Supreme Court - Daily Orders
Isg Novasoft Technologies Ltd. vs Gayatri Balasamy on 20 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.35 COURT NO.11 SECTION XII
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). 28341/2015
(Arising out of impugned final judgment and order dated 02/07/2015
in MP No. 1/2015 in OSA No. 59/2015 passed by the High Court of
Madras)
ISG NOVASOFT TECHNOLOGIES LTD. Petitioner(s)
VERSUS
GAYATRI BALASAMY Respondent(s)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Arun Khosla, Adv.
Mr. M. A. Chinnasamy,Adv.
Mr. V. Senthil Kumar, Adv.
For Respondent(s)
Mr. Arvind P. Datar, Sr. Adv.
Mr. Nikhil Nayyar, Adv.
Mr. T. V. S. Raghavendra Sreyas,Adv.
Mrs. Gayatri G. Sreyas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not intend to pass any order in the matter at this stage.
Hence, the Special Leave Petition is dismissed. However, the petitioner shall be at liberty to take all points before the High Court for final disposal of the matter and we request the said Court to do so expeditiously.
Signature Not Verified Digitally signed by Vishal Anand (VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Date: 2015.11.20 16:25:29 EASST Reason: