Supreme Court - Daily Orders
M/S. Tdi Infrastructure Ltd. vs Gurdarshan Singh Kalra on 1 May, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.49 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9437/2016
M/S. TDI INFRASTRUCTURE PVT. LTD. Appellant(s)
VERSUS
GURDARSHAN SINGH KALRA Respondent(s)
(with appln. (s) for bringing on record additional documents and
condonation of delay in filing appeal. and directions and interim
relief and office report)
Date : 01/05/2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Shyam Diwan, Sr. Adv.
Ms. Kanika Agnihotri, Adv.
Ms. Supriya Juneja, AOR
Mr. Aditya Singla, Adv.
Ms. Mehaak Jaggi, Adv.
For Respondent(s) Mr. Sachin Jain, Adv.
Ms. Isha Aggarwal, Adv.
Dr. Kailash Chand, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed in the third week of July, 2017.
In the meantime, the petitioner shall pay a sum of Rs.15,00,000/- (Rupees fifteen lac only) without prejudice to the contentions to be raised in the appeal. When we say without prejudice, it means both sides have liberty to raise their contentions in entirety.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2017.05.02 17:20:41 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master