Supreme Court - Daily Orders
Somnath Chatterjee vs Sharmila Vijay Shetty And Others on 28 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
SLP(C)No.5807/16 1
ITEM NO.36 COURT NO.3 SECTION XIV
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).5807/2016
(Arising out of impugned final judgment and order dated 22/01/2016
in FAO No.33/2014 passed by the High Court of Gauhati)
SOMNATH CHATTERJEE & ORS Petitioner(s)
VERSUS
SHARMILA VIJAY SHETTY AND OTHERS Respondent(s)
(With appln.(s) for permission to file additional documents)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.Gopal Subramanium, Sr.Adv.
Mr.Ratnanko Banerjee, Sr. Adv.
Mr.R.Roi, Adv.
Mr.Ajay Bhargava, Adv.
Ms.Vanita Bhargava, Adv.
Ms.Anusha Romesh, Adv.
Mr.Pallav Patil, Adv.
Mr.Abhisar Bairagi, Adv.
For M/s. Khaitan & Co., Adv.
For Respondent(s) Mr.C.A.Sundaram, Sr.Adv.
Ms.Sonia Dube, Adv.
Mr.Amit Vyas, Adv.
Ms.Kanchan Yadav, Adv.
For M/s. Victor Moses & Associates, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Having heard Mr.Gopal Subramanium, learned senior counsel appearing on behalf of the petitioners and Mr.C.A.Sundaram, learned Signature Not Verified Digitally signed by senior counsel appearing on behalf of respondent No.1, we are of SATISH KUMAR YADAV Date: 2016.03.28 17:29:58 TLT Reason: the view that the impugned order passed by the High Court deserves no interference in exercise of our jurisdiction under Article 136 SLP(C)No.5807/16 2 of the Constitution of India, save and except, that respondent No.1 shall not transfer, alienate or create any third party rights with respect to the concerned 2,21,230 shares, which are subject matter of the suit, during the pendency of the suit, and that, the instant direction shall abide by the final outcome of the case.
The special leave petition stands disposed of in the above terms.
As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER