Supreme Court - Daily Orders
M/S Cna Exports P.Ltd. vs Janak Datwani . on 5 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.5 COURT NO.11 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). 32452-32453/2010
(Arising out of impugned final judgment and order dated 26-07-2010
in FAO No. 152/2008 and 30-08-2010 in RP No. 360/2010 in FAO No.
152/2008 passed by the High Court Of Delhi At New Delhi)
M/S CNA EXPORTS P.LTD. Petitioner(s)
VERSUS
JANAK DATWANI & ORS. Respondent(s)
Date : 05-12-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Satya Mitra, AOR
For Respondent(s) Ms. Poonam Anand,Adv.
M/S. Dua Associates, AOR
Mrs. Shally Bhasin, AOR
Mr. Suman Kukrety, AOR
Mr. Arun Kumar Beriwal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We do not find any ground to interfere with the impugned order.
However, the Court dealing with the Suit being CS(OS)No.698/2003 or any other proceedings will be free to decide the issue independently.
The special leave petitions are, accordingly, disposed of.
Signature Not Verified Pending application(s), if any, shall also stand Digitally signed by MADHU BALA Date: 2017.12.06 16:40:16 IST disposed of. Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER