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Supreme Court - Daily Orders

Bombay Forgings Ltd. vs Messrs. Manilal And Son on 18 July, 2016

Bench: A.K. Sikri, N.V. Ramana

                                                  1

     ITEM NO.39                           COURT NO.12                  SECTION IX

                               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).    17158/2016

     (Arising out of impugned final judgment and order dated 23/03/2016
     in APL No. 579/2015 22/03/2016 in CHSW No. 1075/2015 23/03/2016 in
     CS No. 1075/2015 22/03/2016 in APL No. 579/2015 passed by the High
     Court Of Bombay)

     BOMBAY FORGINGS LTD.                                              Petitioner(s)

                                                 VERSUS

     MESSRS. MANILAL AND SON                            Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment)

     Date : 18/07/2016 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)             Mr.   K.K. Venugopal, Sr. Adv.
                                   Mr.   Shekhar Naphade, Sr. Adv.
                                   Mr.   Shyam Divan, Sr. Adv.
                                   Mr.   Mulraj K. Shah, Adv.
                                   Mr.   Mahesh Agarwal, Adv.
                                   Ms.   Hemlata Jain, Adv.
                                   Mr.   Aditya Khandeparkar, Adv.
                                   Mr.   Arjun Motwani, Adv.
                                   Mr.   S. Wagle, Adv.
                                   Mr.   Parul Shukla, Adv.
                                   Ms.   Devika Mohan, Adv.
                                   Mr.   Rishabh Parikh, Adv.
                                   Mr.   E. C. Agrawala,Adv.


     For Respondent(s)             Mr.   K.V. Viswanathan, Sr. Adv.
                                   Mr.   R.N. Karanjawala, Adv.
                                   Ms.   Ruby Singh Ahuja, Adv.
                                   Ms.   Deepti Sarin, Adv.
                                   Mr.   Karan Dev Chopra, Adv.
                                   Ms.   Manik Karanjawala,Adv.
Signature Not Verified
                                   Mr.   Rohan Dakshini, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2016.07.19
                                   For    M/s. Karanjawala & Co.
12:06:30 IST
Reason:


     `                             Mr.   C.S. Vaidyanathan, Sr. Adv.
                                   Mr.   Prag P. Tripathi, Sr. Adv.
                                   Mr.   Mahesh Agarwal, Adv.
                                   Mr.   Ankur Saigal, Adv.
                                       2

                        Mr. Himanshu Satija, Adv.
                        For Mr. E.C. Agrawala, Adv.

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

Issue notice.

Ms. Manik Karanjawala, learned counsel accepts notice on behalf of the respondent and thus, the service of notice is waived. Counter affidavit be filed within four weeks. Rejoinder be filed within two weeks thereafter. List on a non-miscellaneous day for disposal after eight weeks.



           (Ashwani Thakur)                       (Tapan Kr. Chakraborty)
             COURT MASTER                             COURT MASTER