Supreme Court - Daily Orders
Birla Corporation Limited vs Bhanwar Singh And Ors. on 12 August, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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ITEM NO.1 COURT NO.1 SECTION XV
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). 21211/2012
(Arising out of impugned final judgment and order dated 25/05/2012
in DBCWP No. 6591/2011 passed by the High Court Of Rajasthan At
Jodhpur)
BIRLA CORPN.LTD. Petitioner(s)
VERSUS
BHANWAR SINGH & ORS. Respondent(s)
(with appln. (s) for directions and permission to file synopsis and
list of dates and office report)
WITH
SLP(C) No.22377/2012
(With appln.(s) for directions and Interim Relief and Office
Report)
SLP(C) No.23551/2012
(With Interim Relief and Office Report)
SLP(C) No.25186/2012
(With Interim Relief and Office Report)
SLP(C) No.26197/2012
(With appln.(s) for directions and Interim Relief and Office
Report)
SLP(C) No.29698/2012
(With Office Report)
SLP(C) No.31724/2012
(With Interim Relief and Office Report)
SLP(C) No.31905/2013
(With Office Report)
Date : 12/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
Signature Not Verified
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Digitally signed by
For Petitioner(s)
ASHOK RAJ SINGH
Date: 2016.08.12
17:02:50 IST
Reason:
Dr. A.M. Singhvi, Sr. Adv.
Mr. E.R. Kumar, Adv.
Mr. Kshatrshal Raj, Adv.
Mr. Tanuj Agarwal, Adv.
M/s. Parekh & Co., Adv.
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Mr. J.M. Sharma, Sr. Adv.
Mr. B.P. Sarangi, Adv.
Mr. Tejasvi Kumar, Adv.
Mr. Vinod Kumar K., Adv.
Mr. Ambar Qamaruddin, Adv.
Mr. S.K. Bagaria, Sr. Adv.
Mr. Praveen Kumar, Adv.
Ms. Babita Sant, Adv.
Ms. Sunaina Kumar, Adv.
Mr. Irshad Ahmad, Adv.
Ms. Liz Mathew, Adv.
Mr. Sarad Kumar Singhania, Adv.
For Respondent(s)
Ms. Aishwarya Bhati, Adv.
Mr. Jaideep Singh, Adv.
Mr. Hemendra Sharma, Adv.
Mr. T. Gopal, Adv.
Ms. Tanuja Patra, Adv.
Ms. Heena Khan, Adv.
Ms. Anshul Sharma, Adv.
Ms. Eshita Kapur, Adv.
Mr. Adarsh Kr. Tiwari, Adv.
Mr. Amit Verma, Adv.
Mr. Dillip Kumar Nayak, Adv.
Mr. Annam D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv.
Mr. Rahul Mishra, Adv.
Mr. Abhinav Goyal, Adv.
Mr. Annam Venkatesh, Adv.
Mr. H.D. Thanvi, Adv.
Mr. Balkishan Ladhania, Adv.
Mr. Sarad Kumar Singhania, Adv.
Mr. K.B. Rohatgi, Adv.
Mr. Mahesh Kasana, Adv.
Ms. Aparna Rohatgi Jain, Adv.
Mr. Irshad Ahmad, Adv.
Mr. Giriraj Subramanium, Adv.
Mr. Simardal Singh Sawhney, Adv.
Ms. Liz Mathew, Adv.
Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
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Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Pleadings are complete.
Learned counsel for the parties may file their response to the report submitted by CBRI if not already filed within four weeks.
The parties shall take steps for completion of service in the accompanying matters.
List on a non-miscellaneous day for final hearing after the service in all the matters is complete.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master