Supreme Court - Daily Orders
Priya Jain vs Laguna Holdings Pvt. Ltd. on 25 August, 2023
ITEM NO.41 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30733/2023
(Arising out of impugned final judgment and order dated 12-04-2023
in COASB No. 57/2015 passed by the High Court of Delhi at New
Delhi)
PRIYA JAIN Petitioner(s)
VERSUS
LAGUNA HOLDINGS PVT. LTD. & ORS. Respondent(s)
(IA No.164338/2023-CONDONATION OF DELAY IN FILING)
Date : 25-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Arun K. Sinha, AOR
Mr. Harish Malhotra, Sr. Adv.
Mr. Rajiv Bhal, Adv.
Mr. Rohan Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending applications, if any, shall stand disposed of.
(SWETA BALODI) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.08.26
10:20:40 IST
Reason: