Supreme Court - Daily Orders
Vijay Karia vs Prysmian Cavi E Sistemi Srl on 5 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.32+63 COURT NO.5 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. 8304/2019
(Arising out of impugned final judgment and order dated 07-01-2019
in ARBP No. 442/2017 passed by the High Court of Judicature at
Bombay)
VIJAY KARIA & ORS. Petitioner(s)
VERSUS
PRYSMIAN CAVI E SISTEMI SRL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.53635/2019-PERMISSION TO FILE
LENGTHY LIST OF DATES)
WITH
SLP (C)No. 8435/2019
(FOR ADMISSION and I.R. and IA No. 54672/2019 – EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Mukul Rohtagi, Sr. Adv.
Mr. Nakul Dewan, Sr. Adv.
Mr. Moazzam Khan, Adv.
Mr. Pradhuman Gohil, Adv.
Mr. Alipak Banerjee, Adv.
Ms. Bhavana Sundar, Adv.
Ms. Taruna Singh, Adv.
Mr. Himanshu Chaubey, Adv.
Ms. Tanvi Bhatnagar, Adv.
Mr. Brijesh Kumar, Adv.
Mrs. Taruna Singh Gohil, AOR
Dr. Abhishek Manu Singhvi, Sr. Adv.
Signature Not Verified Mr. Ritin Rai, Sr. Adv.
Digitally signed by
NIDHI AHUJA Mr. Vikash Singh, Adv.
Date: 2019.04.05
17:16:03 IST
Reason: Mr. Moazzam Khan, Adv.
Mr. Pradhuman Gohil, mAdv.
Mr. Alipak Banerjee, Adv.
1
SLP (C) No. 8304/2019 etc.
Ms. Bhavana Sunder, Adv.
Mr. Himanshu Chaubey, Adv.
Ms. Tanvi Bhatnagar, Adv.
Mr. Brijesh Kumar, Adv.
For Respondent(s)
Mr. Kapil Sibal, Sr. Adv.
Mr. K. V. Vishavanathan, Sr. Adv.
Mr. M. P. Bharucha, Adv.
Ms. Shreya Gupta, Adv.
Ms. Niyati, Adv.
Ms. Sonam Gupta, AOR
Mr. Devansh Arya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Status quo, as of today, shall be maintained in the meantime.
(NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR 2