Supreme Court - Daily Orders
Darius Rutton Kavasmaneck vs Maharukh Murad Oomrigar on 4 September, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.58 COURT NO.16 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). 4269/2022
(Arising out of impugned final judgment and order dated 08-10-2021
in MCA No. 329/2019 passed by the High Court Of Judicature At
Bombay)
DARIUS RUTTON KAVASMANECK Petitioner(s)
VERSUS
MAHARUKH MURAD OOMRIGAR & ORS. Respondent(s)
(IA No. 34681/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 46089/2023 - MODIFICATION OF COURT ORDER)
Date : 04-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s)
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Goel, AOR
For Respondent(s)
Ms. Nishtha Kumar, AOR
Ms. Ana Upadhyay, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Shwetabh Sinha, Adv.
Mr. Sidhant Pandir, Adv.
Mr. Ujjal Banerjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since learned counsel for the respondent No.2 is not well, list this matter after two weeks.
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.09.04 (DEEPAK SINGH) 17:00:30 IST Reason: (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)