Supreme Court - Daily Orders
Garware Wall Ropers Ltd. vs Coastal Marine Constructions ... on 2 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.54 COURT NO.10 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) No(s). 9213/2018
(Arising out of impugned final judgment and order dated 09-03-2018
in ARBP No. 24/2017 passed by the High Court Of Judicature At
Bombay)
GARWARE WALL ROPERS LTD. Petitioner(s)
VERSUS
COASTAL MARINE CONSTRUCTIONS ENGINEERING LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.50815/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.50814/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS )
Date : 02-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Ashish Wad, Adv.
Mr. P.V. Naik, Adv.
Mrs. Jayashree Wad, Adv.
Mr. Sidharth Mahajan, Adv.
Ms. Sukriti Jaggi, Adv.
For M/s. J S Wad And Co, AOR
For Respondent(s) Mr. Aditya Verma, AOR
Mr. Tribikram, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent seeking adjournment for four weeks to file Counter Affidavit, the matter is adjourned for four weeks.
Signature Not Verified (R. NATARAJAN) Digitally signed by R (SAROJ KUMARI GAUR) NATARAJAN COURT MASTER (SH) Date: 2018.07.02 16:48:55 IST BRANCH OFFICER Reason: