Supreme Court - Daily Orders
Messer Holdings Ltd. vs Shyam Madanmohan Ruia . on 10 March, 2015
Bench: J. Chelameswar, R.K. Agrawal
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ITEM NO.15 (M) COURT NO.6 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).33429-33434/2010
(Arising out of impugned final judgment and order dated 01/09/2010
in AN No. 855/2003,01/09/2010 in NOM No. 534/2002,01/09/2010 in SN
No. 509/2001,01/09/2010 in NOM No. 1308/2005,01/09/2010 in NOM No.
3956/2005,01/09/2010 in NOM No. 4118/2007,01/09/2010 in NOM No.
1973/2008,01/09/2010 in NOM No. 1418/2008 passed by the High Court
Of Bombay)
MESSER HOLDINGS LTD. Petitioner(s)
VERSUS
SHYAM MADANMOHAN RUIA & ORS. Respondent(s)
(with appln. (s) for directions and exemption from filing c/c of
the impugned judgment and permission to file additional documents
and permission to file lengthy list of dates and vacation of status
quo and interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 23088-23090/2012
(With Office Report)
Date : 10/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. A. Venayagam Balan,Adv.
Ms. Aruna Gupta,Adv.
For Respondent(s) Mr. Abhinav Agrawal,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. E. C. Agrawala,Adv.
Mrs. Prabha Swami,Adv.
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.03.11
Mr. Shurgesh,Adv.
Ms. Aruna Gupta,Adv.
17:31:59 IST
Reason:
Mr. F.S. Nariman,Sr.Adv.(Mentioned by)
Mr. Karl shroff,Adv.
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Mr. Debmalya Banerjee,Adv.
Mr. Jasmeet Singh,Adv.
Mrs. Manik Karanjawala,Adv.
Ms. J. Saran,Adv.
For M/s. Karanjawala & Co.,Adv.
Ms. Mohna,Adv.
Mr. Geetali Talukdar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the parties, list the matter on 14th July, 2015 high up on the list subject to overnight part heard matter.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER