Supreme Court - Daily Orders
Haier Telecom (India) Pvt Ltd vs Drive India Enterprise Solutions ... on 13 March, 2019
Bench: S.A. Bobde, Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.1 COURT NO.2 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).19941/2018
(Arising out of impugned final judgment and order dated 09-04-2018 in
Commercial Appeal (L) No.178/2018 in Commercial Notice of Motion No.126
of 2018 in Commercial Suit No.243 of 2017 passed by the High Court Of
Judicature At Bombay)
HAIER TELECOM (INDIA) PVT LTD Petitioner(s)
VERSUS
DRIVE INDIA ENTERPRISE SOLUTIONS LIMITED Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned judgment
and for permission to file additional documents)
WITH SLP(C) No. 29644/2018 (XIV)
(With IA No.49/2019 – Stay application)
Date : 13-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Durgesh Kulkarni, Adv.
Mr. Udayaditya Banerjee, AOR
Mr. Dinesh Chandra Pandey, AOR
Mr. Piyush Sharma, Adv.
Mr. Aditya Narain Prasad, Adv.
For Respondent(s) Mr. K.V. Viswanathan, Sr. Adv.
Ms. Sneha Jai Singh, Adv.
Mr. Siddharth Sharma, Adv.
Mr. Ravi Raghunathan, Adv.
Mr. Justin M. Bharucha, AOR
Mr. Parvez Bashista, Adv.
Ms. Shivangni Srivastava, Adv.
Ms. Shubhi Jain, Adv.
For Mr. Debasis Misra, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
As a sequel to the above, pending interlocutory applications, if Signature Not Verified any, stand disposed of.
Digitally signed by SANJAY KUMAR Date: 2019.03.13 17:02:52 IST Reason:(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR