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Supreme Court - Daily Orders

M.C.D. vs M/S. Mehrasons Jewellers (P) Ltd. on 4 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.103                           COURT NO.12                 SECTION IIIA

                               S U P R E M E C O U R T O F        I N D I A
                                       RECORD OF PROCEEDINGS

     Civil Appeal No. 6718/2004

     M.C.D. & ANR.                                                    Appellant(s)

                                                 VERSUS

     M/S. MEHRASONS JEWELLERS (P) LTD.                                Respondent(s)

     (With appln. (s) for directions and office report)

     WITH

     C.A. No. 8341/2011

     C.A. No. 8342/2011
     (With Office Report)

     SLP(C) No. 32342/2011
     (With Office Report)

     C.A. No. 632/2013

     C.A. No. 8340/2011

     Date : 04/08/2015 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Appellant(s)              Ms.   Madhu Tiwatia, Adv.
                                   Mr.   Ujjal Banerjee, Adv.
                                   Mr.   P. Parmeswaran, Adv.
                                   Mr.   Praveen Swarup, Adv.

                                   Mr. Rakesh Kumar, Adv.

     For Respondent(s)             Ms.   Kirti Uppal, Sr. Adv.
                                   Mr.   Chirag M. Shroff, Adv.
                                   Ms.   Swati Vaibhav, Adv.
                                   Mr.   Bhaskar Das, Adv.

                                   Mr.   B. B. Jain, Adv.
Signature Not Verified
                                   Mr.   Balbir Singh Gupta, Adv.
Digitally signed by
Suman Wadhwa
Date: 2015.08.04
                                   Mr.   Shish Pal Laler, Adv.
17:15:01 IST
Reason:                            Mr.   Abhay Jain, Adv.
                                   Mr.   Abhay Kumar, Adv.


     C.A.No.6718/2004 etc.                        1
                        Mr. Tenzing Tsering, Adv.

                        Mr. Arun K. Sinha, Adv.
                        Mr. Rakesh Singh, Adv.

                        Ms. Manjeet Chawla, Adv.

            UPON hearing the counsel the Court made the following
                               O R D E R

Heard.

Arguments concluded. Judgment reserved.

(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER C.A.No.6718/2004 etc. 2