Supreme Court - Daily Orders
Abraham T J vs M/S Nandi Infrastructure Corridor ... on 16 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.44 COURT NO.6 SECTION II-C
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 (Crl.) No. 397/2017
(Arising out of impugned final judgment and order dated 07-04-2016
in WA No. 5450/2013 passed by the High Court of Karnataka at
Bengaluru)
ABRAHAM T J Petitioner(s)
VERSUS
M/S NANDI INFRASTRUCTURE CORRIDOR
ENTERPRISES LIMITED & ORS. Respondent(s)
(With IA 853/2017 - FOR EXEMPTION FROM FILING O.T.)
WITH
SLP (Crl.) No. 394/2017
(With I.A. No. 849/2017 – EXEMPTION FROM FILING O.T.)
SLP (Crl.) No. 396/2017
(With I.A. No. 851/2017 – EXEMPTION FROM FILING O.T.)
Date : 16-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Petitioner-in-person
Mr. Sriram P., AOR
For Respondent(s)
Mr. Joseph Aristotle S., AOR
Ms. Priya Aristotle, Adv.
Mr. H. N. Salve, Sr. Adv.
Dr. A. M. Singhvi, Sr. Adv.
Signature Not Verified Mr. Mahesh Agarwal, Adv.
Digitally signed by
NIDHI AHUJA Ms. Aastha Mehta, Adv.
Date: 2018.04.21
13:48:58 IST
Reason: Mr. Himanshu Satija, Adv.
Mr. E. C. Agrawala, AOR
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SLP (Crl.) No. 397/2017 etc.
Mr. K. T. Anantnenam A., Adv.
Mr. Ramesh Singh, Adv.
Mr. G. Deshpandey, Adv.
Mr. Vasudevan Raghavan, AOR
Mr. Sharanagouda Patil, Adv.
M/S. S-legal Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioner, who appears in person, has brought a chart. Let copies of the same be given to the counsel for the opposite side.
List the matter on 09th July, 2018.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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