Supreme Court - Daily Orders
Deepak vs Heart And Soul Entertainment Ltd. on 13 April, 2023
Bench: B.R. Gavai, Aravind Kumar
ITEM NO.21 COURT NO.8 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 (C) No(s). 6810/2023
(Arising out of impugned final judgment and order dated 09-03-2023
in WP No. 8390/2009 passed by the High Court Of Judicature At
Bombay)
DEEPAK Petitioner(s)
VERSUS
HEART AND SOUL ENTERTAINMENT LTD. & ANR. Respondent(s)
( IA No.68389/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 13-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Ms. Yashashree Munde, Adv.
Ms. Swati Singh, Adv.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition(s) stand(s) dismissed accordingly.
2. Pending application(s), if any, stand(s) disposed of.
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.04.15 12:28:50 IST Reason: (DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)