Supreme Court - Daily Orders
Dec. Ratilal Maganlal Patel Thr. Legal ... vs The Distrcit Collector & Others on 4 December, 2015
Bench: Jagdish Singh Khehar, Rohinton Fali Nariman
ITEM NO.21 COURT NO.3 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)......CC No(s).
20995/2015
(Arising out of impugned final judgment and order dated 16/07/2015
in LPA No. 808/2015 in MCA(Review) No. 985/2012 in SCA No.
4189/2011 in passed by the High Court Of Gujarat At Ahmedabad)
DEC. RATILAL MAGANLAL PATEL THR. LEGAL HEIRS AND REPRESENTATIVES
Petitioner(s)
VERSUS
THE DISTRCIT COLLECTOR & OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Nakul Dewan, Adv.
Mr. Ejaz Maqbool,Adv.
Mr. C. George Thomas, Adv.
Ms. Akriti Chaubey, Adv.
Mr. Faraz Maqbool, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
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 dismissed. As a sequel to the above, pending miscellaneous Signature Not Verified application, if any, also stands disposed of.
Digitally signed by Parveen Kumar Chawla Date: 2015.12.04 17:08:34 IST Reason: (Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS