Supreme Court - Daily Orders
Maj.(Retd.) Sukesh Behl vs Koninklijke Philips Electronics N.V on 24 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.15 COURT NO.8 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).
6615/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/11/2014
IN FAO NO. 16/2014 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
MAJ.(RETD.) SUKESH BEHL AND ANR. PETITIONER(S)
VERSUS
KONINKLIJKE PHILIPS ELECTRONICS N.V RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr.P.P. Malhotra, Sr. Adv.
Ms. Sonia Malhotra, Adv.
Mr. Mohit Paul, Adv.
Mr. Bikash, G. Adv,.
Mr. N.K. Bhardwaj, Adv.
For Respondent(s) Mr. P. Chidambaram, Sr. Adv.
Mr. Sudhir Chandra Agarwala, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Aakanksha Munjal, Adv.
Mr. Chahat Chawla, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Pravin Anand, Adv.
Ms. Vaishali Mittal, Adv.
Ms. Abhilasha, Adv.
Ms. Neha D. Reddy, Adv.
for M/s Karanjawala & Co.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for Signature Not Verified interference. The Special Leave Petition is dismissed.
Digitally signed by Vinod Lakhina Date: 2015.04.24 15:16:04 IST Reason: [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER