Supreme Court - Daily Orders
Uday Bhan Verma vs State Of U.P . on 24 July, 2015
ð ITEM NO.65 COURT NO.5 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). 12368/2015
(Arising out of impugned final judgment and order dated 05/03/2015
in AA No. 120/2015 passed by the High Court of Bombay)
SIMPLEX INFRASTRUCTURES LIMITED Petitioner(s)
VERSUS
SIEMENS LTD & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
order)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ravindra Srivastav, Sr. Adv.
Mr. A.M. Singhvi, Sr. Adv.
Mr. S. Hari Haran, Adv.
Mr. Manish Dembia, Adv.
Mr. Vikash Singh, AOR
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Rajiv Nayar, Sr. Adv.
Mr. Ajay Bharava, Adv.
Ms. Vanita Bhargava, Adv.
Mr. J.B. Pada, Adv.
Mr. Abhisar Bairagi, Adv.
Mr. Kudrat Dey, Adv.
For M/s. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter after three weeks, as prayed for by learned counsel for the petitioner.
Signature Not Verified Digitally signed byParties are at liberty to file additional affidavit.
Gulshan Kumar Arora Date: 2015.07.24 17:30:46 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master