Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S Efkon (India) Pvt. Ltd Through Its ... vs M.B. Gajbhiye Asst. Post Master General ... on 19 September, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

                                                   1

     ITEM NO.5                           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).   36388/2015

     (Arising out of impugned final judgment and order dated 27/08/2015
     in ARBA No. 108/2012 passed by the High Court Of Bombay)

     M/S EFKON (INDIA) PVT. LTD.                                      Petitioner(s)

                                                  VERSUS

     M.B. GAJBHIYE AND ORS                                            Respondent(s)

     (with interim relief and office report)

     IA No. 2(Appln. for seeking permission to serve respondent through
     publication)

     Date : 19/09/2016 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE J. CHELAMESWAR
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)              Mr. Hemant Sharma, Adv.
                                    Ms. Indu Sharma,Adv.

     For Respondent(s)              Dr. Abhishek Atrey, Adv.
                                    Ms. Aishwarya Bhati, Adv.
                                    Mr. D. S. Mahra,Adv.

                          UPON hearing the counsel the Court made the following
                                              O R D E R

IA No. 2 of 2016 has been filed with a prayer as follows:-

(a) Permit the petitioner to serve respondent no.3 Company through its Directors whose particulars are mentioned in paragraph no. 6 above;

and/or

(b) permit the petitioner to serve the respondent no. 3 Company through publication in the two following local Signature Not Verified newspapers having wide circulation;

(i) Indian Express, Chennai Edition, Chennai;

(ii) Daily Thanthi, Chennai Edition, Chennai;

(c) pass such other or further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and in the interest of justice.” Heard.

We permit the petitioner to serve respondent no. 3 Company through publication in two local newspapers, viz, Indian Express, Chennai Edition, Chennai and Daily Thanthi, Chennai Edition, Chennai.

IA no. 2/2016 is disposed of accordingly.

(DEEPAK MANSUKHANI)                    (RAJINDER KAUR)
    AR-CUM-PS                            COURT MASTER