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Kamlendra Sinh vs Sanghi Bros. (Indore) Pvt. Ltd. on 20 August, 2018

Bench: N.V. Ramana, Mohan M. Shantanagoudar

     ITEM NO.35                               COURT NO.7                  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).15354/2016

     (Arising out of impugned final judgment and order dated 08-02-2016
     in FAO No. 364/2015 passed by the High Court of Delhi at New Delhi)

     KAMLENDRA SINH                                                        Petitioner(s)
                                                     VERSUS

     SANGHI BROS.(INDORE) PVT.LTD. & ANR.                                  Respondent(s)

     Date : 20-08-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)
                                       Mr.   Harish Malhotra, Sr.Adv.
                                       Ms.   Nilava Bandhopadhyay,Adv.
                                       Ms.   Ruchika Darira,Adv.
                                       For   Mr. Prem Prakash,AOR
     For Respondent(s)
                                       Mr.   Jayant Bhushan, Sr.Adv.
                                       Mr.   Atul Shanker Mathur, Adv.
                                       Ms.   Priya Singh, Adv.
                                       Mr.   Vivek Mathur, Adv.
                                       Ms.   Deepabali Datta, Adv.
                                       Mr.   Buddy A. Ranganadhan, Adv.
                                       For   M/S. Khaitan & Co.,AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned senior counsel for the parties. It is represented by learned counsel for both the parties that the trial is complete and the matter has been listed for final hearing on 15th November, 2018.

In view of the above, we are not inclined to go into the merits of the case. However, we request the High Court to dispose of the case expeditiously.

The special leave petition is, accordingly, disposed of.

     (SUKHBIR PAUL KAUR)                                             (RAJ RANI NEGI)
         AR CUM PS                                                 ASSISTANT REGISTRAR