Supreme Court - Daily Orders
Samsung Electronics Company Limited vs Kapil Wadhwa . on 1 April, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.4 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 5/2014 in Civil Appeal No.8600/2013
SAMSUNG ELECTRONICS COMPANY LTD.& ANR. Appellant(s)
VERSUS
KAPIL WADHWA & ORS. Respondent(s)
(For intervention) Date : 01/04/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT [IN CHAMBERS] For Appellant(s) Mr. K. V. Vishwanathan, Sr. Adv.
Mr. Pravin Anand, Adv.
Mr. Deepti Sarin, Adv.
Ms. Eesha Mohapatra, Adv. Mr. Nishcahlanand, Adv. Mr. Aman Taneja, Adv.
M/s. Karanjawala & Co.
For Respondent(s) Mr. Gaurav Sharma,Adv.
Mr. Dhawal Mohan, Adv.
Mr. Neeraj Kumar, Adv.
Mr. Mohit D. Ram,Adv.
Mr. R. Nedumaran,Adv.
Mr. Aditya Verma, Adv.
Ms. S. Lakshmi, Adv.
Ms. Aarti Goyal, Adv.
Ms. Liz Mathew,Adv.
Mr. M. f. Philip, Adv.
Mr. Nitin Thukral, Adv. Ms. Lakshmi Iyer, Adv.
M/s. Parekh & Co.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.04.04 UPON hearing the counsel the Court made the following 15:48:20 IST Reason: O R D E R On the request of the learned counsel for the
petitioners, let matter be adjourned for two weeks to 2 enable counsel for the petitioners to file appropriate reply to the present application for intervention.
(RASHMI DHYANI) (INDU POKHRIYAL)
SR.P.A. COURT MASTER