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Rythem Overseas Trade Limited ... vs Bunge London Limited on 5 October, 2016

Author: Ashok Bhushan

Bench: Ashok Bhushan

     ITEM NO.9 + 51                                    COURT NO.12                        SECTION XVI

                                       S U P R E M E C O U R T O F               I N D I A
                                               RECORD OF PROCEEDINGS

     I.A. No.2/2016                         in   Petition(s)     for     Special      Leave      to     Appeal    (C)
     No(s).13168/2015

     (Arising out of impugned final judgment and order dated                                  22/01/2015 in EC
     No. 312/2013 passed by the High Court Of Calcutta)

     RYTHEM OVERSEAS TRADE LIMITED (FORMERLY KNOWN
     AS R PIYARELALL IMPORT & EXPORT LIMITED)                                         Petitioner(s)

                                                            VERSUS

     BUNGE LONDON LIMITED                                                             Respondent(s)

     (For an application for discharge)

     With   I.A.  No.2/2016   in  SLP(C)   No.13613/2015                                  (For        discharge     of
     Advocate-on-Record and office report).

     Date : 05/10/2016 These applications were called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                                 [IN CHAMBER]

     For Petitioner(s)                           Mr. Kush Chaturvedi,Adv.


     For Respondent(s)                           Mr. Mayank Mishra, Adv.
                                                 Mr. Ritunjay Gupta, Adv.
                                                 Mr. Dheeraj Nair,Adv.


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

These interlocutory applications have been filed by Mr. Kush Chaturvedi, learned Advocate-on-Record, for being discharged from acting on behalf of the petitioner in the instant special leave petitions.

On being satisfied with the sufficient cause shown by the learned counsel for the petitioner, the said interlocutory applications are allowed and the Advocate-on-Record is discharged from acting on behalf of the petitioner.

Let notice be issued to the petitioner to make alternative arrangement.

                         (Sanjay Kumar-II)                                             (Sharda Kapoor)
                          Court Master                                                  Court Master