Supreme Court - Daily Orders
Sportking India Ltd. vs H.D.F.C. Bank Ltd. on 14 February, 2014
:
ITEM NO.26 COURT NO.2 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 (Civil) No(s).2928/2014
(From the judgement and order dated 29/07/2013 in AN No.55/2013
of The HIGH COURT OF BOMBAY)
SPORTKING INDIA LTD. Petitioner(s)
VERSUS
H.D.F.C. BANK LTD. Respondent(s)
(With appln(s) for permission to file synopsis and list of dates,
permission to place addl. documents on record and prayer for interim relief
and office report ))
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. Manish Kaushik, Adv.
Mr. Vivek Singh, Adv.
Mr. Arvind Kumar Gupta,Adv.
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Ms. Shaneen Parikh, Adv.
Mr. Malak Bhatt, Adv. for
M/S Suresh A. Shroff & Co.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Gopal Subramanium, learned senior counsel for the petitioner.
Special leave petition is dismissed. |(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |