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Supreme Court - Daily Orders

Committee-Gfil vs Libra Buildtech P.Ltd.. on 10 November, 2014

Bench: J. Chelameswar, S.A. Bobde

                                             REVIESED
     ITEM NO.2                              COURT NO.7                 SECTION XIV

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     I.A. Nos. 3-4/2014 in Petition(s) for Special Leave to Appeal (C)
     No(s). 23886-23887/2012

     (Arising out of impugned final judgment and order dated 09/07/2012
     in CM No. 8029/2012,09/07/2012 in WPC No. 1399/2010,30/07/2012 in
     CRA No. 423/2012,30/07/2012 in CM No. 8029/2012,30/07/2012 in WPC
     No. 1399/2010 passed by the High Court Of Delhi At N. Delhi)

     COMMITTEE-GFIL                                                      Petitioner(s)

                                                    VERSUS

     LIBRA BUILDTECH P.LTD.& ORS.                                        Respondent(s)

     (for directions and office report)


     Date : 10/11/2014 These applications were called on for hearing
     today.

     CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)                 Mr. H.P. Arora, Adv.
                                       Mr. C. L. Sahu,Adv.

     For Respondent(s)                 Mr. R.P. Bhat, Sr. Adv.
                                       Ms. Purnima Bhat Kak, Adv. for
                                       Mrs. Anil Katiyar,Adv.

                                       Mr. Prashant Kumar, Adv.
                                       Ms. Manali Singhal, Adv.
                                       Mr. Abhijit P. Medh, Adv. for
                                       M/s. Ap & J Chambers

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

List I.A. Nos. 3-4 of 2013 after four weeks.


Signature Not Verified

Digitally signed by
Pardeep Kumar
Date: 2014.11.15
12:15:25 SAST
                         (PARDEEP KUMAR)                           (INDU BALA KAPUR)
Reason:
                           AR-cum-PS                                  COURT MASTER
ITEM NO.2                COURT NO.7                  SECTION XIV

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

I.A. Nos. 3-4/2014 in Petition(s) for Special Leave to Appeal (C) No(s). 23886-23887/2012 (Arising out of impugned final judgment and order dated 09/07/2012 in CM No. 8029/2012,09/07/2012 in WPC No. 1399/2010,30/07/2012 in CRA No. 423/2012,30/07/2012 in CM No. 8029/2012,30/07/2012 in WPC No. 1399/2010 passed by the High Court Of Delhi At N. Delhi) COMMITTEE-GFIL Petitioner(s) VERSUS LIBRA BUILDTECH P.LTD.& ORS. Respondent(s) (for directions and office report) Date : 10/11/2014 These applications were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. H.P. Arora, Adv.
Mr. C. L. Sahu,Adv.
For Respondent(s) Mr. R.P. Bhat, Sr. Adv.
Ms. Purnima Bhat Kak, Adv. for Mrs. Anil Katiyar,Adv.
Mr. Prashant Kumar, Adv. Ms. Manali Singhal, Adv. Mr. Abhijit P. Medh, Adv. for M/s. Ap & J Chambers UPON hearing the counsel the Court made the following O R D E R Leave granted.
Interim order to continue in the meanwhile. No orders on I.A. Nos. 3-4 of 2013.



    (PARDEEP KUMAR)                              (INDU BALA KAPUR)
      AR-cum-PS                                     COURT MASTER