Supreme Court - Daily Orders
Darius Rutton Kavasmaneck vs Gharda Chemicals Ltd. on 23 October, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
1
ITEM NO.31 COURT NO.2 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). 27038/2017
(Arising out of impugned final judgment and order dated 04-08-2017
in CA No. 24/2010 passed by the High Court Of Judicature At Bombay)
DARIUS RUTTON KAVASMANECK Petitioner(s)
VERSUS
GHARDA CHEMICALS LTD. & ORS. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
judgment, permission to file additional documents)
Date : 23-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sanjay Poovayya, Sr. Adv.
Mr. Dhruv Mehta, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Neeha Nagpal, Adv.
Mr. Pratibhanu S. Kharola, Adv.
Ms. Aastha Mehta, Adv.
Mr. E. C. Agrawala, AOR
Ms. Dipanshi Singh, Adv.
For Respondent(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. Suhas Tulzapurkar, Adv.
Mr. Chirag Dave, Adv.
Mr. Sumit Goel, Adv.
Mr. Siddhesh Kotwal, Adv.
Ms. Bansuri Swaraj, Adv.
Mr. Aditya Sharma, Adv.
Mr. Ishan Nagar, Adv.
Mr. Abhiram N, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by DEEPAK MANSUKHANI Date: 2017.10.24 16:51:46 IST Reason: Leave granted.
Tag with C.A. No. 2488/2014.
2Interim protection granted by the High Court vide impugned judgment shall continue until further orders.
List the matter(s) for hearing in the last week of January, 2018.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master