Supreme Court - Daily Orders
North East Lubrica Pvt.Ltd vs Kolkata Port Trust on 7 March, 2014
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ITEM NO.32 COURT NO.14 SECTION III
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).5650-5651/2014
(From the judgement and order dated 09/12/2013 in MAT No.1594/2013,CAN
No.10430/2013 of The HIGH COURT OF CALCUTTA)
NORTH EAST LUBRICA PVT.LTD AND ANR Petitioner(s)
VERSUS
KOLKATA PORT TRUST AND ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
Date: 07/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s)
Mr. Mukul Rohtagi, Sr. Adv.
Mr. Ajay Sharma, Adv.
Mr. Amber Majumdar, Adv.
Mr. Rajeev Sharma, Adv.
Ms. Neelam Sharma, Adv.
Mr. Ajay Sharma, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
As prayed for by the learned counsel for the petitioners, call the matter on next Friday, the 14th of March, 2014.
[Nidhi Ahuja] [M. S. Negi]
Court Master Assistant Registrar