Supreme Court - Daily Orders
M/S Daimler Chrysler India Pvt.Ltd. vs M/S Controls on 5 April, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
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ITEM NO.107(MM) COURT NO.9 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). 353/2008
M/S DAIMLER CHRYSLER INDIA PVT.LTD. Appellant(s)
VERSUS
M/S CONTROLS & SWITCHGEAR COMPANY LTD. & ANR. Respondent(s)
WITH
C.A. No. 19536-19537/2017 (XVII)
(IA No.115716/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.115713/2017-STAY APPLICATION and IA
No.115711/2017-CONDONATION OF DELAY IN FILING APPEAL and IA No./-
and IA No.118473/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
C.A. No. 2633/2018 (XVII)
(IA No.17088/2018-CONDONATION OF DELAY IN FILING and IA
No.17089/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-04-2018 These appeals were mentioned today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For the appearing parties :-
Mr. Prasou K. Jain,Adv.
Mr. Vivek Jain, AOR
Mrs. Shally Bhasin, AOR
Mr. Dhirendra Negi, Adv.
Mr. Krishna Tangirala, Adv.
Mr. Sidharth Sethi, AOR
Mr. Prashanto Chandra Sen, Sr.Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Mr. Udayan Verma, Adv.
Mr. Sanjay Kumar Pathak,, Adv.
Signature Not Verified
Mrs. Niranjana Singh, AOR
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2018.04.06
17:13:22 PKT
Reason:
Mr. Arun Khosla, Adv.
Mr. M. A. Chinnasamy, AOR
Ms. C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal Nos.19536-19537 of 2017 and Civil Appeal No. 2633 of 2018 are de-tagged from the main appeal i.e. Civil Appeal No. 353 of 2008.
At the request of learned counsel for the parties, not to be taken up today.
It is made clear that no further adjournment will be granted.
(SUKHBIR PAUL KAUR) (RENUKA SADANA)
AR CUM PS ASST.REGISTRAR