Supreme Court - Daily Orders
M/S Lancor Holdings Limited vs Prem Kumar Menon on 15 November, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.9 COURT NO.8 SECTION XII
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). 5423-5424/2019
(Arising out of impugned final judgment and order dated 30-01-2019
in OSA No. 39/2017 30-01-2019 in CO No. 58/2017 passed by the High
Court Of Judicature At Madras)
M/S LANCOR HOLDINGS LIMITED PETITIONER(S)
VERSUS
PREM KUMAR MENON & ORS. RESPONDENT(S)
(IA No. 45424/2022 - APPLICATION FOR PERMISSION, IA No. 99413/2022
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
33519/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 15-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. M. Karpagavinayagam, Sr. Adv.
Mr. Amol Chitale, Adv.
Mr. Deepak Sharma, Adv.
Mr. Nitin Kumar, Adv.
Ms. Pragya Baghel, AOR
For Respondent(s) Mr. S.A. Sundaram, Sr. Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Ms. Puspita Basak, Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Mr. P.B. Suresh, Adv
Mr. Vipin Nair, AOR
Mr. Arindam Ghosh, Adv.
Signature Not Verified
Mr. Vinayak Mishra, Adv.
Digitally signed by
POOJA SHARMA
Date: 2022.11.18
17:39:01 IST
Reason: Mr. P. B. Suresh, AOR
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UPON hearing the counsel the Court made the following
O R D E R
During the course of hearing, on a suggestion given by the Court, learned Counsel for the parties, on instructions, state that the parties would like to explore the possibility of settlement through mediation. Learned Counsel for the parties also agreed that the matter may be referred to former Chief Justice of India, Hon’ble Mr. Justice R.M. Lodha for mediation.
Copy of this order be sent to the learned mediator. Re-list in the month of March, 2023 on a non-miscellaneous day.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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