Supreme Court - Daily Orders
Supertrack Hotels Pvt Ltd vs Friends Motels Pvt Ltd on 4 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.28 COURT NO.10 SECTION XIV
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(s). 7650/2018
(Arising out of impugned final judgment and order dated 22-09-2017
in FAO(OS) No. 307/2016 and FAO(OS) No. 40/2017 passed by the High
Court Of Delhi At New Delhi)
SUPERTRACK HOTELS PVT LTD Petitioner(s)
VERSUS
FRIENDS MOTELS PVT LTD Respondent(s)
(IANo.58395/2018-CONDONATION OF DELAY IN FILING and IA
No.58394/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.58396/2018-CONDONATION OF DELAY IN REFILING)
Date : 04-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.K. Singhla,Sr.Adv.
Mr. Shiv Chopra,Adv.
Ms. Priya Puri, AOR
Mr. Ranjan Kr. Dubey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order(s).
The special leave petitions are accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by MAHABIR SINGH Date: 2018.05.05 12:18:48 IST Reason: