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Supreme Court - Daily Orders

Deccan Paper Mills Co. Ltd. vs Regency Mahavir Properties . on 6 July, 2015

Bench: Vikramajit Sen, Shiva Kirti Singh

                                                  1

     ITEM NO.44                           COURT NO.10                   SECTION IX

                               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).    16342/2015

     (Arising out of impugned final judgment and order dated 18/03/2015
     in WP No. 7838/2011 passed by the High Court of Bombay)

     DECCAN PAPER MILLS CO. LTD.                                        Petitioner(s)

                                                 VERSUS

     REGENCY MAHAVIR PROPERTIES AND ORS.                                Respondent(s)

     (with appln. for exemption from filing c/c of the impugned order
     and interim relief and office report)

     Date : 06/07/2015 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE VIKRAMAJIT SEN
              HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Petitioner(s)              Mr. Shyam Diwan, Sr.Adv.
                                    Ms. Meena, Adv.
                                    Mr. Nikhil Swami, Adv.
                                    Mrs. Prabha Swami,Adv.

     For Respondent(s)              Mr.   Vinay Navare, Adv.
                                    Mr.   Keshav Ranjan, Adv.
                                    Mr.   Satyajeet Kumar, Adv.
                                    Ms.   Gwen K.B., Adv.
                                    Ms.   Abha R. Sharma, Adv.

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

Issue notice.

Mr. Vinay Navare, Advocate appears and waives service of notice on behalf of Respondent No.1.

Let notice be issued to Respondent Nos. 2 and 3

returnable in two weeks.

Signature Not Verified Digitally signed by Usha Rani Bhardwaj

Date: 2015.07.08 Dasti, in addition, is permitted.

16:08:31 IST Reason:

In view of the fact that a similar issue has been raised and is being entertained by this Court in SLP(C) No.24961 of 2014 2 titled as Avitel Post Studioz Ltd. & Ors. vs. HSBC PL Holding (Mauritius ) Ltd. we think it appropriate that both the matters be decided together.

List these matters together for hearing on 3rd August, 2015. 

(USHA BHARDWAJ)                             (SAROJ SAINI)
   AR-CUM-PS                                 COURT MASTER