Supreme Court - Daily Orders
Joymon vs M/S. Luxor Writing Instruments Pvt. ... on 5 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.25 COURT NO.8 SECTION II
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 (Crl.)...... CRLMP No(s).
14227/2016
(Arising out of impugned final judgment and order dated 23/02/2016
in CRLMC No. 2160/2013 passed by the High Court Of Delhi At New
Delhi)
JOYMON Petitioner(s)
VERSUS
M/S. LUXOR WRITING INSTRUMENTS PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Wills Mathews, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of Signature Not Verified India.
Digitally signed byVINOD KUMAR Date: 2016.09.06 10:33:30 IST Reason: The special leave petition is dismissed. However, the petitioner is at liberty to make application to 2 examine expert to place rebuttal evidence. If such an application is made, the same shall be considered and disposed of in accordance with law.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN)
AR-CUM-PS COURT MASTER