Supreme Court - Daily Orders
The India Fitness Connect Pvt Ltd vs Ozone Spa Pvt Ltd on 7 December, 2018
Bench: Rohinton Fali Nariman, K.M. Joseph
ITEM NO.6 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). 39614/2018
(Arising out of impugned final judgment and order dated 25-05-2018
in FAOOS No. 114/2018 passed by the High Court Of Delhi At New
Delhi)
THE INDIA FITNESS CONNECT PVT LTD Petitioner(s)
VERSUS
OZONE SPA PVT LTD & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.169461/2018-CONDONATION OF DELAY
IN FILING and IA No.169465/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Kailash Vasdev, Sr. Adv.
Mr. Shreyans Singhvi, Adv.
Ms. Ekta Mehta, Adv.
Ms. Srishti Singh, AOR
Mr. Umrao Singh Rawat, Adv.
For Respondent(s) Mr. Gourab Banerji, Sr. Adv.
Mr. Puneet Taneja, AOR
Mr. Rajesh Mahendru, Adv.
Mr. Mohit Pandey, Adv.
Ms. Laxmi Kumari, Adv.
Mr. S.P. Mukherjee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application stands disposed of.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.12.08(R. NATARAJAN) 11:21:09 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR