Supreme Court - Daily Orders
Nusli Neville Wadia vs Ferani Hotels (Pvt) Ltd. . on 12 July, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.13 COURT NO.4 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No.1023/2019 in RP (C) No(s).2856/2015 in CA No.3396/2015
(Arising out of impugned final judgment and order dated 12-12-2018
in R.P.(C) No. No. 2856/2015 passed by the Supreme Court Of India)
NUSLI NEVILLE WADIA Petitioner(s)
VERSUS
FERANI HOTELS (PVT) LTD. . & ORS. Respondent(s)
(FOR ADMISSION and IA No.77760/2019-CLARIFICATION/DIRECTION NW )
Date : 12-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. F.S. Nariman, Sr. Adv.
Mr. Rohan Kelkar, Adv.
Ms. Nandini Gore, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Abhinay Sharma, Adv.
Ms. Khushboo Bari, Adv.
Mr. Arjun Sharma, Adv.
Ms. Natasha Sahrawat, Adv.
Mr. Jasvir Sabharwal, Adv.
for M/S. Karanjawala & Co., AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Roohina Dua, Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Cheitanya Madan, Adv.
Ms. Ranjeeta Rohatgi, Adv.
Mr. Naveen Kumar, AOR
Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Parul Shukla, Adv.
Mr. Shubham Kulshrestha, Adv.
Mr. E.C. Agrawala, AOR
Signature Not Verified
Ms. Neha Agrawal, Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2019.07.17
11:38:05 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
In view of the fact that the amendment has been reintroduced 2 on 15.12.2018 and as we have given the liberty for revival of the matter, we feel that the Review Petition No.2856 of 2015 has to be heard.
Shri F.S. Nariman, learned senior counsel has submitted that earlier, several review petitions and curative petitions have been dismissed. The submission will be considered when the review petition is heard.
Accordingly, the order dated 12.12.2018 is recalled. List the Review Petition on 17.07.2019.
(GULSHAN KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER COURT MASTER