Supreme Court - Daily Orders
Arup Deb Andors. vs Global Asia Venture Company on 3 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.301 + 304 COURT NO.2 SECTION IX
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). 20224/2016
(Arising out of impugned final judgment and order dated 14/06/2016
in EA No. 2748/2015 14/06/2016 in CSN No. 66/2016 passed by the
High Court Of Bombay)
ARUP DEB AND ORS. Petitioner(s)
VERSUS
GLOBAL ASIA VENTURE COMPANY Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and intervention and interim relief and office report)
WITH
SLP (C) No.19545-19546/2016
(with appln.(s) for permission to file additional documents)
SLP (C) No.5021/2017
(with interim relief and office report)
SLP (C) No.9599-9600/2017
(with appln.(s) for exemption form filing c/c of the impugned
judgment and interim relief and office report)
Date : 03/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Tushar Mehta, ASG
(In SLP(C) No. Ms. Vibha Datta Makhija, Sr. Adv.
20224/2016) Ms. Madhvi Diwan, Adv.
Mr. Mahendra Khandelwal, Adv.
Ms. Anisha Mathur, Adv.
Ms. Disha Vaish, Adv.
Ms. Nidhi Khanna, Adv.
Mrs.Anil Katiyar, Adv.
Mr. K.K. Venugopal, Sr.Adv.
Signature Not Verified Mr. K.V. Vishwanathan, Sr.Adv.
(In SLP(C) No.
Digitally signed by
ASHOK RAJ SINGH
Mr. Abhinav Mukerji, Adv.
19545-46/2016)
Date: 2017.04.03
17:34:53 IST
Reason:
Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
Mr. Siddhant Buxy, Adv.
Mr. Ankur Talwar, Adv.
-2-
Ms. Aparna Jha, Adv.
(For Intervenor) Mr. Braj K. Mishra, Adv.
Mr. Amit Bhagat, Adv.
Mr. Tushar Mehta, ASG
(For MADC) Ms. Iti Agarwal, Adv.
Ms. Bani Dikshit, Adv.
Mr. Rajat Nair, Adv.
Mr. Adit, Adv.
Mr. Chandra Prakash, Adv.
Mr. Jayant Bhushan, Sr.Adv.
Mr. Prateek Kumar, Adv.
Ms. Anushka, Adv.
Mr. Shukhasham Chauhan, Adv.
M/s. Khaitan & Co.
M/s D.S.K. Legal
For Respondent(s)
Mr. Shyam Divan, Sr.Adv.
Mr. D.J. Khambata, Sr.Adv.
Mr. Rohan Rajadhyaksha, Adv.
Mr. Ashim Sood, Adv.
Mr. Rajendra Barot, Adv.
Mr. Adip Iyer, Adv.
Ms. Liz Mathew, Adv.
Ms. Namrata Bhagwatula, Adv.
Ms. Nayamtara Vohra, Adv.
Mr. Dhruv Sood, Adv.
Mr. Anirudh Krishnan, Adv.
Ms. Goda Raghavan, Adv.
Mr. Balaji Srinivasan, Adv.
(For Intervenor) Ms. Vaishnavi Subrahmanyam, Adv.
Mr. Hitesh Gandhi, Adv.
Ms. Srishti Govil, Adv.
Mr. Mayank Kshirsagar, Adv.
Ms. Pratiksha Mishra, Adv.
Mr. Abhishek Bharti, Adv.
Mr. Keerthi Kiran Murali, Adv.
Mr. Anirudh Krishnan, Adv.
Mr. Punit Damodar, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Satyedra Kumar, Adv.
Mr. Navjot Singh, Adv.
Ms. Garima Prashad, Adv.
-3-
Mr. Sanjay Bansal, Adv.
Mr. Chirag M. Shroff, Adv.
Ms. Neha Sangwan, Adv.
Ms. Aastha Dhawan, Adv.
Mr. Braj Kishore Mishra, Adv.
Mrs. Shally Bhasin, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Hearing resumed. Put up for further hearing on Thursday, 6th April, 2017.
(Ashok Raj Singh) (Madhu Narula) Court Master Court Master