Supreme Court - Daily Orders
Vishal M. Ranka vs Rupert J. Barnabas . on 16 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.28 COURT NO.5 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). 4595/2015
(Arising out of impugned final judgment and order dated
03/02/2015 in WP No. 33697/2014 passed by the High Court Of
Madras)
VISHAL M. RANKA Petitioner(s)
VERSUS
RUPERT J. BARNABAS & ORS. Respondent(s)
(with interim relief)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. T.Archana, Adv.
for Mr. K. K. Mani,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated at the behest of the learned counsel for the petitioner seeking postponement of this case to 20.02.2015.
In the interest of justice, list again on 20.02.2015.
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.02.16
16:05:07 IST
Reason: