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M/S India Cements Capital Ltd. vs William on 22 July, 2016

Author: Kurian Joseph

Bench: Kurian Joseph

  ITEM NO.20                             COURT NO.10               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) Diary No(s).                 39793/2015

  (Arising out of impugned final judgment and order dated 18/08/2015
  in CRP No. 116/2014 passed by the High Court Of Kerala At Ernakulam)

  M/S INDIA CEMENTS CAPITAL LTD.                                   Petitioner(s)

                                                VERSUS

  WILLIAM & ORS                                                    Respondent(s)
  (Office report on default)

  Date : 22/07/2016 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE KURIAN JOSEPH
                                           [IN CHAMBER]

  For Petitioner(s)
                                     Mr. Ashwani Bhardwaj,Adv.

  For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

In case the defects, pointed out by the Registry, are not cured within three weeks from today, the petition(s) will stand dismissed without further reference to the Court.

Any application for refiling/restoration of the petition(s) shall be entertained only subject to payment of costs of Rs.1,000/- to the Supreme Court Legal Services Committee.

Thereafter, the Registry shall proceed further in the matter.

[SHARDA KAPOOR] [SUKHBIR PAUL KAUR] Reason:

                             COURT MASTER                    A.R.-CUM-P.S.