Supreme Court - Daily Orders
Arvind Kumar Newar And Ors Etc vs Harsh Vardhan Lodha And Ors Etc on 12 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.24 COURT NO.11 SECTION XVI
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). 23489-23491/2014
(Arising out of impugned final judgment and order dated 12/06/2014
in GAN No. 531/2014 in APOT No. 550/2010, GAN No. 532/2014 in APOT
No. 551/2010, GAN No. 533/2014 in APOT No. 508/2010 passed by the
High Court Of Calcutta)
ARVIND KUMAR NEWAR AND ORS ETC Petitioner(s)
VERSUS
HARSH VARDHAN LODHA AND ORS ETC Respondent(s)
(With appln. (s) for deletion of the name of respondent and
exemption from filing c/c of the impugned judgment and permission
to file lengthy list of dates,impleadment and permission to file
additional documents and interim relief and office report)
Date : 12/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
Mr. Shyama Sarkar,Sr.Adv.
Mr. Sanjeev Sen,Sr.adv.
Mr. Ajay Bhargava,Adv.
Mr. Aseem Chaturvedi,Adv.
Ms. Vanita Bhargava,adv.
Ms. Gauri Rishi,Adv.
For M/s. Khaitan & Co.,Adv.
For Respondent(s) Mr. Anidya Kumr Mitra,Sr.Adv.
Mr. Sanjiv Trivedi,Adv.
Mr. Debanjan Mandal,Adv.
Ms. Sangeeta Mandal,Adv.
Ms. Vineeta Bhardwaj,Adv.
For M/s Fox Mandal & Co.,Adv.
Mr. Vinod Bobde,Sr.Adv.
Mr. A.Mitra,Sr.Adv.
Mr. Debanjan Mandal,Adv.
Mr. Sanjiv Trivedi,Adv.
Mr. Sumit Goel,Adv.
Signature Not Verified
Mr. Arjun Garg,Adv.
Digitally signed by
Madhu Bala
Date: 2014.09.13
Mr. Sameer Parikh,Adv.
10:52:18 IST
Reason: Ms. Sanjana Ramachandran,Adv.
For M/s. Parekh & Co.,Adv.
..2/-
-2-
Mr. Arvind P. Datar,Sr.Adv.
Mr. Debanjan Mandal,Adv.
Mr. Sanjiv Trivedi,Adv.
Ms. Pallavi Langar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Issue notice returnable in four weeks to show cause as to why the alternative request made by Justice R.V. Ravindran to permit him to resign should not be accepted leaving it open to the High Court to make an appropriate interim arrangement.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER