Supreme Court - Daily Orders
M/S Apollo Health And Lifestyle Limited vs Mr. Anupam Saraogi on 28 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.18 COURT NO.3 SECTION XII-A
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). 16154/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-03-2017
IN CCCA NO. 10/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH)
M/S APOLLO HEALTH AND LIFESTYLE LIMITED & ANR. PETITIONER(S)
VERSUS
MR. ANUPAM SARAOGI RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.46241/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Dhruv Wahi, Adv.
Ms. Suruchii Aggarwal, AOR
For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. D. Abhinav Rao, AOR
Ms. Bhabna Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
List the matter for final disposal in the month of November, 2017. However, it will be open for the decree holder to execute the decree insofar as the principal decretal amount is concerned in respect of which notice has not been issued by this Court.
Signature Not Verified Digitally signed by VINOD LAKHINA [VINOD LAKHINA] [ASHA SONI]
Date: 2017.08.29
AR-cum-PS BRANCH OFFICER
16:50:20 IST
Reason: