Supreme Court - Daily Orders
Orbit Corp. Ltd vs N Y Kachwalla on 10 November, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.23 COURT NO.13 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9835/2014
ORBIT CORP. LTD Appellant(s)
VERSUS
N Y KACHWALLA Respondent(s)
(With appln. (s) for ex-parte stay and office report)
Date : 10/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Jay Savla,Adv.
Ms. Renuka Sahu, Adv.
Ms. Shilpi Chowdhary, Adv.
For Respondent(s)
Mr. S. Guru Krishnakumar, Sr. Adv.
Mr. Ruchir L. Tolat, Adv.
Mr. S. R. Setia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeal is disposed of in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER (Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2014.11.11 20:00:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal No(s). 9835/2014 ORBIT CORP. LTD Appellant(s) VERSUS N Y KACHWALLA Respondent(s) O R D E R Heard learned counsel appearing for the parties. Learned counsel appearing for the appellant seeks one week's time to comply with the order. Hence, Order should be complied with within a period of one week from today The Civil Appeal is disposed of in the afore-stated terms.
.......................J (PINAKI CHANDRA GHOSE) .....................J (R.K. AGRAWAL) NEW DELHI;
10TH NOVEMBER, 2014.