Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sara International Pvt. Ltd. vs Swiss Singapore Overseas Enterprises ... on 13 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.12               COURT NO.1               SECTION XIV

                    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(s).9062/2018

     [Arising out of impugned final judgment and order dated  07­03­
     2018   in   OMP   (EFA)(Comm.)No.2/2017   passed   by   the   High   Court   of
     Delhi At New Delhi)

     SARA INTERNATIONAL PVT. LTD.                       Petitioner(s)

                                     VERSUS

     SWISS SINGAPORE OVERSEAS ENTERPRISES PTE. LTD.     Respondent(s)

(IA No.49880/2018­EXEMPTION FROM FILING C/C OF THE IMPUGNED  JUDGMENT) Date : 13­04­2018 This petition was called on for hearing today. CORAM : 

         HON'BLE THE CHIEF JUSTICE          HON'BLE MR. JUSTICE A.M. KHANWILKAR          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Amit Sibal, Sr. Adv.                  Mr. Vipul Ganda, Adv.

Mr. Raghav Kakkar, Adv.

Mr. Akhil Nene, Adv.

Mr. Satyajit A. Desai, Adv. Ms. Anagha S. Desai, Adv. [AOR]                     For Respondent(s) Mr. Aseem Chaturvedi, Adv.                  Ms. Wamika Trehan, Adv.

Mrs. Vanita Bhargava, Adv. Mr. Ajay Bhargava, Adv.

Mr. Ashok Mathur, Adv. [AOR]                                UPON hearing the counsel the Court made the following                              O R D E R Heard learned counsel for the petitioner.

SUBHASH CHANDER The Special Leave Petition is dismissed.

(Subhash Chander)                   (H.S. Parasher)    AR­cum­PS                      Assistant Registrar