Supreme Court - Daily Orders
M/S Fl Smidth Pvt. Ltd. vs M/S Sunrise Heavy Lifters Pvt. Ltd. on 10 August, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.18 COURT NO.11 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). 20051/2018
(Arising out of impugned final judgment and order dated 23-04-2018
in CRA No. 413/2017 passed by the High Court of Judicature at
Bombay)
M/S FL SMIDTH PVT. LTD. Petitioner(s)
VERSUS
M/S SUNRISE HEAVY LIFTERS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.104811/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 10-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K. V. Mohan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.08.11
13:06:22 IST
Reason: