Supreme Court - Daily Orders
M/S Victory Shipping Pte. Ltd. vs Owners And Parties Interested In The ... on 8 July, 2014
Z ITEM NO.601 COURT NO.12 SECTION X
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 (C) No(s). 16599-16600/2014
(Arising out of impugned final judgment and order dated 19/06/2014
in OSA No. 140/2014 and MP No. 1/2014 passed by the High Court Of
Madras)
M/S VICTORY SHIPPING PTE. LTD. Petitioner
(s)
VERSUS
OWNERS AND PARTIES Respondent(s)
INTERESTED IN THE STEAM COAL AND ORS
(With prayer for interim relief)
Date : 08/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. P.B. Suresh,Adv.
Mr. S.Vasudevan,Adv.
Mr. Vipin Nair,Adv.
Mr. Udayaditya Banerjee,Adv.
M/s. Temple Law Firm ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Madhu Bala(MADHU BALA) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Date: 2014.07.09 18:20:49 IST Reason: