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Darius Rutton Kavasmaneck vs Gharda Chemicals Ltd. . on 17 January, 2020

Author: Dinesh Maheshwari

Bench: Dinesh Maheshwari

      ITEM NO.1                             COURT NO.7                 SECTION III

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                                       Civil Appeal No(s).2488/2014

      DARIUS RUTTON KAVASMANECK                                          Appellant(s)

                                                    VERSUS

      GHARDA CHEMICALS LTD. . & ORS.                                     Respondent(s)

      (Only I.A. No. 68466/2019 application for impleadment in                  C.A. No.
      17304/2017 is to be listed)

      WITH
      C.A. No. 17304/2017 (III)
      (Notice returnable in four weeks on I.A.68466/2019 vide Hon'ble
      Chamber Judge order dt.18.11.2019
      IA No. 68466/2019 - INTERVENTION/IMPLEADMENT)

      Date : 17-01-2020 This appeal was called on for hearing today.

      CORAM :                        HON'BLE MR. JUSTICE DINESH MAHESHWARI
                                               [IN CHAMBERS]

      For Appellant(s)
                                        Mr. E. C. Agrawala, AOR

      For Respondent(s)                Mr. Aditya Sharma, Adv.

                                        M/S. Parekh & Co., AOR
                                        Mr. P. V. Yogeswaran, AOR

                                       Ms. Astha Sharma, AOR
                                       Mr.Siddhesh Kotwal, Adv.
                                       Ms. Bansuri Swaraj, Adv.
                                       Ms. Arshiya Ghose, Adv.
                                       Mr. Divyansh Tiwari, Adv.
                                       Ms. Ana Upadhyay, Adv.



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

Learned Counsel for the Appellant seeks four weeks’ time.

Reason: List the matter after four weeks as prayed for.

        (POULAMI PAUL)                                               (VIJAY KUMAR)
      SENIOR PERSONAL ASSISTANT                                      BRANCH OFFICER