EASTERN SPINNING MILLS AND VIRENDRA KUMAR SHARDA Vs. RAJIV PODDAR
LAWS(SC)-1984-5-11
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on May 03,1984

EASTERN SPINNING MILLS AND VIRENDRA KUMAR SHARDA Appellant
VERSUS
RAJIV PODDAR Respondents

JUDGEMENT

- (1.) - We heard Mr. R. K. Jain, learned counsel for the petitioner in SLP No. 4126 of 1984 and Mr. V. D. Mishra, learned counsel for the petitioners in SLP No. 5540 of 1984 and Mr. K. K. Venugopal, learned counsel for the contesting respondents in both the petitions and Mr. A. P. Chatterjee, learned counsel for the State of West Bengal.
(2.) List of dates filed by Mrs. Indra Bansal, learned counsel is taken on record.
(3.) Very interesting point of law was sought to be canvassed by Mr. K. K. Veenugopal, learned counsel for the respondents but as the petitions are directed against interim orders by the Calcutta High Court and therefore at this stage we consider it unnecessary to undertake the exercise to examine it. We give the following directions and dispose of these petitions.;


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