Supreme Court - Daily Orders
Gujarat Maritime Board vs L&T Infrastructure Development ... on 18 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.2 COURT NO.11 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). 7874/2016
(Arising out of impugned final judgment and order dated 17/02/2016
in SCA No. 4870/2015 18/02/2016 in SCA No. 4870/2015 passed by the
High Court Of Gujarat At Ahmedabad)
GUJARAT MARITIME BOARD Petitioner(s)
VERSUS
L&T INFRASTRUCTURE DEVELOPMENT PROJECTS LTD. AND ANR.Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and placing addl. facts and documents on record and
interim relief and office report)
Date : 18/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Gursharan H. Virk, Adv.
Mr. Nakul Mohta, Adv.
Ms. Misha Rohtagi Mohta, Adv.
Mr. Shashibhushan P. Adgaonkar, Adv.
For Respondent(s) Mr. Gopal Jain, Sr. Adv.
Mr. Devashish Bharuka, Adv.
Mr. Vaibhav Niti, Adv.
Ms. Arpita Bishnoi, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner seeking adjournment for filing Rejoinder Affidavit, list on 08.08.2016.
Rejoinder Affidavit be filed within two weeks.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.23 12:06:08 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Court Master Court Master