Supreme Court - Daily Orders
Sanjay Gambhir vs D.D. Industries Ltd. . on 3 January, 2014
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ITEM NO.28 COURT NO.11 SECTION XIV
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).11338/2013
(From the judgement and order dated 05/02/2013 in CA No.100/2012 of The
HIGH COURT OF DELHI AT N. DELHI)
SANJAY GAMBHIR & ORS. Petitioner(s)
VERSUS
D.D. INDUSTRIES LTD. & ORS. Respondent(s)
(With appln(s) for permission to place addl. documents on record and prayer
for interim relief)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Yoginder Handoo, Adv.
Mr. Parth Mullick, Adv.
For Respondent(s) Ms. Kavita Wadia, Adv.
Mrs. Manmeet Arora, Adv.
Mr. Shashank Tripathi, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondents seeking adjournment, list on 3rd March, 2014.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) |
|Sr. P.A. | |Assistant Registrar |