Supreme Court - Daily Orders
Hindustan Petroleum Corporation Ltd vs Saroj Rajanikant on 7 March, 2014
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ITEM NO.55 COURT NO.2 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 (Civil) No(s).29712-29713/2013
(From the judgement and order dated 29/04/2013 in SA No.555/2010 and CRP
No.2006/2010 of The HIGH COURT OF MADRAS)
HINDUSTAN PETROLEUM CORPORATION LTD Petitioner(s)
VERSUS
SAROJ RAJANIKANT Respondent(s)
(With appln(s) for permission to file additional documents,exemption from
filing O.T. and prayer for interim relief and office report ))
Date: 07/03/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sudhir Chandra, Sr. Adv.
Mr. Parijat Sinha,Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. Anil Kumar Mishra, Adv.
Mr. S.C. Ghosh, Adv.
For Respondent(s) Mr. Raju Ramachandran, Sr. Adv.
Mr. K. Rajendran, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Tag these special leave petitions with S.L.P. (Civil) No. 33430 of 2011 and other connected matters which have been referred to a three Judge Bench vide order dated 01.10.2013.
Hearing expedited.
Interim order to continue in the meanwhile.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |