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Supreme Court - Daily Orders

The Great Eastern Shipping Co. Ltd. vs State Of Karnataka on 29 October, 2014

Bench: Chief Justice, Madan B. Lokur, A.K. Sikri

                                                     1

  ITEM NO.118                               COURT NO.1               SECTION IIIA

                               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).    3383/2004

  GREAT EASTERN SHIPPING CO. LTD.                                    Appellant(s)

                                                    VERSUS

  STATE OF KARNATAKA & ORS.                                          Respondent(s)

  (with appln.(s) for substitution of name of the appellant and
  intervention and office report)


  Date : 29/10/2014 This appeal was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE MADAN B. LOKUR
                         HON'BLE MR. JUSTICE A.K. SIKRI

  For Appellant(s)                     Mr._____Adv.(Proxy,name not given)
                                       for Mr. E. C. Agrawala,Adv.


  For Respondent(s)                    Mr. B. Balaji,Adv.

                                       Mr.R.P.Bhatt, Sr.Adv.
                                       Ms.Madhurima Tatia, Adv.
                                       Ms.Gargi Khanna, Adv.
                                       Mrs.Anil Katiyar, Adv.
                                       Mr. B. V. Balaram Das,Adv.

                                       Mr.K.Radhakrishnan, Sr.Adv.
                                       Mrs.Sunita Rani Singh, Adv.
                                       Mr.B.K.Prasad, Adv.

                                       Mr. R. Nedumaran,Adv.

                                       Mrs. Shally Bhasin Maheshwari,Adv.

Signature Not Verified
                                       Mr. T. Mahipal,Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2014.10.30
17:10:37 IST                           Mr. T. V. George,Adv.
Reason:



                                       Mr. V. N. Raghupathy,Adv.

                                       Ms. Hemantika Wahi,Adv.
                                 2


                     Ms. Liz Mathew,Adv.

                     Ms. Radha Rangaswamy,Adv.



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

The appellant shall file a brief note of the case atleast a week prior to the date of hearing of the appeal.

List the matter after two weeks.

(G.V.Ramana)                                (Vinod Kulvi)
Court Master                                Asstt.Registrar