Supreme Court - Daily Orders
Gunjan Girishbhai Mehta Legal Heirs Of ... vs Director Of Investigation . on 15 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.56 COURT NO.6 SECTION IIIA
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) 30282/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 04/08/2014
IN SCA. NO. 9395/2004 PASSED BY THE HIGH COURT OF GUJARAT AT
AHMEDABAD)
GUNJAN GIRISHBHAI MEHTA LEGAL HEIRS
OF GIRISHBHAI K. MEHTA PETITIONER(S)
VERSUS
DIRECTOR OF INVESTIGATION & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 15/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Inder Paul Bansal, Adv.
Mr. Kalp Raichura, Adv.
Mr. Haresh Raichura, Adv.
Mr. Rajat Vats, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Amol Chitale, Adv.
Ms. Sandhna Sandhu, Adv.
Mr. Devashish Bharuka, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter after four weeks to enable the parties to exchange the pleadings.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.11.16
16:44:25 IST
Reason: