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Supreme Court - Daily Orders

Communication Components Antenna Inc. vs Ace Technologies Corp. on 20 September, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.22                           COURT NO.5                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. 21938/2019

     (Arising out of impugned final judgment and order dated 08-08-2019
     in FAO(OS)(COMM) No. 186/2019 passed by the High Court of Delhi at
     New Delhi)

     COMMUNICATION COMPONENTS ANTENNA INC.                           Petitioner(s)

                                                 VERSUS

     ACE TECHNOLOGIES CORP. & ORS.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.139958/2019-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 20-09-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE SURYA KANT


     For Petitioner(s)
                                   Mr. Arvind Dattar, Sr. Adv.
                                   Mr. Gaurav Pachnanda, Sr. Adv.
                                   Mr. Sidhant Goel, Adv.
                                   Mxs. Avni Sharma, Adv.
                                   Mr. Mohit Goel, Adv.
                                   Ms. Ruchira Gupta, Adv.
                                   Mr. Deepankar Mishra, Adv.
                                   Mr. Aditya Goel, Adv.
                                   Mr. Anurag Sharma, Adv.
                                   Mr. Shishir Deshpande, AOR

     For Respondent(s)
                                   Mr.   Sandeep Sethi, Sr. Adv.
                                   Mr.   Shantanu Tyagi, Adv.
                                   Ms.   Apoorva Murli, Adv.
                                   Ms.   Surbhi Bhandari, Adv.
                                   Mr.   S. S. Shroff, AOR

Signature Not Verified   UPON hearing the counsel the Court made the following
Digitally signed by R
NATARAJAN
Date: 2019.09.21
                                            O R D E R

13:11:21 IST Reason:

Having heard learned counsel for the parties, we are 1 SLP (C) No. 21938/2019 of the view that there was absolutely no necessity for the Division Bench, by way of an interim order, to interfere with the well-reasoned Single Judge’s Order dated 12.07.2019, by which, in the interim, Bank Guarantee of Rs.40 crores and deposit of Rs.14.05 crores was ordered.

This is especially so, as the respondent-company, being a Korean Company, is not ordinarily subject to our jurisdiction.

In this view of the matter, the Division Bench Order is set aside. The Bank Guarantee in question and the deposit to be made within a period of four weeks from today.

The special leave petition stands disposed of. Pending application stands disposed of.

           (NIDHI AHUJA)                              (RENU DIWAN)
         COURT MASTER (SH)                       ASSISTANT REGISTRAR




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