Supreme Court - Daily Orders
Gaurav W. Watane vs Cotton Coproration Of India Ltd on 16 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.18 COURT NO.4 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). 8722/2018
(Arising out of impugned final judgment and order dated 08-12-2016
in WP No. 3137/2016 passed by the High Court Of Judicature At
Bombay)
GAURAV W. WATANE Petitioner(s)
VERSUS
COTTON COPRORATION OF INDIA LTD & ORS. Respondent(s)
(FOR I.R. and IA No.121142/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.121145/2017-EXEMPTION FROM FILING O.T.
and IA No.121141/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 16-04-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications are disposed of.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.04.17
15:01:43 IST
Reason: