Supreme Court - Daily Orders
Vishnu Kumar Agarwal vs M/S Piramal Enterprises Ltd on 22 February, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.17 COURT NO.4 SECTION XVII
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. 1678/2019
VISHNU KUMAR AGARWAL Appellant(s)
VERSUS
M/S PIRAMAL ENTERPRISES LTD Respondent(s)
(IA No.29320/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.28924/2019-EX-PARTE STAY)
Date : 22-02-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s)
Mr. P.S. Narasimha, Sr. Adv.
Mr. K. Parameshwar, AOR
Mr. Swaroop George, Adv.
Mr. Amit George, Adv.
Mr. M.V. Mukunda, Adv.
Mr. Rahul G. Tanwani, Adv.
Mr. Y.C. Shukla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned Judgment is allowed.
Appeal is admitted.
Counter affidavit be filed in the matter. In the meantime, status quo, as it exists today, shall be maintained by the parties, until further orders.
Tag with Civil Appeal No.878 of 2019.
Signature Not Verified(VISHAL ANAND) Digitally signed by VISHAL ANAND Date: 2019.02.23 (RAJ RANI NEGI) COURT MASTER (SH) 12:23:36 IST Reason: ASSISTANT REGISTRAR