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Supreme Court - Daily Orders

Darius Rutton Kavasmaneck vs Gharda Chemicals Ltd. . on 6 October, 2016

     ITEM NO.9                          REGISTRAR COURT. 1                 SECTION IX

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


                                   BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL

                                         Civil Appeal   No(s).   2488/2014


     DARIUS RUTTON KAVASMANECK                                          Appellant(s)

                                                     VERSUS

     GHARDA CHEMICALS LTD. & ORS.                                       Respondent(s)

     (with appln. (s) for permission to file volume and interim relief
     and office report)


     WITH
     C.A. No. 2489/2014
     Office Report)


     Date : 06/10/2016 This appeal was called on for hearing today.


     For Appellant(s)
                                        Ms Neha Agarwal, Adv.
                                        Mr. E. C. Agrawala,Adv.

     For Respondent(s)
                                        Mr Pallav Pandey, Adv.
                                        Mr. P. V. Yogeswaran,Adv.
                                        Ms Nandita Bajpai, Adv.
                                        M/s. Parekh & Co.,Adv.


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

Respondent nos. 1,2 and 9 are duly represented.

Await certificate of service in respect of respondent nos. 3 to 8 from the High Court. Reminder be issued.

Signature Not Verified Digitally signed by HEMA JOSHI Date: 2016.10.08

List again on 21.11.2016.

11:35:00 IST Reason:

(PAWAN DEV KOTWAL) Registrar