Supreme Court - Daily Orders
M/S. Maxwell Industries Limited Now ... vs Cotton Corporation Of India Ltd on 3 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.10 COURT NO.1 SECTION XII
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).13823/2018
(Arising out of impugned final judgment and order dated 19122017
in CMA No.3274/2010 passed by the High Court Of Judicature At
Madras)
M/S. MAXWELL INDUSTRIES LIMITED
NOW KNOWN AS M/S. VIP CLOTHING LTD. Petitioner(s)
VERSUS
COTTON CORPORATION OF INDIA LTD & ANR. Respondent(s)
(FOR ADMISSION and I.R.) Date : 03072018 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. T. Harish Kumar, Adv. [AOR] For Respondent(s) --
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioner. The Special Leave Petition is dismissed. Pending applications, if any, be deemed to have been disposed of.
(Subhash Chander) (H.S. Parasher) ARcumPS Assistant Registrar Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.07.03 16:49:19 IST Reason: