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M/S Mysore Deep Perfumery House vs Sunil Kumar Amrutlal Jain on 11 July, 2022

Bench: Indira Banerjee, V. Ramasubramanian

     ITEM NO.12                               COURT NO.7                 SECTION IX

                                   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).   9606/2022

     (Arising out of impugned final judgment and order dated 18-04-2022
     in WP No. 1770/2022 passed by the High Court of Judicature at
     Bombay at Nagpur)

     M/S MYSORE DEEP PERFUMERY HOUSE                                      Petitioner(s)

                                                     VERSUS

     SUNIL KUMAR AMRUTLAL JAIN                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.76909/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 11-07-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                  Mr.   P. S. Sudheer, AOR
                                        Mr.   Harshit Tolia, Adv.
                                        Mr.   Siddharth Ravi Kheskani, Adv.
                                        Mr.   Rishi Maheshwari, Adv.
                                        Ms.   Anne Mathew, Adv.
                                        Mr.   Bharat Sood, Adv.
                                        Ms.   Shruti Jose, Adv.
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner.

We find no grounds to interfere with the impugned judgment and order of the High Court in exercise of jurisdiction under Article 136 of the Constitution of India.

The special leave petition is, accordingly, dismissed.

Pending applications, if any, stand disposed of accordingly.

     (HARSHITA UPPAL)                                                  (MATHEW ABRAHAM)
     SENIOR PERSONAL ASSISTANT                                         COURT MASTER (NSH)