Supreme Court - Daily Orders
Brawn Laboratories Ltd. vs Fittydent International Gmbh on 23 April, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.28 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
Petition(s) for Special Leave to Appeal (C) No(s). 4948/2020
(Arising out of impugned final judgment and order dated 09-01-2020
in EFAOS No. 25/2019 passed by the High Court Of Delhi At New
Delhi)
BRAWN LABORATORIES LTD. Petitioner(s)
VERSUS
FITTYDENT INTERNATIONAL GMBH Respondent(s)
Date : 23-04-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Mareesh Pravir Sahay, AOR
Ms. Garima Gupta, Adv.
Ms. Awanitika, Adv.
Mr. Sachin Kharb, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel appearing for the petitioner at some length, we agree with the view taken by the learned Single Judge of the High Court that there was no question of testing the bona fides of the transaction. As far as the finding recorded by the learned Single Judge regarding misusing the process of law is concerned, the Division Bench has held in favour of the present petitioner.
In the said circumstances, we find no error in the direction issued in terms of paragraph 13 of the impugned judgment. Signature Not Verified Hence, the Special Leave Petition stands dismissed. Digitally signed by VARSHA MENDIRATTA Date: 2024.04.23 16:55:46 IST Reason:
Pending application(s), if any, shall stand disposed of.
(VARSHA MENDIRATTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)