Supreme Court - Daily Orders
Shashikaran R Shrivastava vs M/S Bennett Coleman And Co Ltd on 21 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.21 COURT NO.12 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.10228/2017
(Arising out of impugned final judgment and order dated 06/08/2015
in WP No. 380/2014 passed by the High Court of Bombay)
SHASHIKARAN R SHRIVASTAVA Petitioner(s)
VERSUS
M/S BENNETT COLEMAN AND CO LTD Respondent(s)
(With application(s) for exemption from filing c/c of the impugned
judgment)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sanjay Sanghvi, Sr. Adv.
Mr. Dhawal Mohan, Adv.
Mr. Jayant Mohan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed. Pending application(s) shall stand disposed of.
(RASHI GUPTA) (TAPAN KUMAR CHAKRABORTY)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2017.04.24
17:43:57 IST
Reason: