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Preethi Kitchen Appliances Pvt. Ltd. vs M/S. Maya Appliances Private Limited on 13 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.29                              COURT NO.9                     SECTION XII
                                   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).      20468-
     20469/2018

     (Arising out of impugned final judgment and order dated 28-04-2018
     in OSA No. 82/2018 28-04-2018 in OSA No. 83/2018 passed by the High
     Court Of Judicature At Madras)

     PREETHI KITCHEN APPLIANCES PVT. LTD.                                     Petitioner(s)

                                                         VERSUS

     M/S. MAYA APPLIANCES PRIVATE LIMITED & ANR.                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.106047/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 13-08-2018 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                  Mr.   Sudhir Chandra, Sr. Adv.
                                        Mr.   Pravin Anand, Adv.
                                        Mr.   M.S. Bharath, Adv.
                                        Ms.   Vaishali Mittal, Adv.
                                        Ms.   Mrinali Menon, Adv.
                                        Ms.   Ruby Singh Ahuja, Adv.
                                        Ms.   Akanksha Munjal, Adv.
                                        Ms.   S. Singhania, Adv.
                                        Ms.   Ashwati, Adv.
                                        For   M/s. Karanjawala & Co., AOR

     For Respondent(s)                  Mr.   Neeraj Kishan Kaul, Sr. Adv.
                                        Mr.   Aditya Verma, AOR
                                        Mr.   T.K. Bhaskar, Adv.
                                        Mr.   Tribikram Meelee, Adv.
                                        Mr.   Deepak Joshi, Adv.

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

Heard the learned Senior Counsel appearing for the parties. We find no merit in the Special Leave Petitions. The Special Leave Petitions are, accordingly, dismissed. Pending applications, if any, stand disposed of.

However, the observations made will not influence the outcome Date: 2018.08.13 16:52:23 IST of the suit, after adducing evidence, when heard on merits.

     (R. NATARAJAN)                                                       (SAROJ KUMARI GAUR)
     COURT MASTER (SH)                                                       BRANCH OFFICER