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M/S Shivam Plastic Industries vs Nikhil Gupta on 31 July, 2023

Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia

     ITEM NO.10                           COURT NO.2                      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)                   No(s).    14771/2023

     (Arising out of impugned final judgment and order dated 14-02-2023
     in FAO (COMM) No. 39/2023 passed by the High Court Of Delhi At New
     Delhi)

     M/S SHIVAM PLASTIC INDUSTRIES & ORS.                                  Petitioner(s)

                                                  VERSUS

     NIKHIL GUPTA                                       Respondent(s)
     (FOR ADMISSION and I.R. and IA No.130401/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 31-07-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)               Ms. Archana Sahadeva, AOR
                                     Mr. Siddharth Raj Choudhary, Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Despite the best endeavours of learned counsel for the petitioner(s), we are not inclined to interfere under Article 136 of the Constitution of India.

The Special Leave Petition is accordingly dismissed.

Pending application stands disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)