Supreme Court - Daily Orders
Narendra Kumar Berlia vs Pesticides & Brewers Ltd.. on 12 August, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.205 COURT NO.11 SECTION XVI
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).
16759-16760/2011
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/06/2011
IN G.A. NO.1215 OF 2011, APO NO.167/2011 ARISING OUT OF SUIT
NO.79/2011 PASSED BY THE HIGH COURT OF CALCUTTA)
NARENDRA KUMAR BERLIA Petitioner(s)
VERSUS
PESTICIDES & BREWERS LTD.& ORS. Respondent(s)
(FOR FINAL DISPOSAL)
WITH
SLP(C) No. 20334/2011
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 12/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Abhijeet Sinha, Adv.
Mr. Arijit Majumdar, Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Sarvapriya Mukherjee, Adv.
For Respondent(s) Mr. Vinod A. Bobde, Sr.Adv.
Mr. Harin P. Raval, Sr.Adv.
Mr. Kevin Gulati, Sr. Adv.
Ms. Kamna Sagar, Adv.
Mr. Anish R. Shah, Adv.
Mr. Rahul Jain, Adv.
Mr. Shivaji M. Jadhav, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr. T.S. Doabia, Sr. Adv.
Mr. Sudarshan Singh Rawat, Adv.
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.09.01
16:49:09 IST
Reason:
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Mr. H.L. Tiku, Sr. Adv.
Mr. Santosh Paul, Adv.
Mr. Shubhankar Sengupta, Adv.
Ms. Arti Singh, Adv.
Mr. Parag P. Tripathi, Sr. Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Kaushik Poddar, Adv.
Mr. Ashutosh Nath, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As the order impugned is an interim order, we are not inclined to go into the merits of the same at this stage. Instead, we request the High Court to ensure that the proceedings in Suit No.79 of 2011 pending before it is heard expeditiously and concluded within a year, if possible. It is but natural that any event concerning the suit property that may occur during the pendency of the suit will be subject to the outcome thereof.
The Special Leave Petitions are disposed of in the above terms.
[VINOD LAKHINA] [JASWINDER KAUR]
COURT MASTER COURT MASTER
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