Supreme Court - Daily Orders
Amit Bharadwaj vs Marwadi Shares And Finance Ltd on 5 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.18 COURT NO.1 SECTION IX
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)..CC No(s). 14111/2014
(Arising out of impugned final judgment and order dated 06/02/2014
in Appeal(L) No. 314 of 2011 in APN No. 563/2009 passed by the
High Court of Bombay)
AMIT BHARADWAJ Petitioner(s)
VERSUS
MARWADI SHARES AND FINANCE LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Roshan Thawani, Adv. for
Ms. Vandana Sehgal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Roshan Thawani, learned counsel for the petitioner.
Delay condoned.
Special Leave Petition is dismissed.
(PARDEEP KUMAR) (RENU DIWAN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.09.06 10:26:45 SAST Reason: