Supreme Court - Daily Orders
Asian Electronics Limited vs Tata Motors Limited on 31 October, 2014
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
ITEM NO.203 COURT NO.1 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). 14865/2007
(Arising out of impugned final judgment and order dated 10/07/2007
in APP No. 385/2007,10/07/2007 in ARB No. 263/2006 passed by the
High Court Of Bombay)
ASIAN ELECTRONICS LIMITED Petitioner(s)
VERSUS
TATA MOTORS LIMITED Respondent(s)
(with appln. (s) for directions and permission to file additional
documents and interim relief and office report)
(for final disposal)
WITH
SLP(C) No. 15093/2007
(With Interim Relief and Office Report)
I.A.NO.5 (Appln.for directions)
Date : 31/10/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Somiran Sharma, Adv.
for Mr. K. R. Sasiprabhu,Adv.
For Respondent(s) Mr.Santosh Paul, Adv.
Mr. M. J. Paul,Adv.
Debopriya Pal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.11.01 13:49:19 IST Leave granted.
Reason:(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar