Supreme Court - Daily Orders
M/S Electronics And Controls Power ... vs M/S Wep Peripherals Limited on 19 September, 2022
Bench: Indira Banerjee, M.M. Sundresh
ITEM NO.14 COURT NO.5 SECTION IV-A
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). 13805/2022
(Arising out of impugned final judgment and order dated 03-09-2021
in WP No. 6511/2021 passed by the High Court of Karnataka at
Bengaluru)
M/S ELECTRONICS AND CONTROLS POWER SYSTEMS PVT. LTDPetitioner(s)
VERSUS
M/S WEP PERIPHERALS LIMITED & ORS. Respondent(s)
(FOR ADMISSION )
Date : 19-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Udayaditya Banerjee, AOR
For Respondent(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Pratap Venugopal, Advocate
Ms. Surekha Raman, Advocate
Mr. K.V. Satish, Advocate
Mr. Akhil Abraham Roy, Adv.
Mr. Vijay Valsan, Advocate
For M/S. K J John And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We find no grounds to interfere with the judgment and order passed by the High Court in exercise of the jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Signature Not Verified Pending applications, if any, shall stand disposed of. Digitally signed by GEETA AHUJA Date: 2022.09.19 18:56:00 IST Reason:
(MANISH ISSRANI) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)