Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

M/S Caravel Shipping Services Pvt. Ltd. vs M/S Premier Sea Foods Exim Pvt. Ltd. on 20 October, 2016

Bench: Dipak Misra, Amitava Roy

      ITEM NO.3                             COURT NO.4                 SECTION XIA

                                   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)......CC                  No(s).
      19222-19223/2016

      (Arising out of impugned final judgment and order dated 14/06/2016
      in RP No. 135/2016 08/09/2015 in OPC No. 522/2013 14/06/2016 in OPC
      No. 522/2013 passed by the High Court of Kerala at Ernakulam)

      M/S CARAVEL SHIPPING SERVICES PVT. LTD.                            Petitioner(s)

                                                    VERSUS

      M/S PREMIER SEA FOODS EXIM PVT. LTD.                               Respondent(s)


      (with appln. (s) for c/delay in filing SLP and c/delay in refiling
      SLP and office report)


      Date : 20/10/2016 These petitions were called on for hearing today.


      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE AMITAVA ROY


      For Petitioner(s)                Ms. Liz Mathew, AOR
                                       Mr. M.F. Philip, Adv.


      For Respondent(s)


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

Delay condoned.

Issue notice returnable within two weeks.

Dasti, in addition, is permitted.

List the matter on 21.11.2016.

Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA

(Gulshan Kumar Arora) (H.S. Parasher) Date: 2016.10.21 16:04:12 IST Reason: Court Master Court Master