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Rohit Guljarilal Anand And Etc Etc vs M/S Arcade (India) Pvt Ltd And Ors. Etc. ... on 7 April, 2017

Bench: Arun Mishra, Amitava Roy

  ITEM NO.27                                  COURT NO.12                      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).9537-9541/2017
  (Arising out of impugned final judgment and order dated 14/02/2017
  in FA No. 1586/2016 14/02/2017 in FA No. 1587/2016 14/02/2017 in FA
  No. 1590/2016 14/02/2017 in FA No. 1592/2016 14/02/2017 in FA No.
  1593/2016 passed by the High Court Of Bombay)

  ROHIT GULJARILAL ANAND AND ETC ETC                 Petitioner(s)
                                  VERSUS
  M/S ARCADE (INDIA) PVT LTD AND ORS. ETC. ETC.      Respondent(s)
  (With appln. (s) for permission to file lengthy list of dates and
  interim relief and office report)

  Date : 07/04/2017 These petitions were called on for hearing today.

  CORAM :
                          HON'BLE MR. JUSTICE ARUN MISHRA
                          HON'BLE MR. JUSTICE AMITAVA ROY

  For Petitioner(s)                 Mr.    C.A. Sundaram, Sr. Adv.
                                    Mr.    M.P.Rao, Sr. Adv.
                                    Mr.    Jay Savla,Adv.
                                    Ms.    Renuka Sahu, Adv.
                                    Mr.    Jasdeep Singh Dhillon, Adv.

  For Respondent(s)                 Ms.    Monisha Panda, Adv.
                                    Mr.    Ayush Sharma,Adv.
                                    Ms.    Mrinal Bharat Ram, Adv.
                                    Ms.    Nivedita Grover, Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

The special leave petitions are dismissed with a cost of Rs.5,00,000/- (Rupees five lakh only). 50% of the amount to be deposited with the Supreme Court Employees Welfare Association and 50% to be deposited with the Advocate-on-Record Association, within a period of three months from today.

of.

Date: 2017.04.11
17:41:25 IST
Reason:


                            (B.Parvathi)                      (Tapan Kr. Chakraborty)
                            Court Master                           Court Master