Supreme Court - Daily Orders
Benefit Film City (India) Ltd vs Gopal S. Pandit on 21 February, 2014
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ITEM NO.27 COURT NO.9 SECTION IVA
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 (Civil) No(s).3775/2014
(From the judgement and order dated 12/12/2013 in CWP No.48269/2012 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
BENEFIT FILM CITY (INDIA) LTD Petitioner(s)
VERSUS
GOPAL S. PANDIT & ANR Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Rajesh Kumar Verma, Adv.
For Mr. Ritesh Khatri,Adv.
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the seeking adjournment on the ground of his father’s surgery, matter is adjourned for a week.
| (Sanjay Kumar) Court Master| (Indu Satija) |
| |Assistant Registrar |
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