Supreme Court - Daily Orders
Lal Mahal Ltd vs Progetto Grano S Pa on 21 November, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.27 COURT NO.9 SECTION XIV
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). 27041/2014
(Arising out of impugned final judgment and order dated 29/05/2014
in EXP No. 52/2012 passed by the High Court of Delhi at N. Delhi)
LAL MAHAL LTD Petitioner(s)
VERSUS
PROGETTO GRANO S PA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file additional documents and interim
relief and office report)
Date : 21/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s Mr. Nidhesh Gupta, Sr. Adv.
Ms. Rachna Golchha, Adv.
Mr. Sanjay Jain, Adv.jay Jain,Adv.
For Respondent(s) Mr. Jayant K. Mehta,Adv.
Mrs. Bharti Badesra, Adv.
M/s. O.P. Khaitan & Co.,Advs.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties. We are not inclined to interfere with the impugned judgment and order.
The special leave petition is dismissed. However, the interest received by the respondent from the amount deposited in the High Court will be adjusted against the decreetal amount, provided the payment is made within four weeks from today, failing which the interest Signature Not Verified will not be adjusted.
Digitally signed by Rajni Mukhi Date: 2014.11.28 16:07:34 IST Reason: (Rajni Mukhi) (Jaswinder Kaur)
Sr. P.A. Court Master