Supreme Court - Daily Orders
M/S Bakemans Industries Pvt. Ltd. vs Ifci Ltd. . on 29 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.33 COURT NO.2 SECTION XIV
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).7889/2013
(Arising out of impugned final judgment and order dated 29/01/2013
in CA No.7/2013 passed by the High Court Of Delhi At New Delhi)
M/S BAKEMANS INDUSTRIES PVT. LTD. Petitioner(s)
VERSUS
IFCI LTD. & ORS. Respondent(s)
(With appln.(s) for intervention and stay and interim relief and
office report)
(For final disposal)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Rishi Malhotra,Adv.
For Respondent(s) Mr. Jay Savla,Adv.
Mr. Abhinav Sharma,Adv.
Ms. Renuka Sahu,Adv.
Mr. Manish K. Bishnoi,Adv.
Mr. Venkat Poonia,Adv.
Mr. Prashanto Chandra Sen,Adv.
Mr. P.S. Sudheer,Adv.
Mr. Rishi Maheshwari,Adv.
Mr. Dinkar Singh,Adv.
Ms. Susmita Lal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioner seeking adjournment, list the matter on 11th March, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.03.01 16:57:24 IST Reason:(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar