P.G. Lalithambika Vs. Indian Rare Earths Ltd. & Ors.
[Civil Appeal No(S). 2636 of 2009]
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
Supreme Court of India
Record of Proceedings
P.G.Lalithambika Vs. Indian Rare Earths Ltd. & Ors.
[Civil Appeal No(s). 2636/2009]
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
