Supreme Court - Daily Orders
Mr. Lovis Oswam Anthony Viegas vs V M Salagaonkar And Bro Ltd on 1 December, 2014
Bench: V. Gopala Gowda, Rohinton Fali Nariman
ITEM NO.24 COURT NO.11 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)......CC No(s).
19196/2014
(Arising out of impugned final judgment and order dated 20/06/2013
in WP No. 704/2011 passed by the High Court Of Bombay At Goa)
LOVIS OSWAM ANTHONY VIEGAS Petitioner(s)
VERSUS
V M SALAGAONKAR AND BRO LTD AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. B. Sridhar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, there shall be stay of operation and effect of the impugned final order dated 20.06.2013, passed by the High Court of Bombay at Goa in W.P. No. 704 of 2011, during the pendency of this petition.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.12.02 16:56:01 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER