Supreme Court - Daily Orders
Gayatri Balasamy vs M/S Isg Novasoft Technologies Limited on 1 October, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
ITEM NO.7 Court 1 (Video Conferencing) SECTION XII
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).15336-15337/2021
(Arising out of impugned final judgment and order dated 08-08-2019
in OSA No.59/2015 and OSA No.181/2015 passed by the High Court of
Judicature at Madras)
GAYATRI BALASAMY Petitioner(s)
VERSUS
M/S ISG NOVASOFT TECHNOLOGIES LIMITED Respondent(s)
(FOR ADMISSION)
Date : 01-10-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Arvind Datar, Sr.Adv.
Mr. K.Parameshwar, AOR
Mr. M.V. Swaroop, Adv.
Ms. A.Sregurupriya, Adv.
Mr. Mithun Shashank, Adv.
Mr. Prasad Hegde, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. In view of letter circulated by learned counsel for the petitioner seeking an adjournment of three weeks to place additional documents on record, let these matters be listed after three weeks.
(SATISH KUMAR YADAV) Signature Not Verified (R.S. NARAYANAN) DEPUTY REGISTRAR Digitally signed by SATISH KUMAR YADAV COURT MASTER (NSH) Date: 2021.10.01 17:47:35 IST Reason: