Supreme Court - Daily Orders
Nathalal Maganlal Chauhan vs The State Of Gujarat on 4 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.4 COURT NO.16 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23798/2021
(Arising out of impugned final judgment and order dated 04-02-2020
in SCA No. 513/2020 passed by the High Court Of Gujarat At
Ahmedabad)
NATHALAL MAGANLAL CHAUHAN Petitioner(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101391/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.101390/2023-CONDONATION OF
DELAY IN REFILING/CURING THE DEFECTS)
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Rahul Narayan, AOR
Mr. Shashwat Goel, Adv.
Mr. Adil Vasudeva, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling is condoned.
We have heard Ms. Meenakshi Arora, learned Senior Counsel appearing for the petitioner at length.
We find no merit to interfere with the judgment and order impugned in this petition.
The special leave petition is, accordingly, dismissed. Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.07.06 Pending application(s), if any, shall stand disposed of. 14:10:20 IST Reason:
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)