Supreme Court - Daily Orders
M/S. Arrowhead Seperation Engineering ... vs M/S. Primus Chemicals Ltd. on 7 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.6 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s).10970-10971/2018
(Arising out of impugned final judgment and order dated 27-02-2018
in IA No. 1467/2018 01-02-2018 in ARBC No. 28/2007 passed by the
High Court Of M.P. At Indore)
M/S. ARROWHEAD SEPERATION ENGINEERING PVT. LTD. Petitioner(s)
VERSUS
M/S. PRIMUS CHEMICALS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61957/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.61958/2018-PERMISSION TO
FILE LENGTHY LIST OF DATES)
WITH SLP(C) Nos. 10991-10992/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.61997/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.62000/2018-EXEMPTION FROM
FILING O.T. and IA No.62001/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 07-05-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Kunal Cheema, AOR
Mr. Deepak Dharmadhikari, Adv.
Mr. Nagendra Dube, Adv.
For Respondent(s) Mr. Chirag M. Shroff, Adv.
Mrs. Mahima C. Shroff, Adv.
Mrs. Monisha Suri, Adv.
Ms. Sanjana Nangia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner(s). We find no merit in the Special Leave Petitions. Signature Not Verified The Special Leave Petitions are, accordingly, dismissed. Digitally signed by ANITA MALHOTRA Date: 2018.05.07 16:55:02 IST Reason: Pending applications stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER