Supreme Court - Daily Orders
M/S International Nut Alliance Llc vs Binu John on 7 December, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.7 COURT NO.11 SECTION XIA
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). 22006/2014
(Arising out of impugned final judgment and order dated 16/07/2014
in OP No. 1106/2013 passed by the High Court of Kerala at
Ernakulam)
M/S INTERNATIONAL NUT ALLIANCE LLC Petitioner(s)
VERSUS
BINU JOHN Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 22590/2014
(With Interim Relief and Office Report)
Date : 07/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ramesh Babu M. R.,Adv.
For Respondent(s) Mr. K.V. Vishwanathan, Sr.Adv.
Mr. Biju P. Raman, Adv.
Ms. Usha Nandini. V,Adv.
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by the learned Counsel for Respondent seeking one week's time to file Counter Affidavit.
Subject to payment of cost of Rs.1,000/- the Counter Affidavit may be taken on record. The cost to be deposited with the Supreme Court Secretarial Staff Welfare Association.
List in the month of January, 2016.
Signature Not Verified(USHA BHARDWAJ) (SAROJ SAINI) Digitally signed by Usha Rani Bhardwaj Date: 2015.12.14 AR-CUM-PS 16:36:52 IST Reason: COURT MASTER