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Fabindia Overseas Pvt.Ltd. vs S.N.Sheopori Thr.Lrs. on 14 July, 2014

Ø     ITEM NO.24                                 COURT NO.1                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)......CC No(s). 8980/2014

     (Arising out of impugned final judgment and order dated 31/01/2013
     in RFA No. 118/2011 passed by the High Court Of Delhi At N. Delhi)

     FABINDIA OVERSEAS PVT.LTD.                                            Petitioner(s)

                                                       VERSUS

     S.N.SHEOPORI THR.LRS.                                                 Respondent(s)

     I.A. No. 1/2014(with c/delay in filing SLP and office report)


     Date : 14/07/2014 This application was called on for hearing today.

     CORAM :
                                  HON’BLE THE CHIEF JUSTICE
                                  HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
                                  HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                  Mr.    Amit Sibal, Sr. Adv.
                                        Mr.    Virender Mehta, Adv.
                                        Mr.    Kunal Mehta, Adv.
                                        Mr.    Gautam Mehta, Adv.
                                        Mr.    Sanjay Sharawat ,Adv.

     For Respondent(s)

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

Delay condoned.

Issue notice returnable in six weeks. Dasti, in addition to the ordinary process, is permitted.

Connect with S.L.P. (C) Nos. 8578-8579 of 2014.

(PARDEEP KUMAR) (RENU DIWAN) AR-cum-PS COURT MASTER