Supreme Court - Daily Orders
The Chief Financial ... vs M/S. Best Cotton Mills, Ht Sc No 129 And ... on 1 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.12 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5/2016 in Civil Appeal No.1897/2015
THE CHIEF FINANCIAL CONTROLLER/REVENUE TAMIL
NADU ELECTRICITY BOARD Appellant(s)
VERSUS
BEST COTTON MILLS, HT SC NO 129 AND 271 Respondent(s)
(for directions and office report)
WITH
I.A. Nos.19-24 in C.A. No. 9677-9682/2013
(With appln.(s) for directions and office report)
Date : 01/07/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. G. Umapathy, Adv.
Mr. S. Vallinayagam, Adv.
Mr. C. K. Rai,Adv.
Mr. Satya Mitra Garg,Adv.
For Respondent(s) Mr. Darpan K.M, Adv.
Mr. D. L. Chidananda,Adv.
Mr. K. C. Dua,Adv.
Mr. S. Santanam Swaminadhan, Adv.
Ms. Nishtha Khurana, Adv.
Mr. T. Anil Kumar, Adv.
Mr. Anil Kaushik, Adv.
Ms. Arunima Dwivedi, Adv.
Mr. Anand Ganeshan, Adv.
Mr. Senthil Jagadeesan, Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Signature Not Verified
Ms. Suchitra Kumbhat, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.07.02
12:56:16 IST
Reason:
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondents seeking adjournment, matters are adjourned for four weeks.
In the meantime, parties are free to complete their pleadings.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER