Supreme Court - Daily Orders
Vipin Malik vs M/S. Pacl India Limited on 7 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.7 COURT NO.11 SECTION XIV
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).31585/2018
(Arising out of impugned final judgment and order dated 05-09-2018
in CSOS No. 61/2017 passed by the High Court of Delhi at New Delhi)
VIPIN MALIK & ANR. Petitioner(s)
VERSUS
M/S. PACL INDIA LIMITED & ORS. Respondent(s)
(WITH IA No.171780/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.184155/2018-INTERVENTION/IMPLEADMENT)
Date : 07-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Aditya Wadhwa, Adv.
Mr. Shivendra Singh, AOR
Ms. Anushree Malaviya, Adv.
Dr. M.N. Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter tomorrow (08.01.2019) along with Civil Appeal No.13301/2015 (already listed as Item No.3).
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2019.01.09
16:00:35 IST
Reason: