Supreme Court - Daily Orders
Jabal C.Lashkari vs Official Liquidator (Prasad Mills ... on 11 March, 2014
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ITEM NO.9(MM) COURT NO.11 SECTION IX
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).29282-29284/2008
(From the judgement and order dated 17/10/2008 in CA No.21/1994,CA
No.462/1999,CA No.33/2004,CA No.34/2004,OJA No.65/2006,OJA No. 66/2006,OJA
No.67/2006 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
JABAL C.LASHKARI & ORS. Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR & ORS. Respondent(s)
(With appln(s) for permission to file addl. documents, permission
to file rejoinder affidavit, impleadment, with prayer for interim relief
and office report)
(For final disposal)
WITH
SLP(C) NO. 29632 of 2008
(With appln. for impleadment, placing addl. facts and documents
on record, with prayer for interim relief and office report)
(For final disposal)
SLP(C) NO. 29952 of 2008
(With appln. for bringing on record subsequent event and
permission to file addl. documents, exemption from filing O.T.
of the addl documents, impleadment as party respondent, with
prayer for interim relief and office report)
(For final disposal)
SLP(C) NO. 940 of 2009
(With appln. for amendment of cause title, with prayer for interim relief
and office report)
(For final disposal)
SLP(C) NO. 7864 of 2009
(With office report)
SLP(C) NO. 12919 of 2009
(With office report)
SLP(C) NO. 5880 of 2009
(For final disposal)
..2/-
.2.
SLP(C) NO. 12835 of 2009
(With office report)
SLP(C) NO. 21949 of 2009
(With appln. for c/delay in filing SLP, c/delay in refiling SLP
and office report)
SLP(C) NO. 14276 of 2009
(With prayer for interim relief and office report)
SLP(C) NO. 31354 of 2009
(With appln. for directions, impleadment and office report)
SLP(C) NO. 553 of 2009
(With prayer for interim relief and office report)
SLP(C) NO. 32444-32445 of 2010
(With appln. for permission to file addl. documents, with prayer
for interim relief and office report)
(For final disposal)
SLP(C) NO. 31663 of 2011
(With appln. for permission to file volume-II, with prayer for
interim relief and office report)
SLP(C) NO. 14316 of 2009
(With prayer for interim relief and office report)
SLP(C) NO. 1866 of 2009
(With appln. for directions, bringing on record the subsequent
events/directions, impleadment as party respondent and intervention, with
prayer for interim relief and office report)
SLP(C) NO. 2583 of 2009
(With appln. for permission to place on record subsequent facts,
impleadment, permission to file addl. documents, with prayer for interim
relief and office report)
Date: 11/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
..3/-
.3.
For Petitioner(s) Ms. Saman Ahsan,Adv. (Mentioned by)
Mr. Sanjeev Kapoor,Adv.
for M/s. Khaitan & Co.,Advs.
Mr. Nikhil Goel,Ad.(Not present)
Mr. Nachiketa Joshi,Adv.(Not present)
Mrs. Sumita Ray,Adv.(Not present)
Mr. Ejaz Maqbool,Adv.(Not present)
Mr. A. Venayagam Balan,Adv.(Not present)
Mr. Mohit D. Ram,Adv.(Not present)
Ms. Manik Karanjawala,Adv.((Not present)
Mr. E.C. Agrawala,Adv.(Not present)
Ms. Sheela Goel,Adv.(Not present)
Mr. Pradeep Kumar Dubey,Adv.(Not present)
Mr. B.K. Satija,Adv.(Not present)
Ms. Aparna Bhat,Adv.(Not present)
For Respondent(s) Mr. Apurva S. Vakil,Adv. (Mentioned by)
For Mr. E.C. Agrawala,Adv.(Not present)
Mr. Gaurav Agrawal,Adv.(Not present)
Mr. Dharmendra Kumar Sinha,Adv.(Not present)
M/s. Mitter & Mitter Co.,Advs.(Not present)
Mr. K.R. Sasiprabhu,Adv.(Not present)
Mr. Sanjay R. Hegde,Adv.(Not present)
Mr. Gaurav Agrawal,Adv.(Not present)
Mr. R.N. Keshwani,Adv.(Not present)
Mr. Anil Kumar Mishra-I,Adv.(Not present)
Ms. Purnima Bhat,Adv.(Not present)
Mr. Ravindra Kumar,Adv.((Not present)
Mr. Ankur Mittal,Adv.(Not present)
Mr. R. Chandrachud,Adv.(Not present)
Mr. S.K. Sabharwal,Adv.(Not present)
Ms. Sumita Ray,Adv.(Not present)
M/s. Dua Associates.(Not present)
UPON hearing counsel the Court made the following
O R D E R
At the request of Ms. Saman Ahsan, learned counsel appearing on behalf of M/s. Khaitan & Co., Advocate-on-Record for the petitioners and Mr. Apurva S. Vakil, learned counsel, appearing on behalf of Mr. E.C. Agrawala, learned Advocate-on-Record for the respondent, SLP(C)Nos.29282-29284 of 2008 is de-linked from the group of matters.
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.4.
List other matters for final disposal on 25th March, 2014.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |