Supreme Court - Daily Orders
M/S Bandekar Brothers Pvt.Ltd. vs Prasad Vassudev Keni on 4 April, 2014
¬ITEM NO.23 Court No.4 SECTION IIA
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 (Crl)
No(s).2459-2463/2014
(From the judgement and order dated 22/11/2013 in WP
No.65/2013,WP No.66/2013WP No.69/2013WP No.70/2013WP No.73/2013
of The HIGH COURT OF BOMBAY AT PANAJI)
M/S BANDEKAR BROTHERS PVT.LTD. & ANR. Petitioner(s)
VERSUS
PRASAD VASSUDEV KENI & ANR.ETC. ETC. Respondent(s)
(With appln(s) for ex-Parte stay)
Date: 04/04/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Mrinal Kanti Mandal, Adv.
Mr. Parijat Sinha,Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. S.C. Ghosh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
List the matters before the Bench of which one of us(Hon’ble Mr. Justice J. Chelameswar) is not a member after taking nomination from Hon’ble the Chief Justice of India.
(DEEPAK MANSUKHANI) (M.S. NEGI) Court Master Assistant Registrar