Supreme Court - Daily Orders
Bci Staff Colony Residential Welfare ... vs Appellate Authority For Industrial And ... on 8 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.7 COURT NO.10 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2011 in Civil Appeal No(s). 10127/2011
BCI STAFF COLONY,RES.WELF.ASSN. Appellant(s)
VERSUS
APPELLATE AUTH.FOR INDUS.& FIN.RECO.&ORS Respondent(s)
(for directions with memorandum of settlement)
WITH
I.A. NO.2 in
C.A. No. 10128/2011
(With appln.(s) for directions with memorandum of settlement)
Date : 08/08/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Ravi Prakash Mehrotra,Adv.
Mr. Dhruv Mehta, Sr.Adv.
Mr. Sibo Sankar Mishra,Adv.
Mr. Uma Kant Mishra, Adv.
Mr. Niranjan Sahu, Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr.Adv.
Mr. Sibo Sankar Mishra,Adv.
Mr. Uma Kant Mishra, Adv.
Mr. Niranjan Sahu, Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Dushyant Kumar, Adv.
Mr. Gagan Gupta,Adv.
Ms. Rakhi Ray,Adv.
Mr. S.S. Ray, Adv.
Mr. Vaibhav Gulia, Adv.
Mr. Rajan Tyagi, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.09 17:04:23 IST Reason: Mr. Dhruv Mehta, learned senior counsel for the auction purchaser-appellant in C.A. No.10128/2011 submits that he is no more pursuing the Interlocutory Application.
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However, the learned counsel for the appellant in C.A. No.10127/2011 seeks some more time to get clear instruction on his stand.
Parties are free to file additional documents which are part of original record before the High Court.
Post the appeals for hearing in the 2nd week of January, 2017.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. ASSISTANT REGISTRAR