P.G.LALITHAMBIKA Vs INDIAN RARE EARTHS LTD.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE AMITAVA ROY
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-002636-002636 / 2009
Diary number: 17890 / 2005
Advocates: ROMY CHACKO Vs
C. N. SREE KUMAR
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 2636 OF 2009 P.G.LALITHAMBIKA Appellant(s)
VERSUS INDIAN RARE EARTHS LTD. & ORS. Respondent(s)
J U D G M E N T
KURIAN, J. 1. Having heard the learned counsel on both sides and having gone through the records produced before us, we find no infirmity in the impugned Judgment passed by the High Court.
2. The appeal is, hence, dismissed. No costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ AMITAVA ROY ]
New Delhi; November 23, 2017.
ITEM NO.101 COURT NO.5 SECTION XI -A 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(s). 2636/2009 P.G.LALITHAMBIKA Appellant(s) VERSUS INDIAN RARE EARTHS LTD. & ORS. Respondent(s) Date : 23-11-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Romy Chacko, AOR For Respondent(s) Mr. C. N. Sree Kumar, AOR
Mr. Amit Sharma, Adv. Mr. Antariksh Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R
The appeal is dismissed in terms of the signed order. Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)