Supreme Court - Daily Orders
Renuka Ramnath And Etc vs Hasham Investments And Trading Co. Pvt ... on 10 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.55 COURT NO.9 SECTION IIB
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).
9133-9134/2014
(Arising out of impugned final judgment and order dated 01/07/2014
in CRLP No. 627/2010 and CRLP No. 628/2010 passed by the High Court
of Karnataka at Bangalore)
RENUKA RAMNATH AND ETC Petitioner(s)
VERSUS
HASHAM INVESTMENTS AND TRADING CO. PVT LTD Respondent(s)
(with interim relief and office report)
Date : 10/08/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. Shravanth Paruchuri, Adv.
Mr. Mayur Bhojwani, Adv.
Mr. Ram Babu, Adv.
for M/s. M. Rambabu & Co.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Radhika Gautam, Adv.
Mr. Satender Kumar, Adv.
Mr. Rishabh Parikh, Adv.
Mr. Rohan, Adv.
for Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. However, the petitioners are at liberty to apply for discharge and that will be considered by the trial court Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.08.10 on its own merits.
16:58:00 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER