Supreme Court - Daily Orders
Deluxe Dentelles Pvt. Ltd. vs Ishpinder Kochhar on 1 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.4 COURT NO.10 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).6521-6522/2015
(Arising out of impugned final judgment and order dated 02/02/2015 in FAO
No.117/2014,02/02/2015 in RFA No.55/2014 passed by the High Court Of
Delhi At New Delhi)
DELUXE DENTELLES PVT. LTD. & ANR. Petitioner(s)
VERSUS
ISHPINDER KOCHHAR Respondent(s)
(With appln.(s) for permission to file additional documents and interim
relief and office report)
Date : 01/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. C.A. Sundram, Sr. Adv.
Mr. Avinash Menon, Adv.
Ms. Amrila Panda, Adv.
For Mr. Kumar Mihir,Adv.
For Respondent(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Ateev M., Adv.
Ms. Richa Oberai, Adv.
Mr. Devmani Bansal, Adv.
Mr. Gagan Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned Senior Counsel appearing for the parties and perused the record. On the basis of findings recorded by the courts below, we do not find any reason to interfere with the impugned orders passed by the High Court.
Accordingly, the special leave petitions are dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
However, the law with regard to the interpretation of Order XII Signature Not Verified Rule 6 of the Code of Civil Procedure, shall be kept open. Digitally signed by Sanjay Kumar Date: 2015.09.01 17:21:13 IST Reason:
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master