Supreme Court - Daily Orders
Mutha Constructions vs Strategic Brand Solutions (I) Pvt. Ltd. on 4 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.26 Court 12 (Video Conferencing) 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). 1105/2022
(Arising out of impugned final judgment and order dated 12-01-2022
in IA No. 2146/2019 passed by the High Court Of Judicature At
Bombay)
MUTHA CONSTRUCTIONS Petitioner(s)
VERSUS
STRATEGIC BRAND SOLUTIONS (I) PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.11899/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.11997/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 04-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Ativ Patel, Adv.
Ms. Priyanka Vora, Adv.
Mr. Siddhant Buxy, AOR
Ms. Anushka Shah, Adv.
Mr. Rohan Andrew Naik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Nakul Dewan, learned Senior Advocate appearing on behalf of the petitioner.
The Special Leave Petition stands dismissed. Reasoned Order to follow.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Books cited:
Signature Not VerifiedDigitally signed by R Natarajan Date: 2022.02.04
(2019) SCC OnLine SC 1656 (para 37) 17:03:13 IST Reason:
(2018) 11 SC 328 (para 15) 2022 SCC OnLine SC 4 (paras 21 & 22)