Supreme Court - Daily Orders
Sushma Berlia vs M/S Kumar Brothers on 10 March, 2014
ITEM NO.33 COURT NO.8 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 (Civil) No(s).5921-5924/2014
(From the judgment and order dated 07/11/2013 in FA No.130/2011, FA
No.126/2011, COT No.21/2011 and CO No.1484/2011 of the HIGH COURT OF
CALCUTTA)
SUSHMA BERLIA Petitioner(s)
VERSUS
M/S KUMAR BROTHERS & ORS Respondent(s)
(With prayer for interim relief)
Date: 10/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. P.S. Patwalia, Sr. Adv.
Mr. H.L. Tiku, Sr. Adv.
Mrs. Yashmeet, Adv.
Mr. Ashok K. Mahajan, Adv.
For Respondent(s) Mr. R.F. Nariman, Sr. Adv.
Mr. Joydeep Gupta, Sr. Adv.
Mr. Arjun Garg, Adv.
Mr. Mohit Singh, Adv.
Mr. A. Mitra, Adv.
Mr. Kunal Verma, Adv.
Mr. Sumeet Goyal, Adv.
Mr. Biswajit, Adv.
Mr. K. Dutta, Adv.
Ms. Shruti, Adv.
Mr. K. Raj, Adv.
Mr. S. Ghose, Adv.
for M/S. Parekh & Co.
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
Mr. Arjun Garg, Mr. Kunal Verma and Mr. Sumeet Goyal, learned counsel accept notice on behalf or respondent Nos. 1, 4 and 6 respectively and pray for time for filing counter affidavit. Let counter affidavit on behalf of the respondents be filed within two weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.
List the matters for final disposal on 16th April, 2014. In the meantime, status quo, as it exists today, shall be maintained.
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