Supreme Court - Daily Orders
Narendra Kumar Bajoria vs Bharnobari Tea And Industries Ltd. on 9 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.205 COURT NO.5 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).33848/2012
(Arising out of impugned final judgment and order dated 03/09/2012
in APO No.322/2012 in CP No.434/2004 passed by the High Court Of
Calcutta)
NARENDRA KUMAR BAJORIA Petitioner(s)
VERSUS
BHARNOBARI TEA & INDUSTRIES LTD. Respondent(s)
(With appln.(s) for permission to file additional documents)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.K.V.Vishwanathan, Sr.Adv.
Ms.Neeha Nagpal, Adv.
Mr.Mahesh Agarwal, Adv.
Mr.Rishi Agrwala, Adv.
Mr. E. C. Agrawala, AOR
Ms.Devika Mohan, Adv.
For Respondent(s) Mr.Kapil Sibbal, Sr.Adv.
Mr. Parijat Sinha, Adv.
Mr.C.K.Jain, Adv.
Ms.Reshmi Rea Sinha, Adv.
Mr.Gaurav Ghosh, Adv.
Mr.S.C.Ghosh, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the rival parties state that disposal of this matter will take some time.
List after four weeks, on a non-miscellaneous day.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.01.10 (SATISH KUMAR YADAV) 12:55:58 IST Reason: (RENUKA SADANA) COURT MASTER COURT MASTER