Supreme Court - Daily Orders
Bhupendra Rajaram Gupta vs Sakhubai Shankar Ghatal on 27 July, 2021
Bench: Navin Sinha, R. Subhash Reddy
ITEM NO.7 Court 9 (Video Conferencing) 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) Nos. 11325-11326/2019
(Arising out of impugned final judgment and order dated 12-06-2018
in WP No. 7179/2017 18-07-2018 in RP No. 19872/2018 passed by the
High Court of Judicature at Bombay)
BHUPENDRA RAJARAM GUPTA & ANR. Petitioner(s)
VERSUS
SAKHUBAI SHANKAR GHATAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63150/2019-EXEMPTION FROM FILING
O.T. and IA No. 63150/2019 - EXEMPTION FROM FILING O.T.)
Date : 27-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishor Sah, Adv.
Ms. Qurratulain, Adv.
Mr. Aditya S. Jadhav, Adv.
Mr. Nicholas Chaudhary, Adv.
M/S. S.M. Jadhav And Company, AOR
For Respondent(s) Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Ms. Himadri Haksar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioners seeking adjournment to bring on record Lrs. of deceased petitioner no.2, matter is adjourned for four weeks.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.07.28 16:37:18 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)