Supreme Court - Daily Orders
The Managing Director The Campco ... vs B Vishnu Murthy on 6 January, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.24 Court 15 (Video Conferencing) SECTION IV-A
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). 19437/2019
(Arising out of impugned final judgment and order dated 26-04-2019
in WA No. 15502/2011 passed by the High Court of Karnataka at
Bengaluru)
THE MANAGING DIRECTOR THE CAMPCO LIMITED Petitioner(s)
VERSUS
B VISHNU MURTHY Respondent(s)
(FOR ADMISSION and I.R. )
Date : 06-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Shailesh Madiyal, AOR
For Respondent(s)
Ms. Hetu Arora Sethi, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the adjournment letter circulated by the counsel for the respondent, relist after three weeks.
(SONIA BHASIN) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.01.08
13:45:51 IST
Reason: