Supreme Court - Daily Orders
Nusli Neville Wadia vs Ferani Hotels (Pvt) Ltd. . on 21 March, 2018
Bench: Madan B. Lokur, Kurian Joseph, Deepak Gupta
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ITEM NO.3 COURT NO.4 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 2856/2015 in C.A. No. 3396/2015
NUSLI NEVILLE WADIA Petitioner(s)
VERSUS
FERANI HOTELS (PVT) LTD. . & ORS. Respondent(s)
(WITH APPLN.(S) FOR STAY)
Date : 21-03-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Rohan Kelkar, Adv.
Ms. Nandini Gore, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Arjun Sharma, Adv.
Mr. Sushil Jethmalani, Adv.
Mr. Abhinay Sharma, Adv.
Ms. Khushboo Bari, Adv.
for M/S. Karanjawala & Co.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Roohina Dua, Adv.
Mr. Cheitanya Madan, Adv.
Ms. Kriti Awasthi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag this matter with SLP(C) No.22438 of 2015 [Jagdish Shyamrao Thorve Vs. Shri Mohan Sitaram Dravid and Ors.]. We are told that SLP(C) No.22438 of 2015 is listed before a Bench of 3-Judges on 20th April, 2018. Signature Not Verified Digitally signed by MEENAKSHI KOHLI It is stated by Mr. Mukul Rohatgi, learned senior Date: 2018.03.22 17:08:59 IST Reason: counsel for the respondents that there was a batch of four cases (including the present case) which was decided 2 by a common judgment and order. Review petitions and curative petitions were filed in respect of three of them and they were dismissed.
This is disputed on facts by Mr. Ranjit Kumar, learned senior counsel for the petitioner.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER