Supreme Court - Daily Orders
Hero Cycles Limited vs M/S Hero Ecotech Limited . on 12 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.72 COURT NO.7 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). 27778/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/07/2015
IN MAN NO. 121/2015 PASSED BY THE HIGH COURT OF PATNA)
HERO CYCLES LIMITED & ANR. PETITIONER(S)
VERSUS
M/S HERO ECOTECH LIMITED & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR IMPLEADMENT AND PERMISSION TO FILE ADDITIONAL
DOCUMENTS AND INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Akhil Sibal, Adv.
Ms. Malini Sud, Adv.
Mr./Ms. Vidhi Goel, Adv.
Mr./Ms. Shagun, Adv.
Mr. Umesh Kumar Khaitan, Adv.
For Respondent(s) Ms. Kamini Jaiswal, Adv.
Mr. Amitabh Sen, Adv.
Ms. Aditi Pandey, Adv.
Mr. Rajesh Kr. Singh, Adv.
Mr. C.M. Lal, Adv.
Ms. Naney Roy, Adv.
Mr. Pupin, Av.
Ms. Suruchii Aggarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for impleadment is allowed. List the matter after six weeks to enable the parties to continue with the process of settlement and bring the matter to a final conclusion.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.07.13 16:41:12 IST Reason: [VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER