Supreme Court - Daily Orders
M/S Phoenix Arc P. Ltd. vs Sunil Gupta . on 7 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Shiva Kirti Singh
ITEM NO.203 COURT NO.4 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) No(s). 724/2012
(Arising out of impugned final judgment and order dated 18/05/2011
in CSOS No. 1214/2011 passed by the High Court Of Delhi At N.
Delhi)
M/S PHOENIX ARC P. LTD. Petitioner(s)
VERSUS
SUNIL GUPTA & ORS. Respondent(s)
(With appln. (s) for directions and exemption from filing c/c of
the impugned judgment and impleadment as party respondent and
intervention and permission to file lengthy list of dates and
permission to place addl. documents on record and seeking
permission to bring additional facts and vacating stay and interim
relief and office report)
(For final disposal)
WITH
SLP(C) No. 6707/2012
(With Interim Relief and Office Report)
Date : 07/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Dushyant Dave, Sr. Adv.
Mr. Suresh Dutt Dobhal, Adv.
Ms. Ruchi Kohli,Adv.
Mr. Karan Dev Aray, Adv.
Mr. A.S. Chandioke, Sr. Adv.
Mr. Sanjeev Saga, Adv.
Mr. Chandra Bhushan Prasad,Adv.
Mr. A.S. Chandliok, Sr. Adv.
Mr. S. Sagar, Adv.
Mr. Sidharth Tyagi, Adv.
Signature Not Verified
Digitally signed by
Mr. Ankit Ragarhia, Adv.
Neeta Sapra
Date: 2014.11.08
13:20:09 IST
Mr. C.B. Prasad, Adv.
Reason:
For Respondent(s)
Mr. Vivek Kohli, Adv.
-2-
Mr. Lokesh Bhola, Adv.
Mr. Vishnu Anand, Adv.
Mr. Ankur Prakash, Adv.
Mr. Annam D. N. Rao,Adv.
Ms. Neelam J., Adv.
Ms. Vaishali, R., Adv.
Ms. Swati, Adv.
Mr. Ashok K. Mahajan,Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr. Ram Swarup Sharma,Adv.
Mr. R. Gopalakrishnan,Adv.
Mr. Sacchin Puri, Adv.
Ms. Aastha Lumba, Adv.
Mrs. Priya Puri,Adv.
Mr. Akshay Arora, Adv.
Mr. Nitin Gaur, Adv.
Mr. Vikrant Singh Bais,Adv.
Mr. R.P. Vats, Adv.
Ms. Astha Joshi, Adv.
Mr. Neelmani Panth, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that the mediation is pending and the next date fixed by the Mediator is 21 st November, 2014.
In that view of the matter, we adjourn the case.
Post the matter on 1st December, 2014. In the meantime, undertaking given by petitioner before this Court shall continue.
(Neeta) (Renuka Sadana) Sr. P.A. COURT MASTER