Supreme Court - Daily Orders
Kent Ro Systems Ltd vs Sandeep Agarwal on 30 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.40 COURT NO.5 SECTION XVI
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). 10094/2014
(Arising out of impugned final judgment and order dated
30/01/2014 in APO No. 355/2013 in CS No. 363/2013 passed by the
High Court Of Calcutta)
KENT RO SYSTEMS LTD & ANR Petitioner(s)
VERSUS
SANDEEP AGARWAL & ANR Respondent(s)
(with interim relief and office report)
Date : 30/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V.K. Gupta, Sr. Adv.
Ms. Ruchira Gupta, Adv.
Mr. Shishir Deshpande,Adv.
Mr. Mohit Goel, Adv.
Ms. Shweta Duggal, Adv.
For Respondent(s) Mr. Abhinav Mukerji,Adv.
Mr. Arijit Mazumdar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks a short adjournment, so as to enable him to file rejoinder affidavit.
Prayer is allowed.
Rejoinder affidavit be filed within four weeks from today.
Signature Not VerifiedDigitally signed by
List thereafter for hearing on a non-miscellaneous day.
Parveen Kumar Chawla Date: 2015.01.31 12:40:35 IST Reason: (Parveen Kr. Chawla) (Renuka Sadana) Court Master Court Master