Supreme Court - Daily Orders
Pandurang Dattatray Nangare vs M/S. Skf India Ltd. on 13 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.50 COURT NO.13 SECTION XV
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). 12024/2014
(Arising out of impugned final judgment and order dated 22/07/2009
in LPA No. 166/2009,22/07/2009 in WP No. 9687/2004 passed by the
High Court Of Bombay)
PANDURANG DATTATRAY NANGARE Petitioner(s)
VERSUS
M/S. SKF INDIA LTD. Respondent(s)
(with office report)
Date : 13/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Nishant Ramakantrao Katneshwarkar, Adv.
For Respondent(s)
Mr. Vinay Navare, Adv.
Mr. Satyajeet Kumar, Adv.
Mr. Keshav Ranjan, Adv.
Ms. Gwen K.B., Adv.
Ms. Abha R. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We are not inclined to interfere with the impugned order of the High Court by exercising our powers under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.07.14 16:59:39 IST Reason: Mr. Ashok Raj SIngh used the digital signature card of Mr. Deepak Mansukhani, Court Master (Ashok Raj Singh) (Suman Jain) Court Master Court Master