Supreme Court - Daily Orders
Lokhandwala Construction Industries ... vs Lokhandwala Infrastructure Pvt Ltd on 5 August, 2016
Bench: Prafulla C. Pant, Uday Umesh Lalit
ITEM NO.20 COURT NO.4 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)......CC No(s).
14069/2016
(Arising out of impugned final judgment and order dated 08/03/2016
in NOM No. 4244/2006 08/03/2016 in SUIT No. 3979/2002 08/03/2016 in
NOM No. 2787/2015 08/03/2016 in APP No. 754/2015 passed by the High
Court Of Bombay)
LOKHANDWALA CONSTRUCTION INDUSTRIES PVT LTD AND ANR Petitioner(s)
VERSUS
LOKHANDWALA INFRASTRUCTURE PVT LTD AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Gourab Banerjee, Sr. Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Avesh Keyzer, Adv.
Mr. Ninad Laud, Adv.
Mr. Jayant Mohan, AOR
Ms. Shahrookh Alam, Adv.
Mr. Karan Mathur, Adv.
For Respondent(s) Mr. Ashok Deai, Sr. Adv.
Mr. Farid Karachiwala, Adv.
Mr. Anil Rao, Adv.
Mr. Aman Gandhi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by GULSHAN KUMAR Delay condoned.
ARORA Date: 2016.08.06 13:04:09 IST Reason:Issue notice.
Mr. Ashok Desai, learned senior counsel along with Mr. Farid Karachiwala, learned counsel accepts notice on behalf of respondent 2 No.1. Learned counsel for the respondent shall file the counter affidavit within two weeks hence.
Rejoinder affidavit, if any, be filed within one week therefrom.
List the matter on 05.09.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master