Supreme Court - Daily Orders
Wrinkle Marketing Private Limited vs Roselabs Bioscience Limited on 17 March, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. /2025
(@ Diary No. 52039/2024)
WRINKLE MARKETING PRIVATE LIMITED & ..... APPELLANT(S)
ANR.
VERSUS
ROSELABS BIOSCIENCE LIMITED ..... RESPONDENT(S)
O R D E R
Delay condoned.
We do not find any good ground and reason to interfere with the impugned judgment; hence, the present appeal is dismissed.
Pending application(s), if any, shall stand disposed of.
................CJI.
(SANJIV KHANNA) ..................J. (SANJAY KUMAR) ..................J. (JOYMALYA BAGCHI) NEW DELHI;
MARCH 17, 2025.
Signature Not Verified Digitally signed by babita pandey Date: 2025.03.21 17:41:03 IST Reason: ITEM NO.10 COURT NO.1 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No. 52039/2024 [Arising out of impugned final judgment and order dated 25-09-2024 in CAAT(I) No. 1795/2024 passed by the National Company Law Apellate Tribunal] WRINKLE MARKETING PRIVATE LIMITED & ANR. Appellant(s) VERSUS ROSELABS BIOSCIENCE LIMITED Respondent(s) FOR ADMISSION IA No. 58508/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS AND IA No. 58510/2025 - GRANT OF INTERIM RELIEF Date : 17-03-2025 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Petitioner(s) Mr. Sudhanshu Prakash, AOR Ms. Anisha Agarwal, Adv.
Mr. Aman Banka, Adv.
Mr. Sharath Bk, Adv.
Mr. Kanishk Sinha, Adv.
For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)