Supreme Court - Daily Orders
Cox & Kings Ltd vs Narendra Singh Rathore on 23 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.30 COURT NO.10 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). 7652/2015
(Arising out of impugned final judgment and order dated 30/09/2013
in DBCSA No. 1571/2012,30/09/2013 in SBCWP No. 6608/2011 passed by
the High Court Of Rajasthan At Jaipur)
COX & KINGS LTD Petitioner(s)
VERSUS
NARENDRA SINGH RATHORE Respondent(s)
Date : 23/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
For Respondent(s) Mr. C.U. Singh, Sr. Adv.
Ms. Swati Sinha, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Rajesh Kumar, Adv.
Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.03.25
14:37:35 IST
Reason: