Supreme Court - Daily Orders
Chairman Cum Mng.Dir., ... vs Anbalaym Textiels Pvt.Ltd on 12 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.44 COURT NO.6 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). 11976/2012
(Arising out of impugned final judgment and order dated 25/11/2011
in WA No. 2452/2010 passed by the High Court Of Madras)
CHAIRMAN CUM MNG.DIR., T.N.INV.COR.LT&AN Petitioner(s)
VERSUS
ANBALAYM TEXTIELS PVT.LTD & ANR. Respondent(s)
WITH
SLP(C) No. 23507/2012
(With Office Report)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vipin Nair, Adv.
Mr. Udayaditya banerjee, Adv.
For M/s. Temple Law Firm, Adv.
Mr. Anish R. Shah, Adv.
Mr. Abinash Kumar Mishra, AOR
For Respondent(s) Mr. S. Nanda Kumar, Adv.
Mr. Parivesh Singh, Adv.
Mr. Prateek Gupta, Adv.
Ms. Kiruba Munusamy, Adv.
Mr. Sounder Saran Kumar, Adv.
Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed after six weeks awaiting the report of the Mediation Centre. This Court hopes and trusts that the learned Mediator shall endeavour to submit the report in the meantime as lot of time has been consumed.
The Registrar is directed to send a copy of this order to the Mediation Centre situated in the premises of the High Court of Signature Not Verified Digitally signed by Madras. Gulshan Kumar Arora Date: 2015.01.19 16:09:56 IST Reason: List after six weeks.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master