Supreme Court - Daily Orders
Rameshbhai Chaturbhai Prajapati ... vs Minaxiben . on 27 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
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ITEM NO.16 COURT NO.8 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) No.23946/2011
(Arising out of impugned final judgment and order dated 28/04/2011
in SCA No. 9400/2009 passed by the High Court of Gujarat at
Ahmedabad)
RAMESHBHAI CHATURBHAI PRAJAPATI & ORS. Petitioner(s)
VERSUS
MINAXIBEN & ORS. Respondent(s)
(With appln. (s) for impleadment and permission to bring on record
subsequent facts and documents and interim relief and office
report)
(For final disposal)
WITH
SLP(C) No. 23969/2011
(With appln.(s) for impleadment and Interim Relief and Office
Report)
SLP(C) No. 24144/2011
(With appln.(s) for impleadment and Interim Relief and Office
Report)
SLP(C) No. 24462/2011
(With appln.(s) for impleadment and Interim Relief and Office
Report)
Date : 27/09/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. D. N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray, Adv.
Mr. Parthiv B. Shah, Adv.
For Respondent(s)
Signature Not Verified
Mr. Gaurav Agarwal, Adv.
Digitally signed by
RASHMI DHYANI
Date: 2016.09.29
Mr. C. George Thomas, Adv.
10:18:26 IST
Reason: Ms. Akriti Chaubey, Adv.
Ms. Qurratulain, Adv.
Mr. Ejaz Maqbool,Adv.
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Mr. P. B. Majumdar, Sr. Adv.
Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh Ghode, Adv.
Mr. Purvish Jitendra Malkan,Adv.
Mr. Pradhuman Gohil, Adv.
Mr. Mahesh Nanavati, Adv.
Ms. Taruna Singh Gohil, Adv.
Ms. Jai Kriti S. Jadeja, Adv.
Mr. Himanshu Chaubey, Adv.
Ms. Charu Mathur,Adv.
Mr. M.P. Siddiqui, Adv.
Mr. Chand Qureshi, Adv.
Mr. Franklin Caesar Thomas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, learned counsel is granted six weeks' time to file additional documents.
(RASHMI DHYANI) (CHANDER BALA)
SR.P.A. COURT MASTER