Supreme Court - Daily Orders
M/S. Ashapura Minechem Limited vs Pacific Basin Ihx (Uk) Ltd. on 28 September, 2016
Author: Ashok Bhushan
Bench: Ashok Bhushan
ITEM NO.42 COURT NO.13 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) Diary No(s).
15317/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in AP No. 24/2010 09/02/2016 in RP No. 80/2015 passed by the High
Court of Bombay)
M/S. ASHAPURA MINECHEM LIMITED Petitioner(s)
VERSUS
PACIFIC BASIN IHX (UK) LTD. Respondent(s)
(Office report on default)
Date : 28/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
[IN CHAMBERS]
For Petitioner(s) Mr. E. C. Agrawala,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in its Office Report dated 06.08.2016.
(SWETA DHYANI) (INDU POKHRIYAL)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.09.29
10:19:56 IST
Reason: