Supreme Court - Daily Orders
Arun Dev Upadhyaya vs Integrated Sales Service Limited on 29 August, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.34 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) No(s).22991-22992/2016
(Arising out of impugned final judgment and order dated 23/06/2016
in MCA No. 1319/2015 23/06/2016 in AAN No. 3/2016 23/06/2016 in CAM
No. 34/2016 15/07/2016 in CAM No. 34/2016 15/07/2016 in MCA No.
688/2016 passed by the High Court of Bombay at Nagpur)
ARUN DEV UPADHYAYA Petitioner(s)
VERSUS
INTEGRATED SALES SERVICE LIMITED AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 29/08/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Anish Kapur, Adv.
Ms. Divya Bhalla, Adv.
Ms. B. Vijayalakshmi Menon, AOR
For Respondent(s) Mr. Balbir Singh, Sr. Adv.
Mr. Gagan Sanghi, Adv.
Mr. D.V. Chauhan, Adv.
Mr. M. Bharth, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Arguments concluded.
Judgment reserved.
Signature Not VerifiedLearned counsel for the parties are at liberty to file written Digitally signed by GULSHAN KUMAR ARORA note of submissions by 31.08.2016. Date: 2016.08.30 16:52:59 IST Reason:
(Gulshan Kumar Arora) (Shakti Parkash Sharma) Court Master Court Master