Supreme Court - Daily Orders
M/S. Ajar Enterprises Pvt. Ltd. vs Satyanarayan Somani on 19 April, 2016
Bench: Chief Justice, Uday Umesh Lalit
1
ITEM NO.7 COURT NO.1 SECTION IVA
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). 7116/2016
(Arising out of impugned final judgment and order dated 08/02/2016
in WPPIL No. 8199/2013 passed by the High Court Of M.P. At Indore)
M/S. AJAR ENTERPRISES PVT. LTD. Petitioner(s)
VERSUS
SATYANARAYAN SOMANI AND ORS. Respondent(s)
(with appln. (s) for bringing subsequent events on record and
filing addl. documents and exemption from filing O.T. and
permission to file lengthy list of dates and interim relief and
office report)
WITH
SLP(C) No. 8145/2016
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
Date : 19/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Abhinav Malhotra, Adv.
Mr. T.Srinivasa Murthy, Adv.
Mr. Senthil Jagadeesan,Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mr. C.U.Singh, Sr. Adv.
Ms. Liz Mathew,Adv.
For Respondent(s) Mr. Arvind Kumar,Adv.
Signature Not Verified
R 3 to 7 Mr. Arjun Garg, Adv.
Digitally signed by
SHASHI SAREEN
Date: 2016.04.21
17:14:42 IST
Reason: Mr. Manish Yadav, Adv.
R 1 & 2 Mr. Kartik Seth, Adv.
Mr. Anil Kumar Mishra, Adv.
2
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of respondents No. 1, 2 and 4 are granted four weeks' finally to file their counter affidavits.
Rejoinder, if any, be filed within two weeks thereafter. Post on 09.08.2016.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master