Supreme Court - Daily Orders
Best Foods Ltd. vs Mohd. Khaja Moinuddin Hussain . on 1 July, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.38 COURT NO.2 SECTION IIB
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 (Crl.) No(s). 3491/2015
(Arising out of impugned final judgment and order dated 10/02/2015
in CRMM No. 13697/2014 passed by the High Court Of Punjab &
Haryana At Chandigarh)
BEST FOODS LTD. Petitioner(s)
VERSUS
MOHD. KHAJA MOINUDDIN HUSSAIN AND ORS. Respondent(s)
(With appln.(s) for exemption from filing C/C of the impugned
judgment)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mandeep Vinaik,Adv.
Mr. Rishi Kesh,Adv.
For Respondent(s) Mr. A.T.M. Ranaga Ramanujan,Sr.Adv.
Mr. Hitesh Kumar Sharma,Adv.
Mr. Prakhar Sharma,Adv.
Mr. Dipakar Das,Adv.
Ms. Anu Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Learned counsel for the petitioner-company prays for and is granted two weeks' time to file a copy of the running account indicating the extent of supplies made to the respondents by the petitioner thereof as also the amount received in connection with such supplies.
Signature Not VerifiedPost after two weeks.
Digitally signed by Mahabir Singh Date: 2015.07.02 15:09:57 IST Reason: (MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER