Supreme Court - Daily Orders
Union Of India vs Dhananjay Dahiwala . on 13 January, 2014
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ITEM NO.20 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 6646-6647 OF 2008
UNION OF INDIA & ORS. Appellant (s)
VERSUS
DHANANJAY DAHIWALA & ORS. Respondent(s)
(OFFICE REPORT FOR DIRECTIONS)
Date: 13/01/2014 These Appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
(IN CHAMBERS)
For Appellant(s) Mr. K. Makkar,Adv.
Ms. Shubhra Rai,Adv.
Mr. P. Parmeswaran,Adv.
For Respondent(s) Dr. Krishan Singh Chauhan,Adv.
Mr. K.C. Lamba,Adv.
Mr. Ajit Kumar Ekka,Adv.
Mr. Ravi Prakash,Adv.
Ms. Meha Aggarwal,Adv.
Mr. Subramonium Prasad,Adv.
Dr. Kailash Chand,Adv.
Mr. Sandeep Singh,Adv.
Mr. K.N. Rai,Adv.
UPON hearing counsel the Court made the following
O R D E R
Eight weeks’ time, as final opportunity, is granted to the parties to file their respective statement of case, if not already filed.
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