Supreme Court - Daily Orders
M/S. Tdi Infrastructure Ltd. vs Gurdarshan Singh Kalra on 6 December, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.31 COURT NO.3 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.9437/2016
M/S. TDI INFRASTRUCTURE PVT. LTD. Appellant(s)
VERSUS
GURDARSHAN SINGH KALRA Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and
office report)
Date : 06/12/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Ms. Kanika Agnihotri, Adv.
Ms. Supriya Juneja, AOR
Mr. Srinivas, Adv.
Mr. Mehaak Jaggi, Adv.
For Respondent(s) Mr. Sachin Jain, Adv.
Ms. Isha Aggarwal, Adv.
Dr. Kailash Chand, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed in the last week of April, 2017 for final disposal.
The sum of Rs.1,00,00,000/- (Rupees one crore only) that has been deposited before the Registry of this Court in pursuance of our order dated 16th September, 2016, be withdrawn by the respondent.
The interlocutory application for directions shall be taken up at the time of final disposal on the next date.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.12.08 17:35:04 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master