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Late Kanwar Chand Saboo Thr. Lrs. Arvind ... vs Texmaco Infrastructure And Holding ... on 11 January, 2016

Bench: V. Gopala Gowda, Uday Umesh Lalit

     ITEM NO.34                                  COURT NO.10                  SECTION II

                                   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 (Crl.)                     No(s).     46-47/2016

     (Arising out of impugned final judgment and order dated 26/08/2015
     in CRMC No. 4985/2013 and CRLMA No. 17896/2013 passed by the High
     Court Of Delhi At New Delhi)

     LATE KANWAR CHAND SABOO THR. LRS. ARVIND SABOO                          Petitioner(s)

                                                        VERSUS

     TEXMACO INFRASTRUCTURE AND HOLDING LTD.
     (FORMERLY KNOWN AS TEXMACO LTD.)                                         Respondent(s)

     (With interim relief and office report)

     Date : 11/01/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE V. GOPALA GOWDA
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                     Mr.   P.V. Yogeswaran, Adv.
                                           Mr.   Gopal Singh Chavhan, Adv.
                                           Mr.   Viswajeet Sharma, Adv.
                                           Mr.   Deepak Goel,Adv.

     For Respondent(s)

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

Heard.

No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are dismissed accordingly. Pending application(s), if any, stands disposed of.

                           COURT MASTER                               COURT MASTER
Date: 2016.01.11
18:12:44 IST
Reason: