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Supreme Court - Daily Orders

Darius Rutton Kavasmaneck vs Gharda Chemicals Ltd. . on 17 February, 2020

Author: S. Ravindra Bhat

Bench: S. Ravindra Bhat

                                                    1


      ITEM NO.5                         COURT NO.4                 SECTION III

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

      Civil Appeal            No(s).   2488/2014

      DARIUS RUTTON KAVASMANECK                                      Appellant(s)

                                                   VERSUS

      GHARDA CHEMICALS LTD. . & ORS.                                 Respondent(s)

      (Only I.A. No. 68466/2019 application for impleadment in              C.A. No.
      17304/2017 is to be listed )

      WITH
      C.A. No. 17304/2017 (III)
      (Notice returnable in four weeks on I.A.68466/2019 vide Hon'ble
      Chamber Judge order dt.18.11.2019
      IA No. 68466/2019 - INTERVENTION/IMPLEADMENT)

      Date : 17-02-2020 This appeal was called on for hearing today.

      CORAM :
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                                           [IN CHAMBER]


      For Appellant(s)              Ms.Neha Agarwal,Adv.
                                    Mr. E. C. Agrawala, AOR

      For Respondent(s)            Mr.Abhishek Manu Singhvi,Sr.Adv.
                                   Mr.Sameer Parekh,AOR
                                   Mr.Sumit Goel,Adv.
                                   Mr.Abhiram Naik,Adv.
                                   M/S. Parekh & Co., AOR

                                    Mr. P. V. Yogeswaran, AOR

                                   Mr.C.A. Sundaram,Sr.Adv.
                                   Mr.Suhas Tuljapurkar,Adv.
                                   Ms.Bansuri Swaraj,Adv.
                                   Mr.Siddhesh Kotcoal,Adv.
                                   Mr.Chiraag Dave,Adv.
Signature Not Verified
                                   Ms.Akshiya Ghose,Adv.
                                   Ms. Astha Sharma, AOR
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2020.02.18
14:52:40 IST
Reason:
                                 2


          UPON hearing the counsel the Court made the following
                             O R D E R

IA No. 68466/2019 in C.A. No. 17304/2017 Learned counsel for the appellant seeks time to file rejoinder affidavit. Four weeks’ time is granted to file the same. List after four weeks.

(SUSHMA KUMARI BAJAJ) (PRADEEP KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER