Supreme Court - Daily Orders
Hope Textiles Ltd. Through Its ... vs Nemichand Etc.Etc. on 22 April, 2016
Author: Amitava Roy
Bench: Amitava Roy
1
ITEM NO.30 COURT NO.8 SECTION XV
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).
24009-24051/2012
(Arising out of impugned final judgment and order dated 01/03/2012
in WP No. 3720/2011 01/03/2012 in WP No. 4602/2009 01/03/2012 in WP
No. 4603/2009 01/03/2012 in WP No. 4604/2009 01/03/2012 in WP No.
4605/2009 01/03/2012 in WP No. 5477/2011 01/03/2012 in WP No.
5478/2011 01/03/2012 in WP No. 5479/2011 01/03/2012 in WP No.
5481/2011 01/03/2012 in WP No. 5482/2011 01/03/2012 in WP No.
5483/2011 01/03/2012 in WP No. 5484/2011 01/03/2012 in WP No.
5485/2011 01/03/2012 in WP No. 5487/2011 01/03/2012 in WP No.
5488/2011 01/03/2012 in WP No. 5489/2011 01/03/2012 in WP No.
5490/2011 01/03/2012 in WP No. 5491/2011 01/03/2012 in WP No.
5492/2011 01/03/2012 in WP No. 5493/2011 01/03/2012 in WP No.
7060/2011 01/03/2012 in WP No. 7061/2011 01/03/2012 in WP No.
7062/2011 01/03/2012 in WP No. 7063/2011 01/03/2012 in WP No.
7065/2011 01/03/2012 in WP No. 7068/2011 01/03/2012 in WP No.
7101/2011 01/03/2012 in WP No. 7102/2011 01/03/2012 in WP No.
7103/2011 01/03/2012 in WP No. 7104/2011 01/03/2012 in WP No.
7105/2011 01/03/2012 in WP No. 7106/2011 01/03/2012 in WP No.
7107/2011 01/03/2012 in WP No. 7108/2011 01/03/2012 in WP No.
7109/2011 01/03/2012 in WP No. 7110/2011 01/03/2012 in WP No.
7111/2011 01/03/2012 in WP No. 7112/2011 01/03/2012 in WP No.
7113/2011 01/03/2012 in WP No. 7114/2011 01/03/2012 in WP No.
7116/2011 01/03/2012 in WP No. 7117/2011 16/04/2012 in WP No.
7162/2011 passed by the High Court of M.P. at Indore)
HOPE TEXTILES LTD Petitioner(s)
VERSUS
NEMICHAND Respondent(s)
(Office report on default)
Date : 22/04/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s)
Signature Not Verified
Mr. Puneet Jain,Adv.
Digitally signed by
SAPNA BISHT
Date: 2016.04.25
Ms. Christi Jain,Adv.
14:11:15 IST
Reason: Mr. Manu Maheshwari,Adv.
Ms. Pratibha Jain,Adv.
For Respondent(s) Ms. Nidhi,Adv.
2
ITEM NO.30
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has placed before this Court a note on the steps towards rectification of the defects pointed out by the Registry. Registry would examine the steps so taken and proceed in the matter accordingly.
As prayed for, further four weeks' time is granted so as to enable the learned counsel for the petitioner to produce the necessary death certificate in SLP(C)No.24046/2012.
(SAPNA BISHT) (RAJINDER KAUR)
SR.P.A. COURT MASTER