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Rajiv Kumar vs Bci Staff Colony Residential Welfare ... on 9 December, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

                                                          1

     ITEM NO.6                                   COURT NO.8                 SECTION IV

                                   S U P R E M E C O U R T O F         I N D I A
                                           RECORD OF PROCEEDINGS

                         I.A. NOS. 4 & 5/2016 in Civil Appeal No(s).             10128/2011

     RAJIV KUMAR JINDAL & ORS.                                                Appellant(s)

                                                         VERSUS

     BCI STAFF COLONY RES.WELF.ASSN.& ORS.                                    Respondent(s)

     (for directions and correction of typographical error)

     Date : 09/12/2016 This application was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Appellant(s)                      Mr. Sibo Sankar Mishra, Adv.
                                           Mr. Umakant Mishra, Adv.
                                           Mr. Niranjan Sahu, Adv.

     For Respondent(s)                     Mr. Ravi Prakash Mehrotra, Adv.
                                           Mr. Vibhu Tiwari, Adv.

                                           Mr. Sanjay Bhatt, Adv.
                                           Mr. Gagan Gupta, Adv.

                                           Mr.   S. S. Ray, Adv.
                                           Mr.   Vaibhav Gulia, Adv.
                                           Mr.   Rajan Tyagi, Adv.
                                           Ms.   Rakhi Ray, Adv.

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

I.A.No. 5 - Application for correction of typographical error in the memo of appeal is allowed.

Amended cause title be filed within two weeks.

I.A.No. 4 - Since the appeal is being finally heard, we do Signature Not Verified Digitally signed by not think it necessary to pass an interim order at this stage.

The application is, accordingly, dismissed.

List the appeal for final disposal on 24.01.2017.

 (Jayant Kumar Arora)                  (Renu Diwan)
     Court Master                  Assistant Registrar