Supreme Court - Daily Orders
M/S.Adigear International vs State Nct Of Delhi on 14 February, 2015
Bench: Arun Mishra, Prafulla C. Pant
1
ITEM NO.22 LOK ADALAT NO.3 SECTION II
BEFORE THE SUPREME COURT LOK ADALAT
HELD AT NEW DELHI
[Organised by National Legal Services Authority and
Supreme Court Legal Services Committee
UNDER SECTION 19 OF THE LEGAL SERVICES AUTHORITIES ACT, 1987]
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2445/2014
M/S.ADIGEAR INTERNATIONAL & ORS. Petitioner(s)
VERSUS
STATE NCT OF DELHI & ANR Respondent(s)
WITH SLP(Crl) No. 2447/2014 WITH SLP(Crl) No. 2450/2014 WITH SLP(Crl) No. 2453/2014 WITH SLP(Crl) No. 2546/2014 Date : 14th February, 2015 CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Rishi Raj Jaiswal, Adv.
Ms. Rakhi Ray,Adv.
For Respondent(s) Mr. Sumit Bansal, Adv.Signature Not Verified Mr. Gagan Gupta,Adv. Digitally signed by Usha Rani Bhardwaj Date: 2015.02.18 13:47:47 IST Reason:
Mr. Kamal Kishore, Adv.
Mr. W.A. Quadani, Adv.
Mr. Kamal Kishore, Adv.
Mr. D.S. Mahra, Adv.2
P R O C E E D I N G S The dispute between the parties has been referred for determination to the Lok Adalat.
Learned counsel for the Petitioners prays time to obtain instructions. List the matters before the Court after four week.
…....................J …...................J (PRAFULLA C. PANT) (ARUN MISHRA) MEMBER, LOK ADALAT MEMBER, LOK ADALAT