Supreme Court - Daily Orders
M/S Hindustan Motors Ltd. vs M/S Seven Seas Leasing Ltd. on 8 February, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.7 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
Petition(s) for Special Leave to Appeal (C) No(s). 3905/2019
(Arising out of impugned final judgment and order dated 19-09-2018
in RFA No. 792/2018 passed by the High Court Of Delhi At New Delhi)
M/S HINDUSTAN MOTORS LTD. Petitioner(s)
VERSUS
M/S SEVEN SEAS LEASING LTD. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.13282/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)
(Appln. For permission to file additional documents)
Date : 08-02-2019 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. Arvind Kumar Gupta,Adv.
Ms. P. Marwaha Gupta,Adv.
Ms. Hema George,Adv.
M/s.V.S Lakshmi,Adv.
Mr. A. Venayagam Balan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER Digitally signed by MAHABIR SINGH Date: 2019.02.09 BRANCH OFFICER 12:07:37 IST Reason: