Supreme Court - Daily Orders
M/S. Diksha Holdings Limited vs Comunidade Of Poinguinim And Ors. on 9 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.46 COURT NO.5 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). 31260/2015
(Arising out of impugned final judgment and order dated 18/04/2015
in FA No. 40/2009 passed by the High Court of Bombay at Goa)
M/S. DIKSHA HOLDINGS LIMITED Petitioner(s)
VERSUS
COMUNIDADE OF POINGUINIM & ORS. Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 29892/2015
(With Interim Relief and Office Report)
Date : 09/01/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Ms. Binu Tamta,Adv.
Mr. Dhruv Tamta, Adv.
For Respondent(s) Mr. Pratap Venugopal, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
Ms. Kanika Kalaiyarasan, Adv.
For M/s K.J. John & Co.
UPON hearing the counsel the Court made the following
O R D E R
Issue fresh notice to Comunidade of Poinguinim.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.10
16:52:31 IST
Reason: