Supreme Court - Daily Orders
Shri Prakash Narain Sharma vs M/S. Burmah Shell Cooperative Housing ... on 21 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.5 COURT NO.7 SECTION XIV
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) Nos.6944-6945/2011
(Arising out of impugned final judgment and order dated 06-10-2010
in WP No. 9660/2004 24-12-2010 in RP No. 522/2010 24-12-2010 in WP
No. 9660/2004 passed by the High Court Of Delhi At New Delhi)
SHRI PRAKASH NARAIN SHARMA Petitioner(s)
VERSUS
M/S. BURMAH SHELL COOPERATIVE HOUSING
SOCIETY (REGD) & ORS. Respondent(s)
Date : 21-08-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. T. V. Ratnam, AOR
For Respondent(s) Mr. Prashant Kumar, AOR
Mr. Shantanu Kumar, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment for filing vakalatnama and GPA in place of earlier GPA Holder (late) Pratap Narain Sharma, put up after four weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.08.22
14:42:52 IST
Reason: