Supreme Court - Daily Orders
M/S. Tdi Infratech Ltd. vs The Official Liquidator Of M/S Ganga ... on 26 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
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ITEM NO.41 COURT NO.10 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 (C) No(s). 32508/2013
(Arising out of impugned final judgment and order dated 22/08/2013
in CA No. 26/2011 passed by the High Court Of Delhi At New Delhi)
M/S. TDI INFRATECH LTD.& ANR Petitioner(s)
VERSUS
THE OFFICIAL LIQUIDATOR & ORS. Respondent(s)
(with appln. (s) for directions and impleadment and intervention
and interim relief and office report)
WITH
SLP(C) No. 36873-36875/2013
(With appln.(s) for impleadment and intervention and permission to
bring on record subsequent facts and documents and permission to
file additional documents and interim relief and office report)
Date : 26/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sarvesh Singh Baghel,Adv.
Mr. Rajesh Srivastava,Adv.
For Respondent(s) Mr. Manish K. Bishnoi,Adv.
Mr. Venkat P, Adv.
Mr. Pankaj Gupta,Adv.
Ms. Aruna Gupta,Adv.
Ms. Shubhangi Tuli,Adv.
Ms. Kajal C., Adv.
Mr. Prerna Chopra, Adv.
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.08.27
10:19:35 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
In terms of the prayer made in the letter circulated by the learned counsel for the petitioner, list the matter after three weeks.
(DEEPAK MANSUKHANI) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR