Supreme Court - Daily Orders
Birla Buildings Limited vs Birla Corporation Limited on 25 February, 2019
Bench: R. Banumathi, R. Subhash Reddy
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ITEM NO.39 COURT NO.8 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6405/2019
(Arising out of impugned final judgment and order dated 15-05-2015
in CRR No. 323/2011 passed by the High Court At Calcutta)
BIRLA BUILDINGS LIMITED & ANR. Petitioner(s)
VERSUS
BIRLA CORPORATION LIMITED & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.31473/2019-CONDONATION OF DELAY IN FILING)
WITH Diary No(s). 6122/2019 (II-B)
(FOR ADMISSION and Interim Relief and
IA No.30828/2019-CONDONATION OF DELAY IN FILING)
Date : 25-02-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Vikas Mehta, AOR
(D.No.6405/2019) Mr. Mithun Shashank,Adv.
(D.No.6122/2019) Mr. Sidharth Luthra,Sr.Adv.
Mr. P.C. Sharma,Adv.
Mr. Amit Agarwalla,Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s) Mr. Senthil Jagadeesan,Adv.
Mr. Rohit Bharadwaj,Adv.
Ms. Suriti C.,Adv.
Mr. Mahesh Agarwal,Adv.
Ms. Shally Bhasin,AOR.
Mr. Ajay Bhargava,Adv.
Mr. Vaibhav Niti,Adv.
Ms. Sayaree Basu Malik,Adv.
Ms. Madhavi Agarwal,Adv.
Ms. Trishal Trivedi,Adv.
M/s. Fox Mandal & Co.
Signature Not Verified
Mr. T.R.B. Sivakumar, Advocate,
Digitally signed by
MAHABIR SINGH
Date: 2019.02.25
16:21:12 IST
Reason: Mr. Vikas Mehta,AOR
Mr. Kunal Chatterjee,Adv.
UPON hearing the counsel the Court made the following
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O R D E R
Heard.
Issue notice in the special leave petitions on the question of delay and also on merits.
SLP(Crl). Diary No.6405 of 2019 :
Mr. Senthil Jagadeesan, advocate, appears and accepts notice on behalf of respondent no.1. SLP served on counsel of M/s. Fox Mandal & Co. appearing for Respondent no.2. Mr. T.R.B. Sivakumar, Advocate, appears and accepts notice on behalf of respondents no.3 to 12. Ms. Shally Bhasin, advocate, appears and accepts notice on behalf of respondents no.13 to 16.
SLP(Crl). Diary No.6122 of 2019 :
Mr. Senthil Jagadeesan, advocate, appears and accepts notice on behalf of respondent no.1. SLP served on counsel of M/s. Fox Mandal & Co. appearing for Respondent no.2. Mr. Kunal Chatterjee, Advocate, appears and accepts notice on behalf of respondents no.3 to 8. Mr. Vikas Mehta, Advocate, appears and accepts notice on behalf of respondents no.9 & 10. Ms. Shally Bhasin, advocate, appears and accepts notice on behalf of respondents no.11 to 14.
In view of above, notice is waived on all the respondents. Tag along with SLP(crl.) No.9053 of 2016 and post the matter tomorrow i.e. Tuesday, the 26th February, 2019.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER