Supreme Court - Daily Orders
S.N Goel vs Ajay Goenka on 6 April, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.31 COURT NO.9 SECTION II-A
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 (Crl.) No(s). 3116/2014
(Arising out of impugned final judgment and order dated 28-03-2014
in MCRLC No. 10679/2013 passed by the High Court Of M.p Principal
Seat At Jabalpur)
S.N GOEL & ANR. Petitioner(s)
VERSUS
AJAY GOENKA & ORS. Respondent(s)
(I.A. No. 8122 of 2014 – Stay application)
WITH
SLP(Crl) No. 7681/2015 (II-A)
(I.A. No. 15577 of 2015 – Stay application)
Date : 06-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Apoorv Kurup, Adv.
Mr. Girija Pati Kaushal, Adv.
Mr. Vikas Singh Jangra, AOR
For Respondent(s)
Mr. Vivek K. Tankha, Sr.Adv.
Mr. Ajay Gupta, Adv.
Mr. Harsh Parashar, Adv.
Mr. Gaurav Agrawal, AOR
For State of M.P. Ms. Swarupama Chaturvedi, AOR
Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
Ms. Bhawna Singhdev, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioner seeking adjournment of four weeks' for filing Rejoinder affidavit.
As a last opportunity, four weeks' time is granted for filing rejoinder affidavit.
Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2018.04.06 17:05:46 PKT Reason:List these matters after four weeks.
(SUKHBIR PAUL KAUR) (RENUKA SADANA)
AR CUM PS ASST.REGISTRAR