Supreme Court - Daily Orders
Board Of Trustees For The Port Of Kolkata ... vs Ballarpur Industries Ltd Etc. on 23 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.11 COURT NO.3 SECTION XVI
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). 758-761/2017
(Arising out of impugned final judgment and order dated 19/08/2016
in APOT No. 60/2016 19/08/2016 in APOT No. 61/2016 19/08/2016 in
APOT No. 63/2016 19/08/2016 in APOT No. 66/2016 passed by the High
Court Of Calcutta)
BOARD OF TRUSTEES FOR THE PORT OF KOLKATA & ANR. Petitioner(s)
VERSUS
BALLARPUR INDUSTRIES LTD AND ANR. ETC ETC Respondent(s)
Date : 23/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Parag P. Tripathi, Sr. Adv.
Mr. A. V. Rangam,Adv.
Mr. Buddy A. Ranganadhan, Adv.
Mr. D.V. Raghu Vamsy, Adv.
For Respondent(s) Mr. Abhrajit Mitra, Sr. Adv.
Mr. Hiren Dasan, Adv.
Mr. Satadeep Bhattacharya, Adv.
Mr. L. Vishal Kumar, Adv.
Mr. Chand Qureshi, Adv.
Mrs Sarla Chandra,Adv.
Mr. Soumya Chakraborty, Sr. Adv.
Mr. Kripa Shankar, Adv.
Mr. Karri Venkat Reddy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Status quo, obtaining as on today, regarding possession of the property in dispute shall be maintained, Signature Not Verified Digitally signed by DEEPAK MANSUKHANI until further orders.
Date: 2017.01.24 10:23:11 IST Reason: (DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master