Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Kamlakar Bhimrao Patil vs Maharashtra Industrial Development ... on 7 January, 2021

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.9                         Court 1 (Video Conferencing)                   SECTION III

                                        S U P R E M E C O U R T O F            I N D I A
                                                RECORD OF PROCEEDINGS

     Civil Appeal                      No(s).    2543/2019

     KAMLAKAR BHIMRAO PATIL & ANR.                                                   Appellant(s)

                                                              VERSUS

     MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION     Respondent(s)
     (Only application for early hearing i.e. I.A. No. 80316 of 2020 is
     to be listed before the Hon'ble Court.
      IA No. 80316/2020 - EARLY HEARING APPLICATION)

     Date : 07-01-2021 These matters were called on for hearing today.

     CORAM :
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE A.S. BOPANNA
                                HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Appellant(s)                       Mr Ankur Chawla, adv
                                            Mr Kunal Vajani, Adv
                                                 Ms Pallavi Langar, Adv
                                                 Mr Farrukh Rasheed, Adv
                                                 M/S. Coac, AOR
     For Respondent(s)                      Mr. Tushar Mehta,SG
                                            Mr. G.Pal,Adv.
                                            Shyamali Gadre,Adv.
                                            Mr. Soumik Ghosal, AOR
                                            Mr. Gaurav Singh,Adv.

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

We have heard learned counsel appearing for the parties and perused the instant application for early hearing.

List the appeal in the month of March, 2021 before the appropriate Court.

The application for early hearing stands disposed of accordingly.

Signature Not Verified

Digitally signed by
Madhu Bala
Date: 2021.01.07
16:37:51 IST
Reason:



     (MADHU BALA)                                                           (INDU KUMARI POKHRIYAL)
     AR-CUM-PS                                                               ASSISTANT REGISTRAR