Supreme Court - Daily Orders
J K Industries Ltd vs D S Stratagem Trade A G on 15 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.28 COURT NO.1 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)..CC No(s). 15133/2014
(Arising out of impugned final judgment and order dated 29/04/2014
in EA No. 230/2012 in EP No. 30/2005 passed by the High Court Of
Delhi At N. Delhi)
J K INDUSTRIES LTD Petitioner(s)
VERSUS
D S STRATAGEM TRADE A G Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ramesh Singh, Adv.
Mr. A.T. Patra, Adv. for
M/s. O. P. Khaitan & Co.
For Respondent(s) Mr. Ravi Nath, Adv.
Ms. Namit Oberoi, Adv. for
M/s Rajinder Narain & Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable on 28.10.2014. Mr. Ravi Nath, advocate waives service for Signature Not Verified the sole respondent.
Counter-affidavit may be filed by the Digitally signed by Pardeep Kumar Date: 2014.09.17 13:26:30 SAST Reason: respondent on or before October 14, 2014.
Rejoinder-affidavit, if any, may be filed by 2 the petitioner within one week therefrom.
We record and accept the statement of Mr. Ravi Nath, learned counsel for the respondent that until next date, the enforcement of the subject award shall not be pressed.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER