Supreme Court - Daily Orders
Epc Contracts India Pvt. Ltd. vs Regenesis Technologies India Pvt Ltd. on 27 January, 2020
Bench: Arun Mishra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 352/2020
EPC CONTRACTS INDIA PVT. LTD. APPELLANT(S)
VERSUS
REGENESIS TECHNOLOGIES INDIA PVT LTD. RESPONDENT(S)
O R D E R
1. We find no ground to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed.
2. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [INDIRA BANERJEE] NEW DELHI;
JANUARY 27, 2020.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2020.01.29 17:14:11 IST Reason: ITEM NO.34 COURT NO.3 SECTION XVII 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). 352/2020 EPC CONTRACTS INDIA PVT. LTD. APPELLANT(S) VERSUS REGENESIS TECHNOLOGIES INDIA PVT LTD. RESPONDENT(S)
(FOR ADMISSION and IA No.9751/2020-STAY APPLICATION and IA No.9900/2020-EXEMPTION FROM FILING O.T. and IA No.9753/2020- PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.9899/2020- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 27-01-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Mr. Nakul Dewan,Sr.Adv.
Mr. Ejaz Maqbool, AOR Ms. Akriti Chaubey,Adv. Mr. Kunwar Aditya Singh,Adv. Mr. Muhammad Isa Hakim,Adv. Ms. Aishwarya Sarkar,Adv. Mr. G.S. Chauhan,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)