Supreme Court - Daily Orders
M/S. Tvs Net Technologies Limited vs Mr. Kartikeya V. Sarabhai Director, M/S ... on 24 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.19 COURT NO.4 SECTION IIA
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 (Crl.) No(s). 7967/2015
(Arising out of impugned final judgment and order dated 08/06/2015
in CRLOP No. 27907/2009 passed by the High Court Of Madras)
M/S. TVS NET TECHNOLOGIES LIMITED Petitioner(s)
VERSUS
MR. KARTIKEYA V. SARABHAI
DIRECTOR, M/S ORG INFORMATICS LIMITED Respondent(s)
(with interim relief)
WITH
SLP(Crl) No. 7990/2015
(With Interim Relief and Office Report)
Date : 24/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R. Balasubramaniam, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. MSM. Asai Thambi, Adv.
Mr. C. Kannan, Adv.
Ms. Sripradha Krishnan, Adv.
for Mr. Rakesh K. Sharma,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.09.24 16:26:46 IST Reason: (Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS