Supreme Court - Daily Orders
Prudence Maynard vs Mundhra Container Freight Station ... on 24 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.21+38 COURT NO.12 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) No(s). 17834-17836/2017
(Arising out of impugned final judgment and order dated 11-04-2017
in CA No. 18/2012, CA No. 19/2012 and CA No. 49/2014 passed by the
High Court of Bombay)
PRUDENCE MAYNARD Petitioner(s)
VERSUS
MUNDHRA CONTAINER FREIGHT STATION PRIVATE LIMITED & ORS.
Respondent(s)
(FOR ADMISSION and I.R. and IA No.58352/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
SLP(C) No.18333-18335/2017
Date : 24-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Fereshte D. Sethna, Adv.
Ms. Anuradha Dutt, Adv.
Mr. Adhiraj Malhotra, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Ashok Mathur, Adv.
For Respondent(s) Mr. Amit Sibal, Sr.Adv.
Mr. Abhishek Mishra, Adv.
Mr. Rajat Khattry, Adv.
Mr. Vivek Kishore, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. Signature Not Verified Pending application, if any, also stands disposed of.
Digitally signed by USHA RANI BHARDWAJ Date: 2017.07.25 10:59:15 IST Reason: (USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER