Supreme Court - Daily Orders
Board Of Trustees Port Of Chennai Rep By ... vs M/S Metso Minerals (India) Pvt Ltd on 9 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.14 COURT NO.12 SECTION XII
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). 28832/2017
(Arising out of impugned final judgment and order dated 25-11-2016
in OSA No. 198/2016 passed by the High Court Of Judicature At
Madras)
BOARD OF TRUSTEES PORT OF CHENNAI REP BY ITS CHAIRMANPetitioner(s)
VERSUS
M/S METSO MINERALS (INDIA) PVT LTD Respondent(s)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. V.Vasudevan, Adv.
Mr. R. Nedumaran, AOR
For Respondent(s) Mr. Rohan Batra, Adv.
Mr. Ravinder Nijhavan, Adv.
Mr. S. S. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the petitioner seeking adjournment on the ground of personal difficulty, list the matter after one week.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2018.02.10
13:49:33 IST
Reason: