Supreme Court - Daily Orders
Indian Oil Corp. Ltd vs Mohan Singh Parmar on 28 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.36 COURT NO.8 SECTION IVA
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). 31525/2014
(Arising out of impugned final judgment and order dated 14/08/2014
in WA No. 327/2014 passed by the High Court Of M.p At Indore)
INDIAN OIL CORP. LTD AND ORS Petitioner(s)
VERSUS
MOHAN SINGH PARMAR Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Mr. Rahul Narayan,Adv.
Ms. Mala Narayan,Adv.
Mr. Mohit Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Issue notice on the special leave petition as well as on prayer for interim relief. Tag with SLP(C)No. 22012 of 2014. Dasti in addition.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.11.29
13:21:27 IST
Reason: