Supreme Court - Daily Orders
Heligo Charters Private Limited vs Aircon Beibars Fze on 14 March, 2022
Bench: Vineet Saran, Aniruddha Bose
1
ITEM NO.15 Court 9 (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). 4337/2022
(Arising out of impugned final judgment and order dated 17-02-2022
in CAP No. 1130/2019 passed by the High Court Of Judicature At
Bombay)
HELIGO CHARTERS PRIVATE LIMITED Petitioner(s)
VERSUS
AIRCON BEIBARS FZE Respondent(s)
(FOR ADMISSION and I.R. and IA No.35452/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 14-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Parag Tripathi, Senior Advocate.
Mr. Sridhar Potaraju,Advocate. Mr. A. Mukunda Rao, Advocate.
Mr. Abhijeet Deshmukh, Advocate. Mr. Supreme Kothari, Advocate. Ms. Shiwani Tushir, Advocate. Mr. Siddhant Buxy, AOR For Respondent(s) Dr.Abhishek M.Singhvi,Sr.Adv.
Mr.Arvind Verma,Sr.Adv.
Mr.Aman Vachher,Adv.
Mr.Avishkar Singhvi,Adv.
Mr.Sajid Mohamed,Adv.
Mr.Dhiraj,Adv.
Mr. Darshil Thakkar,Adv.
Mrs.Anshu Vachher,Adv.
Mr.Ashutosh Dubey,Adv.
Mr.Abhishek Chauhan,Adv.
M/S. Vachher And Agrud, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by Rachna Date: 2022.03.14 16:43:06 IST Reason: O R D E R In exercise of our jurisdiction under Article 136 of the 2 Constitution, no question of law arises for consideration by this Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS