Supreme Court - Daily Orders
Fact Managerial Staff House ... vs M/S. Sudarsan Clay & Ceramics Ltd. . on 28 November, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.9 COURT NO.3 SECTION XI -A
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). 21006/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09-04-2015
IN WA NO. 1001/2014 IN WPC NO. 14887/2013 PASSED BY THE HIGH COURT
OF KERALA AT ERNAKULAM)
FACT MANAGERIAL STAFF HOUSE CONSTRUCTION
CO-OPERATIVE SOCIETY LTD. NO. 243 PETITIONER(S)
VERSUS
M/S. SUDARSAN CLAY & CERAMICS LTD. & ORS. RESPONDENT(S)
Date : 28-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Paras Kuhad, Sr. Adv.
Mr. P. Santha Lingam, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Vishnu Sharma, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Ms. Seema Jain, Adv.
Mr. Akhil Abraham, Adv.
Mr. Himinder Lal, AOR
Mr. Somiran Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
List the matter on 30th January, 2018.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.11.28 16:47:03 IST Reason: