Supreme Court - Daily Orders
Uto Nederland Bv vs Tilaknagar Industries Ltd. on 28 April, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.43 COURT NO.13 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).27637/2015
(Arising out of impugned final judgment and order dated 15/12/2014
in SUIT No.632/2009 15/12/2014 in APN No.66/2012 15/12/2014 in NOM
No.993/2009 passed by the High Court Of Bombay)
UTO NEDERLAND BV & ANR. Petitioner(s)
VERSUS
TILAKNAGAR INDUSTRIES LTD. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
order and seeking permission to place on record additional
events/documents and interim relief and office report)
Date : 28/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr.Praveen Anand, Adv.
Mr.Sanjay S.Chhabra, Adv.
Mr.Shrawan Chopra, Adv.
Ms.Abhilasha Nautiyal, Adv.
Mr.Kanak Bose, Adv.
Ms.Garima Prasad, Adv.
Ms.Vijay Laxmi Mewara, Adv.
For Respondent(s)
Mr.Sunil Mund, Adv.
Mr.Kiran Kumar Patra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (Civil) No.1041 of 2015.
(Ashok Raj Singh) (Madhu Narula) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.05.02 12:43:01 IST Reason: