Supreme Court - Daily Orders
Lrs Of Rajendra Singh Khatesar vs Pacl India Ltd. on 6 April, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
REVISED
ITEM NO.40 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). 9732/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in SBCMA No. 6/2009 passed by the High Court of Rajasthan at
Jodhpur)
LRS OF RAJENDRA SINGH KHATESAR Petitioner(s)
VERSUS
PACL INDIA LTD. Respondent(s)
(With prayer for interim relief)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vineet K. Mathur, Adv.
Ms. Padma Priya, Adv.
Mr. Rishabh Sancheti, Adv.
Mr. T. Mahipal,Adv.
For Respondent(s) Mr. Abhijit Sengupta, Adv.
Mr. Dibyadyuti Banerjee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s) has circulated a letter dated 01.04.2015 praying for adjournment on the ground of personal difficulty of the arguing counsel.
Signature Not Verified
List the matter after four weeks.
Digitally signed by NEETU KHAJURIA Date: 2015.04.21 15:54:56 IST Reason: (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar