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M/S Aaa Apparels Manufacturing Co. vs Mantra Inc. on 17 February, 2020

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.25                                 COURT NO.12                       SECTION IV-B

                                   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).       3970/2020

     (Arising out of impugned final judgment and order dated 20-11-2019
     in CR No. 33/2013 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     M/S AAA APPARELS MANUFACTURING CO.                                           Petitioner(s)

                                                        VERSUS
     MANTRA INC.                                                                  Respondent(s)
     (FOR ADMISSION and I.R. )

     Date : 17-02-2020 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
              HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                   Mr.   Vikas Singh, Sr. Adv.
                                         Mr.   Varun Singh, Adv.
                                         Ms.   Deepti Arya, Adv.
                                         Mr.   Lenin Raj K., Adv.
                                         Ms.   Deepika Kalia, Adv.
                                         Ms.   Nishtha Kumar, AOR

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                 O R D E R

We are not inclined to interfere with the impugned order as it is on an application under Order VII Rule 11, Code of Civil Procedure which was allowed by the trial Court and interfered with by the appellate Court and the High Court in revision affirmed the appellate order.

Needless to say, if there is any remedy available at the subsequent stage, then the petitioner is not precluded from exercising the same.

The Special Leave Petition is dismissed.

Pending application, if any, stands disposed of.

     (ANITA RANI AHUJA)                                                     (ASHA SUNDRIYAL)
        COURT MASTER                                                            AR CUM PS