Supreme Court - Daily Orders
M/S Harey Krishna Corporation vs M/S Servotech Power Systems Ltd on 8 November, 2024
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.19 COURT NO.9 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 32413/2024
(Arising out of impugned final judgment and order dated 07-05-2024
in CRLMC No. 535/2023 passed by the High Court of Delhi at New
Delhi)
M/S HAREY KRISHNA CORPORATION Petitioner(s)
VERSUS
M/S SERVOTECH POWER SYSTEMS LTD. & Ors. Respondent(s)
(FOR ADMISSION and IA No.247660/2024-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
Date : 08-11-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Varun Dewan, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Vikrant, Adv.
Mr. Tarun Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling is condoned.
We do not find any merit in the Special Leave Petition. The Special Leave Petition is, hence, dismissed. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RADHA SHARMA
Date: 2024.11.11
11:23:27 IST
Reason: