Supreme Court - Daily Orders
North East Lubrica Pvt.Ltd vs Kolkata Port Trust on 14 March, 2014
ITEM NO.56 COURT NO.11 SECTION III
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 (Civil) No(s).5650-5651/2014
(From the judgement and order dated 09/12/2013 in MAT No.1594/2013 and CAN
No.10430/2013 of The HIGH COURT OF CALCUTTA)
NORTH EAST LUBRICA PVT.LTD AND ANR Petitioner(s)
VERSUS
KOLKATA PORT TRUST AND ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment,permission to file additional documents and prayer for interim
relief)
Date: 14/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Ms. Neelam Sharma, Adv.
Mr. Ajay Sharma,Adv.
For Respondent(s) Mr. Parag P. Tripathi, Sr. Adv.
Mr. A.V. Rangam,Adv.
Ms. Vishnupriya Sainath, Adv.
Mr. Buddy A. Ranganathan, Adv.
UPON hearing counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioners, the case is adjourned for two weeks.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER