Supreme Court - Daily Orders
N.S.Atwal vs Jindal Steel And Power Ltd on 26 August, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
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ITEM NO.8 COURT NO.14 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). 14378/2011
(Arising out of impugned final judgment and order dated 08/04/2010
in RA No. 3/2010 in Arb.P. No. 53/2009 passed by the High Court Of
Delhi At N. Delhi)
N.S.ATWAL Petitioner(s)
VERSUS
JINDAL STEEL AND POWER LTD Respondent(s)
(With interim relief and Office Report)
(For Final Disposal)
WITH
SLP(C) No. 13465/2011
(With Interim Relief and Office Report)
SLP(C) No. 29209/2011
(With Office Report)
SLP(C) No. 36474-36475/2012
(With Office Report)
Date : 26/08/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Senthil Jagadeesan ,Adv.
M/s. Khaitan & Co. ,Adv.
Mr. Rajiv Tyagi ,Adv.
Mr. Ajay Kumar, Adv.
For Respondent(s) M/s. Khaitan & Co. ,Adv.
Mr. Senthil Jagadeesan ,Adv.
Signature Not Verified
Digitally signed by
Mr. Dinesh A., Adv.
Sushil Kumar Rakheja
Date: 2014.08.27
18:23:15 IST
Ms. Leena Tuteja, Adv.
Reason:
Mr. K.G. Mishra, Adv.
Mr. Piyush Sharma ,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
S.L.P.(C) No. 14378/2011, S.L.P.(C) No. 13465/2011 and S.L.P. (C) No. 29209/2011:
Learned counsel who appeared on behalf of the deceased-N.S. Atwal seeks time for bringing the legal representatives of the deceased on record by way of substitution. At his request, the matters are adjourned by three weeks.
If steps are not taken within three weeks, these petitions shall stand dismissed without reference to the Court.
S.L.P.(C) Nos. 36474-36475/2012:
Put up after three weeks.
(S.K. RAKHEJA) (SAROJ SAINI) COURT MASTER COURT MASTER