Supreme Court - Daily Orders
Dakshin Gujarat Vij Co Ltd vs Apurva Chemicals on 29 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.45 COURT NO.8 SECTION IX
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). 37871/2012
(Arising out of impugned final judgment and order dated 03/12/2012
in SCA No. 2582/2012 passed by the High Court of Gujarat at
Ahmedabad)
DAKSHIN GUJARAT VIJ CO LTD AND ORS Petitioner(s)
VERSUS
APURVA CHEMICALS AND ORS Respondent(s)
(With application for deletion on behalf of respondent No.7 under
Order LV Rule 6 of Supreme Court Rules, 2013 seeking deletion from
memo of parties in terms of settlement dated 30.05.2015 and interim
relief and office report)
I.A. Nos.4-6 (Application for intervention and impleadment)
(For final disposal)
WITH
SLP(C) No. 9092-9094/2013
(With Interim Relief and Office Report)
SLP(C) No. 18280/2013
(With Office Report)
(Application for impleadment)
SLP(C) No. 19878/2014
(With Interim Relief and Office Report)
(Application for impleadment)
SLP(C) No. 73/2015
(With Interim Relief and Office Report)
Date : 29/02/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Mahesh Agarwal, Adv.
Mr. Vivek Jain, Adv.
Mr. Ankur Saigal, Adv.
Mr. Himanshu Satija, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Satyendra Kumar, Adv.
Mr. Bhargava V. Desai,Adv.
Signature Not Verified
Ms. Saumya Mehrotra, Adv.
Digitally signed by
Meenakshi Kohli
Date: 2016.03.02
09:15:30 IST
Reason:
Mr. Ranjit Kumar, SG
Mr. Pradeep Misra,Adv.
Mr. Suraj Singh, Adv.
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For Respondent(s) Mr. Avinash Kumar,Adv.
Mr. Amar Dave, Adv.
Mr. Rohit Kumar, Adv.
Mr. Bhaskar Das, Adv.
Mr. Ashwin Reddy, Adv.
Mr. Chirag M. Shroff,Adv.
Mr. Mihir Joshi, Sr. Adv.
Mr. R. Parikh, Adv.
Mr. Haresh Raichura,Adv.
Mr. Kalp Raichura, Adv.
M/s. AP & J Chambers
Mr. Matrugupta Mishra, Adv.
Ms. Shikha Ohri, Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. Purvish Jitendra Malkan,Adv.
Mr. Jitendra Malkan, Adv.
Mr. Dharita Malkan, Adv.
Ms. Arunima Singh, Adv.
Ms. S. Arora, Adv.
Mr. Ramesh Lal Bhatia,Adv.
Ms. Hemantika Wahi, Adv.
Intervenor Mr. Dipak Bhattacharya, Adv.
Mr. Arjun Kr. Mehra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since learned counsel for the parties agreed that a settlement has been arrived at between the petitioners and respondent No.7 subject to just exceptions, I.A. No.7 (Application for deletion on behalf of respondent No.7) is allowed.
Tag with Civil Appeal No. 7303/2005.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
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