Supreme Court - Daily Orders
M/S J.K. Oil Industries vs M/S Ganpati Food Products on 3 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.2 COURT NO.2 SECTION XVI-A
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 (CIVIL) Diary No.11524/2018
(Arising out of impugned final judgment and order dated 12-12-2017
in CIMA No. 280/2017 passed by the High Court Of J & K at Jammu)
M/S J.K. OIL INDUSTRIES Petitioner(s)
VERSUS
M/S GANPATI FOOD PRODUCTS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.69557/2018-CONDONATION OF DELAY
IN FILING and IA No.69558/2018-CONDONATION OF DELAY IN REFILING )
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S.K. Bansal, Adv.
Mr. Ajay Amitabh Suman, Adv.
Ms. S. Janani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Pending application (s), if any, shall stand disposed Signature Not Verified of.
Digitally signed byCHARANJEET KAUR Date: 2018.07.04 17:51:20 IST Reason:
(POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER