Supreme Court - Daily Orders
M/S.Traxpo Enterprises Pvt.Ltd. vs Sharp Industries Ltd. . on 11 July, 2014
¢ ITEM NO.35 COURT NO.11 SECTION IX
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). 15078/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 31/01/2014
IN CP NO. 07/2013 IN CP NO. 460/2005 PASSED BY THE HIGH COURT OF
BOMBAY)
M/S.TRAXPO ENTERPRISES PVT.LTD. Petitioner(s)
VERSUS
SHARP INDUSTRIES LTD. & ORS. Respondent(s)
(WITH OFFICE REPORT)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Kuljeet Rawal, Adv.
Mr. Ashwani Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The matter is adjourned for four weeks on the ground of personal difficulty of the learned counsel for th e petitioner.
[VINOD LAKHINA] [SNEH LATA SHARMA] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.07.12 12:04:11 IST Reason: