Supreme Court - Daily Orders
M/S. Vedanta Limited (Formerly Known As ... vs M/S Emirates Trading Agency Llc on 13 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
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ITEM NO.49 COURT NO.4 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).
34084-34085/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 04/02/2014
IN AS NO. 158/2013 AND MP NO. 2/2013 AND DATED 09/07/2015 IN RA NO.
160/2014 AND MP NO. 2/2014 PASSED BY THE HIGH COURT OF MADRAS AT
MADURAI)
M/S. VEDANTA LIMITED (FORMERLY KNOWN AS
SESA STERLITE LIMITED AND SUCCESSOR IN
INTEREST OF ERSTWHILE STERLITE
INDUSTRIES (INDIA) LTD.) PETITIONER(S)
VERSUS
M/S EMIRATES TRADING AGENCY LLC RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 13/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Parshanto Chandra Sen, Adv.
Mr. P. S. Sudheer, Adv.
Mr. Rishi Maheshwari, Adv.
Mr. Shivanshu Singh, Adv.
Mr. Udayan Verma, Adv.
Mr. Sarvesh Mishra, Adv.
For Respondent(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. K.K. Mani, Adv.
Mr. V.M. Shivkumar, Adv.
Mrs. T. Archana, Adv.
Mr. K. K. Mani, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.04.13
17:38:15 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard the learned counsels for the parties at length.
Hearing concluded. Judgment reserved. Written submissions, if any, may be filed within a week.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER