Supreme Court - Daily Orders
Pavnesh Chandra vs Gvk Emri on 9 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.16 COURT NO.8 SECTION XV
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). 17886/2019
(Arising out of impugned final judgment and order dated 06-05-2019
in DBSAW No. 1625/2018 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
PAVNESH CHANDRA Petitioner(s)
VERSUS
GVK EMRI & ANR. Respondent(s)
Date : 09-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Ms. Charu Mathur, AOR
For Respondent(s) Ms. Nandini Gore, Adv.
Ms. Sonia Nigam, Adv.
Ms. Khushboo Bari, Adv.
M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter dated 7.8.2019 circulated by learned counsel for the petitioner(s), the matter is adjourned to 16.8.2019.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2019.08.10
12:34:10 IST
Reason: