Supreme Court - Daily Orders
Rakesh Malhotra vs Rajinder Kumar Malhotra on 10 September, 2014
Bench: Jagdish Singh Khehar, Abhay Manohar Sapre
ITEM NO.601 COURT NO.6 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).
24572-24579/2014
(Arising out of impugned final judgment and order dated 20/08/2014
in Company Appeal Nos.10-13 and 16-19 of 2013 passed by the High
Court Of Bombay)
RAKESH MALHOTRA Petitioner(s)
VERSUS
RAJINDER KUMAR MALHOTRA AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 10/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr.V.K.Gupta, Sr.Adv.
Ms.Ruchira Gupta, Adv.
Mr. Shishir Deshpande, Adv.
Mr.Amol Bavare, Adv.
Mr.Vaibhav Charalwar, Adv.
For Respondent(s) Mr.C.A.Sundaram, Sr.Adv.
Dr.A.M.Singhvi, Sr.Adv.
Mr.Rohan Dakshini, Adv.
Ms.Radhika Gautam, Adv.
Mr.Paras Anand, Adv.
Mr.E.C.Agrawala, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Taken on board.
Leave granted.
No stay.
The matter may proceed before the Company Law Board in accordance with law.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.09.11 14:42:31 IST Reason:(SATISH KUMAR YADAV) (SAROJ SAINI) COURT MASTER COURT MASTER