Supreme Court - Daily Orders
National Institute Of Electronics And ... vs Virgo Softech Ltd. on 7 November, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.13 COURT NO.13 SECTION XIV
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). 18772-
18773/2022
(Arising out of impugned final judgment and order dated 05-08-2022
in ARBP No. 802/2021 05-08-2022 in ARBP No. 804/2021 passed by the
High Court Of Delhi At New Delhi)
NATIONAL INSTITUTE OF ELECTRONICS AND INFORMATION TECHNOLOGY
Petitioner(s)
VERSUS
VIRGO SOFTECH LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 07-11-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Shashank Bajpai, Adv.
Ms. Manisha Ambwani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We do not find any reason to interfere with the impugned order. The Special Leave Petitions are accordingly dismissed.
Pending application(s), if any, shall also stand disposed of.
(JATINDER KAUR) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT
Signature Not Verified
ASSISTANT REGISTRAR
Digitally signed by
NIRMALA NEGI
Date: 2022.11.09
10:42:30 IST
Reason: