Supreme Court - Daily Orders
Darius Rutton Kavasmaneck vs Gharda Chemicals Ltd. . on 5 October, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.2 Court 9 (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.2488/2014
DARIUS RUTTON KAVASMANECK Appellant(s)
VERSUS
GHARDA CHEMICALS LTD. . & ORS. Respondent(s)
(Only I.A. No. 68466/2019 application for impleadment in C.A. No.
17304/2017 is to be listed )
WITH
C.A. No. 17304/2017 (III)
(Notice returnable in four weeks on I.A.68466/2019 vide Hon'ble
Chamber Judge order dt.18.11.2019
IA No. 68466/2019 - INTERVENTION/IMPLEADMENT)
Date : 05-10-2020 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBERS]
For Appellant(s) Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Shriraj Dhru, Adv.
Mr. Ankur Saigal, Adv.
Mr. Nishant Rao, Adv.
Mr. Rohan Talwar, Adv.
Ms. Heenal Desai, Adv.
Mr. Bhav Ratan, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Zal Andhyarujina, Adv.
Ms. Bansuri Swaraj, Adv.
Mr. Siddhesh Kotwal, Adv.
Ms. Arshiya Ghose, Adv.
Mr. Divyansh Tiwari, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Astha Sharma, AOR
Signature Not Verified
Mr. Sameer Parekh, Adv.
M/S. Parekh & Co., AOR
Digitally signed by
Rachna
Date: 2020.10.06
15:46:04 IST
Reason: Mr. P. V. Yogeswaran, AOR
Mr. Sumit Goel, Adv.
Mr. Chirag Dave, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
The Registry to incorporate the written synopsis filed by the Respondent Nos.7 to 11, in connection with the Impleadment Application.
The matter be posted after four weeks.
(RACHNA) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)