Supreme Court - Daily Orders
Wind World(India) Ltd vs Aloys Wobben on 11 March, 2014
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ITEM NO.20(MM) COURT NO.8 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 (Civil) No(s). 33252-33263/2013
(From the judgement and order dated 20/09/2013 in WP No.9729/2011,WP
No.9730/2011,WP No.9731/2011,WP No.9732/2011,WP No.9733/2011,WP
No.9734/2011,WP No.9735/2011,WP No.9736/2011,WP No.9737/2011,WP
No.17539/2011,WP No.17540/2011,WP No.17541/2011 of The HIGH COURT OF
MADRAS)
WIND WORLD(INDIA) LTD Petitioner(s)
VERSUS
ALOYS WOBBEN & ORS Respondent(s)
(With appln(s) for permission to place addl. documents on record,permission
to file additional documents and exemption from filing legible copies of
dim annexures and with prayer for interim relief and office report )
(For final isposal)
Date: 11/03/2014 These Petitions were called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Ayush Sharma, Adv.
Mr.M.P.Devanath,Adv.
For Respondent(s)
Mr. Aditya Verma, Adv.
for Mr. Hari Shankar K,Adv.
UPON hearing counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the petitioners.
These matters are adjourned for six weeks.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master