Supreme Court - Daily Orders
Sayyed Masroor Ghori (D) Thr. Lrs. ... vs Purushottam Tahilram Rohira . on 8 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.27 COURT NO.11 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(s). 36126/2015
(Arising out of impugned final judgment and order dated 02/09/2015
in WP No. 11832/2013 passed by the High Court Of Bombay)
SAYYED MASROOR GHORI (D) THR. LRS. BILQUIES SAYYED
GHORI AND ORS. Petitioner(s)
VERSUS
PURUSHOTTAM TAHILRAM ROHIRA AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 08/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Anilendra Pandey, Adv.
For Mr. Karunakar Mahalik, AOR
For Respondent(s) Mr. Pravin Satale, Adv.
Mr. Rajiv Shankar Dvivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners seeking adjournment, the matter is adjourned for two weeks.
Signature Not Verified Digitally signed by (R.NATARAJAN) (SNEH LATA SHARMA) R.NATARAJAN Date: 2016.01.11 17:04:01 IST Court Master Court Master Reason: