Supreme Court - Daily Orders
Turning Point Institute Private ... vs M/S Turning Point on 11 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.5 COURT NO.5 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. 3956/2019
(Arising out of impugned final judgment and order dated 02-08-2018
in FAOOS No. 263/2017 passed by the High Court of Delhi at New
Delhi)
TURNING POINT INSTITUTE PRIVATE LIMITED Petitioner(s)
VERSUS
M/S TURNING POINT & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Jai Dehadrai, Adv.
Mr. Sidharth Arora, Adv.
Ms. Shivan Gini Gupta, Adv.
Ms. Sristi, Adv.
Mr. Prashnant, Adv.
Ms. Manisha Ambwani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is rejected. However, the High Court is requested to take up the Suit expeditiously.
(NIDHI AHUJA) (INDU KUMARI POKHRIYAL) Signature Not Verified COURT MASTER (SH) ASSISTANT REGISTRAR Digitally signed by NIDHI AHUJA Date: 2019.02.12 17:30:12 IST Reason: