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Supreme Court - Daily Orders

Wind World(India) Ltd vs Aloys Wobben on 22 September, 2015

Bench: Jagdish Singh Khehar, R. Banumathi

     ITEM NO.9                          COURT NO.4                  SECTION XII

                               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).
     33252-33263/2013

     (Arising out of impugned final judgment and order dated 20/09/2013
     in WP No. 9729/2011,20/09/2013 in WP No. 9730/2011,20/09/2013 in WP
     No. 9731/2011,20/09/2013 in WP No. 9732/2011,20/09/2013 in WP No.
     9733/2011,20/09/2013 in WP No. 9734/2011,20/09/2013 in WP No.
     9735/2011,20/09/2013 in WP No. 9736/2011,20/09/2013 in WP No.
     9737/2011,20/09/2013 in WP No. 17539/2011,20/09/2013 in WP No.
     17540/2011,20/09/2013 in WP No. 17541/2011 passed by the High Court
     Of Madras)

     WIND WORLD(INDIA) LTD                                            Petitioner(s)

                                                 VERSUS

     ALOYS WOBBEN & ORS                                          Respondent(s)

     (With appln. for permission to file addl. documents, permission to
     place addl. documents on record, exem. from filing legible copies
     of dim annexures and interim relief and office report)
     (For final disposal)

     Date : 22/09/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)              Mr. Anil Dutt,Adv.
                                    Mr. Sudarshan Singh Shekhawat,Adv.
                                    Mr. M. P. Devanath,Adv.

     For Respondent(s)              Mr.   Sudhir Chandra,Sr.Adv.
                                    Mr.   Pravin Anand,Adv.
                                    Mr.   Shrawan Chopra,adv.
                                    Mr.   Aditya Verma,adv.
                                    Ms.   Abhilasha Nautiyal,Adv.
                                    Ms.   Aarti Goyal,Adv.
                                    Ms.   S.Lakshmi,Adv.
                                    Mr.   Krishnendu Satya,Adv.
                                    Mr.   Vivek A. Vashi,Adv.

Signature Not Verified
                          UPON hearing the counsel the Court made the following
Digitally signed by
Suman Wadhwa
Date: 2015.09.23
                                             O R D E R

13:46:57 IST Reason:

Learned counsel for the petitioner states, that in terms of the directions issued by the Bombay High Court -2- referred to in the motion Bench order dated 13.01.2013 the Company Law Board is seized of the matter and is in the process of adjudicating the same finally, in the month of November, 2015. He further states that this case be deferred to await the decision of the Company Law Board.
List in the month of December, 2015.
      (SUMAN WADHWA)                          (RENUKA SADANA)
        AR-cum-PS                              COURT MASTER