Supreme Court - Daily Orders
Ms Strategic Infra Services Pvt Ltd ... vs Ms Mphasis Limited Director on 6 January, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.31 COURT NO.1 SECTION IV-A
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. 44828/2024
[Arising out of impugned final judgment and order dated 05-08-2024
in WP Nos. 8057/2024 and 5899/2024 passed by the High Court of
Karnataka at Bengaluru]
MS STRATEGIC INFRA SERVICES PVT. LTD. Petitioner(s)
VERSUS
MS MPHASIS LIMITED & ORS. Respondent(s)
(FOR ADMISSION and IA No. 1117/2025 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 06-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Mr. Vivek Chib, Sr. Adv.
Mr. Vipul Kumar, AOR
Ms. Mansi Gupta, Adv.
Ms. Bijaharini G, Adv.
Mr. Pranav Garg, 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 petitions are dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified(DEEPAK GUGLANI) (R.S. NARAYANAN) Digitally signed by Deepak Guglani Date: 2025.01.07 AR-CUM-PS ASSISTANT REGISTRAR 17:43:44 IST Reason: