Supreme Court - Daily Orders
M/S Classic Equipments P.Ltd. vs M/S Johnson Enterprises . on 8 June, 2018
Bench: Adarsh Kumar Goel, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8033 OF 2010
M/S CLASSIC EQUIPMENTS P.LTD. APPELLANT(S)
VERSUS
M/S JOHNSON ENTERPRISES & ORS. RESPONDENT(S)
O R D E R
The appeal is dismissed as having become infructuous on the statement of the learned counsel appearing for the parties.
.........................J [ADARSH KUMAR GOEL] .........................J [ASHOK BHUSHAN] NEW DELHI;
JUNE 08, 2018.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.06.11 15:36:48 IST Reason: ITEM NO.109 COURT NO.4 SECTION XIV 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.8033/2010 M/S CLASSIC EQUIPMENTS P.LTD. Appellant(s) VERSUS M/S JOHNSON ENTERPRISES & ORS. Respondent(s)
Date : 08-06-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ASHOK BHUSHAN (Vacation Bench) For Appellant(s) Ms. Archana Shadeva, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Abhinav Mukerji, AOR Mr. Nikhil Lal, Adv.
For Respondent(s) Mr. Ajay Amitabh Suman, Adv.
For Ms. S. Janani, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as having become infructuous in terms of the signed order.
(SANJAY KUMAR-II) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)