Supreme Court - Daily Orders
Somnath Chatterjee And Another vs Sharmila Shetty on 27 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.28 COURT NO.9 SECTION XVI
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). 19418/2015
(Arising out of impugned final judgment and order dated 08/05/2015
in FMA No. 760/2015 passed by the High Court of Calcutta)
SOMNATH CHATTERJEE AND ANOTHER Petitioner(s)
VERSUS
SHARMILA SHETTY Respondent(s)
(With appln. (s) for permission to file additional documents)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. R. Banerji, Sr. Adv.
Mr. Ratnesh Rai, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Jeevan Ballav, Adv.
Ms. Abhisaar Biaragi, Adv.
For M/s. Khaitan & Co.
For Respondent(s) Mr. A.M. Singhvi, Sr. Adv.
Mr. Rana Mukherjee, Sr. Adv.
Mr. Subhojit Ray, Adv.
Mr. Sakya Sen, Adv.
Ms. Sonia Dube, Adv.
Ms. Kanchan Yadav, Adv.
For M/s. Victor Moses & Associates
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners says that he would like to file a registered will on record. List the matter after needful is done.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.07.27 12:05:02 IST Reason: (MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER