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Krishna Devi Sharma (Deceased) Through ... vs Dcm Limited on 15 January, 2016

Bench: A.K. Sikri, Abhay Manohar Sapre

               ITEM NO.34                      COURT NO.12               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 for Special Leave to Appeal (C)......of 2016
                                              CC No(s). 466/2016

               (Arising out of impugned final judgment and order dated
               02/07/2015 in CMM No. 169/2014 passed by the High Court Of
               Delhi At New Delhi)

               KRISHNA DEVI SHARMA (DECEASED) THROUGH LR                Petitioner(s)

                                                      VERSUS

               DCM LIMITED & ORS.                                       Respondent(s)

               (With appln. (s) for c/delay in filing SLP and office report)

               Date :15/01/2016 This petition was called on for hearing today.

               CORAM :
                              HON'BLE MR. JUSTICE A.K. SIKRI
                              HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

               For Petitioner(s)         Mrs. Nanita Sharma,Adv.
                                         Mr. Vivek Sharma, Adv.
                                         Mr. Prafulla Kumar, Adv.

               For Respondent(s)         Mr. Sanjeev Anand, Adv.
                                         Mr. Arush Khanna, Adv.
                                         Ms. Anubha Surana, Adv.

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

Delay condoned.

Issue notice.

The impugned order shall remain stayed, in the meantime.

Tag with SLP(C) No. 28564 of 2015.

[ Charanjeet Kaur ] [ Tapan Kr. Chakraborty ] Reason:

A.R.-cum-P.S. Court Master