Supreme Court - Daily Orders
Rashmi Metaliks Ltd vs Kolkata Metropolitian Dev.Authority & ... on 2 April, 2014
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ITEM NO.MM-4A COURT NO.4 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 (Civil) No(s).8767-8768/2014
(From the judgement and order dated 11/03/2014 in ASTA No.50/2014,AST
No.81/2014 of The HIGH COURT OF CALCUTTA)
RASHMI METALIKS LTD & ANR Petitioner(s)
VERSUS
KOLKATA METROPOLITIAN DEV.AUTHORITY & OR Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
Date: 02/04/2014 These Petitions were called on for hearing Iin
the Mentioning List today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Narsimha,Sr.Adv.
Mr. Joydeep Mazumdar,Adv.
Mr. Rohit dutta,Adv.
Mr. Prabhat Srivastva
Mr. Soumya Dutta,Adv.
Mr. Shibashish Misra,Adv.
For Respondent(s) Mr. Jayant Bhushan,Sr.Adv.
Mr. Nitish Massay,Adv.
Mr. Sanjeev,Adv.
M/S. Khaitan & Co.,Adv.
Mr. Pradeep Ghosh,Sr.Adv.
Mr. Rajesh Srivastava ,Adv
Mr.Raghvendra Pratap Singh,Adv.
Ms. Anindita Gupta,Adv.
Ms. Suresh Kumari,Adv.
UPON hearing counsel the Court made the following
O R D E R
Taken on board. Heard.
The special leave petitions are dismissed.
(O.P. SHARMA) (M.S. NEGI) COURT MASTER ASSISTANT REGISTRAR