Supreme Court - Daily Orders
Integrated Sales Services Ltd vs Dmc Management Consultants Ltd And Ors. on 21 August, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.62 COURT NO.2 SECTION IX
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.14218/2017
(Arising out of impugned final judgment and order dated 13-04-2017
in MCA No. 1319/2015 passed by the High Court of Bombay at Nagpur)
INTEGRATED SALES SERVICES LTD Petitioner(s)
VERSUS
DMC MANAGEMENT CONSULTANTS LTD AND ORS. Respondent(s)
Date : 21-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Gagan Sanghi, Adv.
Mr. M. Bharath, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the order passed in S.L.P.(C) No.8347-8348 of 2017, nothing remains to be adjudicated in this special leave petition. It is, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher) Signature Not Verified Court Master Assistant Registrar Digitally signed by CHETAN KUMAR Date: 2017.08.23 17:31:32 IST Reason: