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M/S Utility Powertech Limited vs M/S Amit Traders on 1 February, 2019

Bench: R. Banumathi, R. Subhash Reddy

     ITEM NO.5                               COURT NO.7                SECTION XIV

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35672/2018

     (Arising out of impugned final judgment and order dated 15-05-2018
     in RFA No. 515/2015 03-08-2018 in RP No. 273/2018 passed by the
     High Court Of Delhi At New Delhi)

     M/S UTILITY POWERTECH LIMITED                                         Petitioner(s)

                                                     VERSUS

     M/S AMIT TRADERS                                                      Respondent(s)

     (IA No.313/2019-CONDONATION OF DELAY IN FILING and
     IA No.315/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA No.314/2019-CONDONATION OF DELAY IN REFILING)

     Date : 01-02-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)                 Mr.   Tarkeshwar Nath,Adv.
                                       Mr.   Saurabh Kr. Tuteja,Adv.
                                       Mr.   Rishabh Kumar,Adv.
                                       Mr.   B.K. Pandey,Adv.
                                       Mr.   Rameshwar Prasad Goyal, AOR

     For Respondent(s)                  Mr. Deepak Kumar Sharma,Adv.
                                        Mr. Ashish Sharma,Adv.
                                        Mr. Vaibhav Gulia,Adv.
                                        Mr. Kunal Vashist,Adv.
                                        Ms. Rakhi Ray, AOR
                         UPON hearing the counsel the Court made the following
                                              O R D E R

Heard.

Delay condoned.

We do not find any good ground warranting interference with the impugned order(s) in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are accordingly dismissed.

Pending applications, if any, shall also stand disposed of. 12:57:33 IST Reason:

(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER