Supreme Court - Daily Orders
Bhagwan Singh vs M.D. Central Warehousing Corp . on 7 November, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.32 COURT NO.7 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). 34819/2012
(Arising out of impugned final judgment and order dated 12/07/2012
in FA No. 106/2003 passed by the High Court of Patna)
BHAGWAN SINGH Petitioner(s)
VERSUS
M.D. CENTRAL WAREHOUSING CORP AND ANR. Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 07/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Subhro Sanyal,Adv.
For Respondent(s) Mr. K.K. Tyagi, Adv.
Mr. Iftekhar Ahmad, Adv.
Mr. P. Narasimhan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for time for filing rejoinder-affidavit.
Same may be filed within three weeks. List the matter thereafter.
(PARDEEP KUMAR) (INDU BALA KAPUR)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.11.07
17:16:49 SAST
Reason: