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Supreme Court - Daily Orders

Pioneer Overseas Corporation vs Kaveri Seed Company Limited And Others on 31 July, 2017

Bench: Dipak Misra, A.M. Khanwilkar

     SLP(C) 19195/2017
                                            1

     ITEM NO.14                     COURT NO.2                 SECTION XIV

                         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.19195/2017

     (Arising out of impugned final judgment and order dated 02-12-2016
     in WPC No. 7102/2011 passed by the High Court of Delhi at New
     Delhi)


     PIONEER OVERSEAS CORPORATION                               Petitioner(s)

                                           VERSUS

     KAVERI SEED COMPANY LIMITED AND OTHERS                     Respondent(s)

     (With appln.(s) for permission to additional documents)

     WITH S.L.P.(C) Nos.19305-19306/2017
     (With appln.(s) for c/delay in filing SLP and exemption from filing
     certified copy of the impugned judgment)


     Date : 31-07-2017 This matter was called on for hearing today.


     CORAM :
                         HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR


     For Petitioner(s)       Mr.   Shyam Divan, Sr. Adv.
                             Mr.   Pravind Anand, Adv.
                             Mr.   Aditya Verma, AOR
                             Ms.   Geetanjali Visvanathan, Adv.
                             Ms.   Asavari Jain, Adv.
                             Ms.   Jennifer Rohita Xavier, Adv.
                             Ms.   S. Lakshmi, Adv.
                             Mr.   Govind Manoharan, Adv.

                             Mr.   Ranjit Kumar, SG
                             Ms.   Rashmi Malhotra, Adv.
                             Mr.   Prateek Jaillan, Adv.
Signature Not Verified
                             Mr.   Raj Bahadur Yadav, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2017.08.02
                             Mr.   Shreekant N. Terdal, AOR
17:17:08 IST
Reason:

     For Respondent(s)       Mr.   Jayant Bhushan, Sr. Adv.
                             Mr.   Ranjan Kumar Pandey, AOR
                             Mr.   Abhishek Saket, Adv.
                             Ms.   Shahana Farah, Adv.
SLP(C) 19195/2017
                                           2

                         Mr. Sandeep Bisht, Adv.
                         Mr. Anshumaan Bahadur, Adv.

                         Mr. Subhramonium Prasad, Sr. Adv.
                         Mr. Prashant Pakhiddey, Adv.
                         Shivi Sethi, Adv.
                         Mr. Abhay Kumar, AOR
                         Mr. Vineet Kr. Singh, Adv.
                         Mr. Himanshu, Adv.
                         Mr. Saurabh Mishra, Adv.


            UPON hearing the counsel the Court made the following
                               O R D E R

Let the matter be listed on 22nd November, 2017, for final disposal.

Pleadings shall be completed from all spectrum by that time.

In the meantime, there shall be stay of the operation of the judgment dated 2nd December, 2016, passed by the High Court of Delhi in Writ Petition (C) Nos.250 of 2009 and 7102 of 2011.

(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar