Supreme Court - Daily Orders
Arvind Kumar Newar And Ors Etc vs Harsh Vardhan Lodha And Ors Etc on 16 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.57 COURT NO.8 SECTION XVI
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).
23489-23491/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 12/06/2014
IN GA NO. 533/2014 IN APOT NO. 508/2010, GA NO. 531/2014 IN APOT
NO. 550/2010 AND GA NO. 532/2014 IN APOT NO. 551/2010 PASSED BY
THE HIGH COURT OF CALCUTTA)
ARVIND KUMAR NEWAR AND ORS ETC PETITIONER(S)
VERSUS
HARSH VARDHAN LODHA AND ORS ETC RESPONDENT(S)
(WITH APPLN. (S) FOR DELETION OF THE NAME OF RESPONDENT AND
IMPLEADMENT AND PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
PERMISSION TO FILE LENGTHY LIST OF DATES AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 16/03/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sanjiv Sen, Sr. Adv.
Ms. Vanita Bhargava, Adv.
Mr. Mohit Abraham, Adv.
Mr. Abhisar Bairagi, Adv.
for M/s Khaitan & Co.
For Respondent(s) Mr. Debanjan Mandal, Adv.
Mr. Sanjiv Kumar Trivedi, Adv.
Ms. Sangeeta Mandal, Adv.
Ms. Swati Sinha, Adv.
Ms. Shruti Swaika,Adv.
for M/s Fox Mandal & Co.
Mr. Debanjan Mandal, Adv.
Mr. Sanjiv Kumar Trivedi,
Ms. Shruti Swaika, Adv.
Ms. Pallavi Langar, Adv.
Mr. C.A. Sundaram, Sr. Adv.
Mr. Debanjan Mandal, Adv.
Mr. Sanjiv Kumar Trivedi, Adv.
Mr. Sumit Goel, Adv.
Signature Not Verified
Ms. Shruti Swaika, Adv.
Digitally signed by
Vinod Lakhina
Date: 2015.03.18
Ms. Sanjana Ramachandran, Adv.
16:49:13 IST
Reason: Mr. Sameer Parekh, Adv.
For M/s Parekh & Co.
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UPON hearing the counsel the Court made the following
O R D E R
Limited notice in these Special Leave Petitions was issued on 12th September, 2014 in the following terms:
“Exemption from filing certified copy of the impugned order is allowed.
Issue notice returnable in four weeks to show cause as to why the alternative request made by Justice R.V. Raveendran to permit him to resign should not be accepted leaving it open to the High Court to make an appropriate interim arrangement” Though a request of adjournment has been made, having regard to the aforesaid limited notice issued we are not inclined to adjourn the case. The request made by Mr. Justice R.V. Raveendran is accepted and the High court is directed to make appropriate alternative arrangements as may be required.
The Special Leave petitions are disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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