Supreme Court - Daily Orders
Salim D.Agboatwala And Ors. vs Shamalji Oddhavji Thakkar And Ors. on 17 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.47 COURT NO.9 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). 26441/2014
(Arising out of impugned final judgment and order dated 26/02/2014
in FA No. 948/2012 passed by the High Court of Bombay)
SALIM D.AGBOATWALA & ORS. Petitioner(s)
VERSUS
SHAMALJI ODDHAVJI THAKKAR & ORS. Respondent(s)
(With appln. (s) for deletion of the name of respondent and
permission to file synopsis and list of dates and substitution)
Date : 17/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
Mr. Santosh Paul,Adv.
Mr. Ajay Bhargava,Adv.
Ms. Vanita Bhargava,Adv.
Mr. Nitin Mishra,Adv.
For M/s. Khaitan & Co.
For Respondent(s) Mr. Shekhar Naphade,Sr.Adv.
Ms. Radhika Gautam,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. E. C. Agrawala,Adv.
Mr. Pratyush Panjwani,Adv.
Mr. Hemang Raythatta,Adv.
Mr. C.A. Sundaram,Sr.Adv.
Mr. Jay Savla,Adv.
Mr. Anirudh Joshi,Adv.
Mr. Prabhat K.C.,Adv.
Ms. Renuka Sahu,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.10.18 Issue notice, returnable in four weeks.
12:42:39 IST Reason:Dasti service, in addition, is permitted. Mr. E.C. Agrawala, Advocate, appears and accepts notice for 1 Respondent No.2 and the counsel assisting Mr. C.A. Sundaram, learned senior counsel accepts notice for Respondent No.61. Let notice be issued to other contesting respondents. Petitioner to take steps to effect service of notice on contesting Respondent Nos.1, 3 to 60.
Call on a non-miscellaneous day.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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