Supreme Court - Daily Orders
Hemang Resources Ltd. (Formerly Bhatia ... vs Asian Natural Resources (India) Ltd. on 7 November, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.42 COURT NO.11 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).31066/2016
(Arising out of impugned final judgment and order dated 06/09/2016
in APPEAL (L) NO.794/2015 JUDGES ORDER NO.215/2014 in EXECUTION
APPLICATION NO.240/2011, passed by the High Court Of Bombay)
HEMANG RESOURCES LTD. (FORMERLY BHATIA
INDUSTRIES AND INFRASTRUCTURE LTD.) Petitioner(s)
VERSUS
ASIAN NATURAL RESOURCES (INDIA) LTD. AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 07/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Fali S. Nariman, Sr. Adv.
Mr. Pallav Shisodia, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Ms. Madhavi Diwan, Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Chinmayee Chandra, Adv.
Mr. Rajesh P.,Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Siddhartha Dave, Adv.
Mr. Amitava Majumdar, Adv.
Ms. Jemtiben Ao, Adv.
Mr. A. Raghunath,Adv.
Mr. Aditya Krishnamurthy, Adv.
Mr. Abraham Varughese, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, the question of law is left open. As a sequel to the above, pending interlocutory applications, Signature Not Verified if any, stand disposed of.
Digitally signed by SANJAY KUMAR Date: 2016.11.07 16:16:59 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master