Supreme Court - Daily Orders
Orunginaintha U.K.P.Textile ... vs Anglo French Textiles Of P.T.Cor. Ltd on 14 March, 2014
X
ITEM NO.15 COURT NO.7 SECTION XII
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 (Civil)....../2014
CC 2486/2014
(From the judgement and order dated 25/10/2013 in WA No.910/2013, of The
HIGH COURT OF MADRAS)
ORUNGINAINTHA U.K.P.TEXTILE CORP.(AFT) Petitioner(s)
VERSUS
ANGLO FRENCH TEXTILES OF P.T.COR. LTD Respondent(s)
(With appln. for permission to file SLP and prayer for interim relief)
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Devadatt Kamat, Adv.
Mr. Rajesh Inamdar, Adv.
Ms. Sonia Husaini, Adv.
Mr. Rauf Rahim,Adv.
For Respondent(s) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. V.G. Pragasam,Adv.
Mr. S.J. Aristotle, Adv.
Mr. Prabhu Ramasubramanian, Adv.
Mr. P.S. Patwalia, Sr.Adv.
Mr. V.G. Pragasam,Adv.
Mr. S.J. Aristotle, Adv.
Mr. Prabhu Ramasubramanian, Adv.
UPON hearing counsel the Court made the following
O R D E R
Permission to file SLP is granted.
Delay condoned.
We are of the opinion that at present the petitioner has been sufficiently accommodated and has been absorbed in Units B and C. The learned counsel for the petitioner apprehends that in their anxiety to open a Tourist Complex, the respondent may close Units B and C. In such a situation it will be open ..2/-
:2:to the petitioner to avail the necessary remedies available under law.
The special leave stands dismissed.
[Usha Bhardwaj] [Indu Bala Kapur]
A.R.-cum-P.S. Court Master