Supreme Court - Daily Orders
Security Printing Corporation Of India ... vs Vijay D. Kasbe on 14 January, 2019
Bench: R. Banumathi, Indira Banerjee
1
ITEM NO.13 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 45815/2018
(Arising out of impugned final judgment and order dated 28-06-2018
in WP No. 7055/2010 WP No. 7784/2010 WP No. 7157/2010 WP No.
7257/2010 WP No. 7271/2010 WP No. 7480/2010 WP No. 7758/2010 in
WP No. 8273/2010 WP No. 2603/2007 WP No. 8287/2010 passed by the
High Court Of Judicature At Bombay)
SECURITY PRINTING CORPORATION OF INDIA LTD. & ORS. Petitioner(s)
VERSUS
VIJAY D. KASBE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.186008/2018-CONDONATION OF DELAY
IN FILING )
Date : 14-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. P.S. Narsimha,Sr.Adv.
Mr. Abhishek Kumar,Adv.
Ms. Arushi Gupta,Adv.
Mr. Rahul Shyam Bhandari,Adv.
Ms. Bhavya Vijay Tangri,Adv.
For Respondent(s) Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Ravindra Keshavrao Adsure, AOR
Mr. Hemant Kamlaskar,Adv.
Mr. Srinivas Rao,Adv.
Mr. Sagar Pahune Patil,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We have heard Mr. P.S. Narsimha, learned senior counsel Digitally signed by MADHU BALA Date: 2019.01.15 11:10:07 IST Reason: appearing on behalf of the petitioners. 2 Delay condoned.
Issue notice.
Mr. Sandeep Sudhakar Deshmukh, Advocate, who appears on caveat accepts notice on behalf of respondent no. 1 in WP No. 2603/2017.
Mr. Ravindra Keshavrao Adsure, Advocate, accepts notice on behalf of R.No. 1 in WP 7257/2010, 7784/2010; respondent nos. 1 to 23 in WP 7055/2010; respondent nos. 19 to 22, 27, 29, 30, 34 and R.K. Sonkar (Third party) in WP 8273/2010 and respondent nos. 1 to 11, 15 to 18, 21, 25 to 26, 28, 33, 35, 37 to 40, 42, 46 to 52, 54 to 56, and 66 in WP 7157 of 2010.
Let notice be issued to other respondents. In the meantime, there shall be stay of operation of the impugned judgment until further orders.
Dasti in addition.
List the matter after six weeks.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER