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R.B. Business Promotions Pvt. Ltd. vs Rohm And Haass Electronic Materials ... on 1 July, 2016

Bench: Shiva Kirti Singh, R. Banumathi

     ITEM NO.11                               COURT NO.14               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)......CC                  No(s).
     10307/2016

     (Arising out of impugned final judgment and order dated
     27/07/2015 in FAO No. 101/2014 passed by the High Court Of
     Delhi At New Delhi)

     R.B. BUSINESS PROMOTIONS PVT. LTD. AND ANR.                        Petitioner(s)

                                                     VERSUS

     ROHM AND HAASS ELECTRONIC MATERIALS HOLDINGS
     UK LTD. AND ANR.                                                    Respondent(s)

     (with appln. (s) for c/delay in filing SLP and c/delay in
     refiling SLP and office report)


     Date : 01/07/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                           HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                  Mr.   Sunil Dalal, Adv.
                                        Mr.   Abhay Kumar,Adv.
                                        Mr.   Khalid Akhtar, Adv.
                                        Mr.   B. Khan, Adv.

     For Respondent(s)


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

Heard.

Delay condoned.

We do not find any merit in the Special Leave Petition, it is accordingly dismissed .

Interlocutory Applications, if any, shall stand disposed of.

(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER