Gujarat At
Ahmedabad)
STATE OF GUJARAT Petitioner(s)
VERSUS
BANSAL BROTHERS THROUGH ITS PROPRIETOR Respondent(s)
(With application for condonation of delay, exemption from filing
O.T.)
Date : 14-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Preetesh Kapoor, Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.07.15 10:33:34 IST Reason: