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Supreme Court - Daily Orders

Gosain Kewal Ramji ... vs Parveen Kumar (Dead)Thr.Lrs . on 31 March, 2015

Bench: Madan B. Lokur, Adarsh Kumar Goel

     ITEM NO.4                                  COURT NO.7                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).   460/2011
     (Arising out of impugned final judgment and order dated 24/09/2010
     in WP No. 9179/2009 passed by the High Court Of Delhi At New Delhi)
     GOSAIN KEWAL RAMJI COOP.GR.HNG.ST.LTD.                                 Petitioner(s)

                                                        VERSUS

     PARVEEN KUMAR & ORS.                           Respondent(s)
     (With appln. (s) for impleadment and permission to place addl.
     documents on record and office report)
     (For final disposal)
     Date : 31/03/2015                    This petition was called on for hearing today.

     CORAM :                              HON'BLE MR. JUSTICE MADAN B. LOKUR
                                          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)                    Mr.   M. Dutta, Adv.
                                          Mr.   P. S. Sudheer,Adv.
                                          Mr.   Rishi Maheshwari, Adv.
                                          Ms.   Anne Mathew, Adv.
                                          Mr.   Raj Kumar Kaushik, Adv.

     For Respondent(s)                    Mr. Abhinav Mukerji,Adv.
                                          Mr. Purnima Krishna, Adv.
                                          Mr. Praveen Swarup,Adv.
                                          Mrs. Anil Katiyar,Adv.
                                          Mr. Rudreshwar Singh, Adv.
                                          Mr. Tapesh Kumar Singh,Adv.
                                          Mr. Gopal Jha, Adv.
                                          Mr.   P.K. Dey, Adv.
                                          Ms.   Rekha Pandey, Adv.
                                          Ms.   Gunwant Dara, Adv.
                                          Mr.   R.S. Nagar, Adv.
                                          Mr.   D.S. Mahra, Adv.
                           UPON hearing the counsel the Court made the following
                                                 O R D E R

Leave granted.

Signature Not Verified Interim order to continue till the disposal of the case. Digitally signed by Meenakshi Kohli Date: 2015.04.01 12:31:58 IST Reason:

(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER