Supreme Court - Daily Orders
Madhya Pradesh Road Transport ... vs Prantiya Rajya Parivahan Karamchari ... on 3 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.18 COURT NO.8 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No. 12/2017 in Civil Appeal No(s). 321/2013
M.D., M.P.ROAD TRANSPORT CORPORATION & ANR. Petitioner(s)
VERSUS
PRANTIYA RAJYA PARIVAHAN KARAMCHARI SANGH & ORS. Respondent(s)
(FOR EXTENSION OF TIME ON IA 47511/2017)
Date : 03-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ashish Wad,Adv.
Ms. Jayashree Wad,Adv.
Ms. Paromita Majumdar,Adv.
Ms. Sukriti Jaggi,Adv.
For M/S. J S Wad And Co, AOR
For Respondent(s) Mr. Kawaljit Kochar,Adv.
Mr. Shreyas Mehrotra,Adv.
Ms. Vasundhra Singh,Adv.
Ms. Krishna P.,Adv.
Mr. Rahul Gupta,Adv.
Mr. Mayank Goyal,Adv.
Mr. Kusum Chaudhary, AOR
Mr. Sunny Chaudhary,Adv.
Mr. Saurabh Mishra, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, time is extended till 31st December, 2017.
No further time shall be granted. Interlocutory Application No.47511/2017 is accordingly allowed.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.11.03 17:10:58 IST Reason:(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER