Supreme Court - Daily Orders
Ghanshyam Sarda vs Sashikant Jha, Director M/S Jk Jute ... on 28 April, 2016
Bench: Anil R. Dave, Uday Umesh Lalit
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ITEM NO.302 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 338/2014 In C.A. No. 10221/2014
GHANSHYAM SARDA Petitioner(s)
VERSUS
SASHIKANT JHA, DIRECTOR M/S JK JUTE MILLS CO.
LTD. & ORS. Respondent(s)
(With appln. For exemption from filing O.T. and permission to file
Additional Documents)
WITH
CONMT.PET.(C) No. 24-25/2015 In C.A. No. 10224-10225/2014
(With appln.(s) for directions and Office Report)
CONMT.PET.(C) No. 375/2014 In C.A. No. 10223/2014
(With appln.(s) for exemption from filing O.T.)
CONMT.PET.(C) No. 307/2015 In C.A. No. 10221/2014
Date : 28/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Amit S. Chadha, Sr. Adv.
Mr. Sanjeev Sen, Sr. Adv.
Mr. A. Mukherjee, Adv.
Mr. Gaurav Kejriwal,Adv.
Mr. Ashok Sarin, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Ankit Kohli, Adv.
Mr. A. Sen, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s) Mr. Abhinav Mukerji,Adv.
Signature Not Verified
Mr. Ram Jethmalani, Sr. Adv.
Mr. Shekhar Naphade, Sr. Adv.
Digitally signed by
NEELAM GULATI
Date: 2016.04.30
12:44:36 IST
Reason: Mr. Vibha Dutt Makhija, Sr. Adv.
Mr. Purushottam Sharma Tripathi, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Ravi Chandra Prakash, Adv.
Mr. Luv Kumar, Adv.
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Mr. Sagar Kumar, Adv.
Mr. Ranvir Singh Chhillar, Adv.
Mr. Shantanu J., Adv.
Mr. Abhir Datt, Adv.
Mr. Nar Hari Singh,Adv.
Mr. Rahul Gupta,Adv.
Mr. Jayant Bhushan, Adv.
Mr. Rahul Narayan,Adv.
Mr. Mohit Singh, Adv.
Mr. Kumar Anurag Singh, Adv.
Mr. Kumar Shivam, Adv.
M/s Anuradha & Associates,Adv.
Mr. Braj K. Mishra, Adv.
Ms. Aparna Jha,Adv.
Ms. Pragati Neekhra,Adv.
Mr. Purushottam Sharma Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in I.As. 9-10 (Applications on behalf of the Petitioner to bring on record additional facts and for exemption from filing official translation respectively) returnable on 27th July, 2016 at 2 P.M. The Respondents shall give their reply to the said notice within six weeks.
In addition to this, the following five persons, who are present in pursuant to the directions of this Court, shall also give their reply to the averments pertaining to them, made in the I.A. Nos. 9-10 and in relation to all the documents which are connected to them:
1. Mr. Sanjay Kumar Guwalia
2. Mr. Shiv Narayan Singh
3. Mr. Hira Lal Baitha
4. Mr. Mrityunjay Kumar Singh
5. Mr. Asit Chandra Verma 3 They all shall remain present on the next date of hearing also.
Issue notice to Mr. Dinesh Sarda, resident of EC-7, Sector-1, Salt Lake City, Kolkata – 700 064. He shall also file his response within six weeks from today. He shall personally remain present on the next date of hearing.
We clarify that the proceedings which are pending in the Calcutta High Court may go on as there is no stay.
(NEELAM GULATI) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR