Supreme Court - Daily Orders
Percept Finserve Private Limited vs Edelweiss Financial Services Limited on 10 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.26 COURT NO.7 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). 6319/2023
(Arising out of impugned final judgment and order dated 02-02-2023
in CAL No. 284/2019 passed by the High Court of Judicature at
Bombay)
PERCEPT FINSERVE PRIVATE LIMITED & ANR. Petitioner(s)
VERSUS
EDELWEISS FINANCIAL SERVICES LIMITED Respondent(s)
(FOR ADMISSION and I.R. )
Date : 10-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. K. V. Viswanathan, Sr. Adv.
Mr. Harshvardhan Jha, Adv.
Mrs. Yugandhara Pawar Jha, AOR
Mr. Aditya Pimple, Adv.
Mr. Deepak Deshmukh, Adv.
Ms. Nisha Kaba, Adv.
Mr. Aman Pathak, Adv.
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 judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.04.10(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER COURT MASTER (NSH) 18:49:17 IST Reason: