Supreme Court - Daily Orders
Ashwani Minda vs U-Shin Ltd. (Previously Known As ... on 31 July, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
ITEM NO.3 Court 2 (Video Conferencing) 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). 9003/2020
(Arising out of impugned final judgment and order dated 07-07-2020
in FAO(OS)(COMM) No. 65/2020 passed by the High Court Of Delhi At
New Delhi)
ASHWANI MINDA & ANR. Petitioner(s)
VERSUS
U-SHIN LTD. (PREVIOUSLY KNOWN AS
YUHSHIN CO. LTD.) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.69933/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.69934/2020-EXEMPTION FROM
FILING AFFIDAVIT)
Date : 31-07-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
Counsel for the
parties Mr. Ratan K. Singh, Adv.
Mr. A. Diwan, Adv.
Mr. Rajiv Shankar Dvivedi, AOR
Mr. K. V. Vishwanathan, Sr. Adv.
Mr. Sanjeev Kapoor, Adv.
Mr. Raj Panchmatia, Adv.
Mr. Peshwan Jehangir, Adv.
Ms. Savani Gupte, Adv.
Ms. Saman Ahsan, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Signature Not VerifiedPending interlocutory application(s), if any, is/are disposed Digitally signed by MUKESH KUMAR Date: 2020.07.31 of.
23:16:44 IST Reason:
(NARENDRA PRASAD) (JAYANT KUMAR ARORA) (JAGDISH CHANDER) AR-CUM-PS COURT MASTER ASSISTANT REGISTRAR