Supreme Court - Daily Orders
M/S.Traxpo Enterprises Pvt.Ltd. vs Sharp Industries Ltd. . on 8 August, 2014
| ITEM NO.44 COURT NO.11 SECTION IX
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). 15078/2014
(Arising out of impugned final judgment and order dated 31/01/2014
in CP No. 460/2005 in CP No. 07/2013 passed by the High Court Of
Bombay)
M/S.TRAXPO ENTERPRISES PVT.LTD. Petitioner(s
)
VERSUS
SHARP INDUSTRIES LTD. & ORS. Respondent(s
)
(With office report)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Kuljeet Rawal,Adv.
Mr. Ashwani Kumar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground fo r interference. The special leave petition is dismissed.
(MADHU BALA) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.08.11
16:35:58 IST
Reason: