Supreme Court - Daily Orders
Fiitjee Limited vs Brahmos Aerospace Pvt. Ltd. on 8 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.49 COURT NO.3 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). 28793-
28794/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 04-05-2017
AND 17-10-2017 IN FAOOS NO. 77/2017 PASSED BY THE HIGH COURT OF
DELHI AT NEW DELHI)
FIITJEE LIMITED & ANR. PETITIONER(S)
VERSUS
BRAHMOS AEROSPACE PVT. LTD. RESPONDENT(S)
Date : 08-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Gagan Gupta, AOR
For Respondent(s) Ms. Rashi Bansal, Adv.
Mr. Roopansh Purohit, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the petitioner List the matters after four weeks to enable the learned counsel for the petitioners to file rejoinder affidavit.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.01.09
15:23:49 IST
Reason: