Supreme Court - Daily Orders
Western Maharashtra Development ... vs Bajaj Auto Ltd. on 15 July, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.7 COURT NO.14 SECTION IX
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). 27194-27195/2015
(Arising out of impugned final judgment and order dated 08/05/2015
in AP No. 174/2006 in AN No. 153/2010 08/05/2015 in CO No. 13/2010
passed by the High Court Of Bombay)
WESTERN MAHARASHTRA DEVELOPMENT CORPORATION LTD. Petitioner(s)
VERSUS
BAJAJ AUTO LTD. Respondent(s)
(With appln. (s) for permission to file additional documents and
permission to file synopsis and list of dates and office report)
Date : 15/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Praveen Samdani,Sr.Adv.
Ms. Bindi Girish Dave,Adv.
Mr. Kunal Vajani,Adv.
Mr. Aman Raj Gandhi,Adv.
Mr. Chiranjivi Sharma,Adv.
Mr. Pranaya Goay,Adv.
For Respondent(s) Dr. A.M. Singhvi,Sr.Adv.
Mr. Aspi Chinoy,Sr.Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Shriraj D.Adv.
Mr. Abhinav Agarwal,Adv.
Mr. Himanshu Satija,Adv.
Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Since the respondent has appeared through counsel Mr. E.C.Agrawala, notice is dispensed with.
List the matter on 4th August, 2016. In the meantime, counsel for the parties Signature Not Verified Digitally signed by GULSHAN KUMAR are permitted to file documents, if any.
ARORA Date: 2016.07.16 11:12:45 IST Reason: (Madhu Bala) (Madhu Narula) Court Master Court Master