Supreme Court - Daily Orders
Vijisan Jewels Private Limited vs Cimme Jewels Limited on 31 August, 2021
Bench: Vineet Saran, Dinesh Maheshwari, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4934 OF 2021
VIJISAN JEWELS PRIVATE LIMITED APPELLANT(S)
VERSUS
CIMME JEWELS LIMITED & ANR. RESPONDENT(S)
O R D E R
We have heard the learned counsel for the appellant and perused the record. We do not find any merit in the appeal. The appeal is, accordingly, dismissed.
...........................J. (VINEET SARAN) ...........................J. (DINESH MAHESHWARI) ...........................J. (PAMIDIGHANTAM SRI NARASIMHA) New Delhi;
August 31, 2021
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.09.01
18:27:54 IST
Reason:
ITEM NO.18 Court 9 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4934/2021 VIJISAN JEWELS PRIVATE LIMITED Appellant(s) VERSUS CIMME JEWELS LIMITED & ANR. Respondent(s) (IA No.104432/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 31-08-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Appellant(s) Mr. Devadatt Kamat, Sr. Adv.
Mr. Pai Amit, AOR Mr. Diwakar R. Singh, Adv.
Ms. Ranu Purohit, Adv.
Mr. Javedur Rahman, Adv.
Ms. Pankhuri Bhardwaj, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS (signed order is placed on the file)