Supreme Court - Daily Orders
P.Radha Bai vs P.Ashok Kumar on 22 March, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.107 COURT NO.9 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7710-7713/2013
P.RADHA BAI & ORS. Appellant(s)
VERSUS
P.ASHOK KUMAR & ANR. Respondent(s)
Date : 22-03-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s)
Mr. Devansh A. Mohta, Adv.
Mr. Kumar Parimal, Adv.
Mr. Nilakanta Nayak, Adv.
Mr. Aniruddha P. Mayee, AOR
For Respondent(s)
Mr. Yashraj Singh Deora, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Sanjana Saddy, Adv.
M/S. Mitter & Mitter Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing on behalf of the appellants and the learned counsel appearing on behalf of the respondents at length.
List the matters for further hearing on Tuesday, the 27th March, 2018 as Part-heard (VISHAL ANAND) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Books/Cases cited:-
1. Signature Not Verified The Arbitration and Conciliation Act, 1996
2. Digitally signed by ASHA SUNDRIYAL Date: 2018.03.22 Limitation Act, 1963.
3.
16:37:48 IST Reason: (2006) 6 SCC 239
4. (2001) 8 SCC 470
5. (2008) 7 SCC 169
6. (2008) 14 SCC 17
7. (2001) 7 SCC 549 Paras 46 to 48