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Ajay Singh vs Kal Airways Private Limited on 28 July, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

     ITEM NO.43                               COURT NO.12                  SECTION XIV

                                   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).    18558/2017

     (Arising out of impugned final judgment and order dated 03-07-2017
     in FAOOS No. 61/2016 passed by the High Court of Delhi at New
     Delhi)
     AJAY SINGH                                                            Petitioner(s)
                                     VERSUS
     KAL AIRWAYS PRIVATE LIMITED & ORS.                                    Respondent(s)
     (FOR ADMISSION and I.R. and IA No.59765/2017-PERMISSION TO FILE
     LENGTHY LIST OF DATES)
     WITH
     SLP(C) No. 18645/2017 (XIV)
     (FOR ADMISSION and I.R. and IA No.60109/2017-PERMISSION TO FILE
     LENGTHY LIST OF DATES)

     Date : 28-07-2017 These petitions were called on for hearing today.
     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
     For Petitioner(s)                 Mr.   Mukul Rohtagi, AG
                                       Mr.   Harish Salve, Sr. Adv.
                                       Mr.   Atul Sharma, Adv.
                                       Mr.   Abhishek Sharma, Adv.
                                       Mr.   Kashish Arora, Adv.
                                       Mr.   Abhinav Sharma, Adv.
                                       Mr.   M. R. Shamshad, AOR

     For Respondent(s)                 Mr.   Abhishek Manu Singhvi, Sr. Adv.
                                       Mr.   Shyam Divan, Sr. Adv.
                                       Mr.   A. Bhattacharya, Adv.
                                       Mr.   K. Dev, Adv.
                                       Mr.   Aditya Vikram, Adv.
                                       Mr.   Abhay Kumar, AOR
                                       Mr.   Saurabh Mishra, Adv.
                                       Mr.   Vineet Kr. Singh, Adv.

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

Heard learned Senior Counsel for the parties. The Special Leave Petitions are dismissed since these are from an interlocutory order.

Date: 2017.08.03 Pending application(s) stand(s) disposed of.

     (RASHI GUPTA)                                                      (SAROJ KUMARI GAUR)
     SENIOR PERSONAL ASSISTANT                                             BRANCH OFFICER