Supreme Court - Daily Orders
The Property Company (P) Ltd vs Rohinten Daddy Mazda on 5 February, 2020
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.10 COURT NO.5 SECTION XVI
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). 3906/2017
(Arising out of impugned final judgment and order dated 16-12-2016
in APO No. 222/2016 passed by the High Court At Calcutta)
THE PROPERTY COMPANY (P) LTD Petitioner(s)
VERSUS
ROHINTEN DADDY MAZDA Respondent(s)
(IA No. 39529/2017 - I/A FOR C/D IN FILING REJOINDER AFFIDAVIT)
Date : 05-02-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sanjay R. Hegde,Sr.Adv.
Mr. Ramesh N. Keswani, AOR
Mr. Bhaskar Vali,Adv.
Mr. Abhishek Chauhan,Adv.
Mr. Rajat Jain,Adv.
For Respondent(s) Ms. Meenakshi Arora,Sr.Adv.
Ms. Mamta Tiwari,Adv.
Ms. Swati Sinha,Adv.
Ms. Taruna A. Prasad,Adv.
Ms. Sukanya Basu,Adv.
For M/S. Fox Mandal & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
We heard the arguments advanced by Mr. Sanjay R. Hegde, learned senior counsel appearing for the petitioner, in-part.
The respondent is represented by Ms. Meenakshi Arora, learned senior counsel.
Signature Not VerifiedList the matter on 02.03.2020 as part-heard.
Digitally signed by MAHABIR SINGH Date: 2020.02.05 17:10:08 IST Reason: (MAHABIR SINGH) (BEENA JOLLY)
AR-cum-PS BRANCH OFFICER