Supreme Court - Daily Orders
Lawrence & Mayo (I) P.Ltd. vs L.I.C.Of India . on 6 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
1
ITEM NO.203 COURT NO.4 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). 20708/2010
(Arising out of impugned final judgment and order dated 09/07/2010 in
CO No. 2161/2009,09/07/2010 in CO No. 2161/2009 passed by the High
Court Of Calcutta)
LAWRENCE & MAYO (I) P.LTD. Petitioner(s)
VERSUS
L.I.C.OF INDIA & ORS. Respondent(s)
(For final disposal)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. R.K. Khanna, Adv.
Ms. Madhu Moolchandani,Adv.
For Respondent(s)
Mr. Annam D. N. Rao,Adv.
Ms. Neelam Jain, Adv.
Mr. A. Venkatesh, Adv.
Mr. Sudipto Sircar, Adv.
Mr. Sanjay Kumar Ghosh, Adv.
Mr. Avijit Bhattacharjee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified The impugned order inter alia recorded as under: Digitally signed by Vinod Kumar Date: 2015.07.08 16:54:01 IST
Reason: “However, in view of the submission made by Mr. Arijit Chowdhury, learned senior Counsel, appearing for the opposite 2 party No. 1 that his client will produce all the documents on which his client will rely upon in course of trial of the said proceeding before the Estate Officer and will also give inspection of those documents to the petitioner, if the petitioner so wants, this Court does not feel any necessity to pass any direction regarding production of those documents by the opposite party No. 1 before the Estate Officer and/or for giving inspection thereof to the petitioner herein.” Learned counsel for the respondents is directed to comply with the above direction within four weeks i.e. on or before 03.08.2015.
Having furnished all the documents on the basis whereof the show cause notice dated 31.08.1978 is premised, we are of the view that it shall thereupon be the responsibility of the petitioner to establish his right to continue in the premises. The parties shall appear before the Estate Officer on 10.08.2015. With the instant observations and clarification, the petition is disposed of.
(VINOD KR.JHA) (RENUKA SADANA) COURT MASTER COURT MASTER