Supreme Court - Daily Orders
M/S Golden Chariot Recreations Pvt. ... vs Mukesh Panika on 4 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.9 Court 5 (Video Conferencing) 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). 2940-2941/2022
(Arising out of impugned final judgment and order dated 09-07-2021
in ARBP No. 593/2020 09-07-2021 in OMP(I)(COMM) No. 295/2020 passed
by the High Court Of Delhi At New Delhi)
M/S GOLDEN CHARIOT RECREATIONS PVT. LTD. Petitioner(s)
VERSUS
MUKESH PANIKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.25336/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.25911/2022-APPLICATION FOR
PERMISSION )
Date : 04-03-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Anjana Prakash, Sr. Adv.
Mr. Gaurav Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the judgment and order(s) passed by the High Court.
The special leave petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) Signature Not Verified (ANAND PRAKASH) SENIOR PERSONAL ASSISTANT Digitally signed by GEETA AHUJA Date: 2022.03.04 BRANCH OFFICER 17:25:45 IST Reason: