Supreme Court - Daily Orders
Apar Industries Ltd. vs Alliancz Poly-Chem Overseas Ltd. . on 30 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.17 COURT NO.8 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 592/2017
(Arising out of impugned final judgment and order dated
23/08/2016 in CRLMC No. 3015/2016 passed by the High Court Of
Delhi At New Delhi)
APAR INDUSTRIES LTD. Petitioner(s)
VERSUS
ALLIANCZ POLY-CHEM OVERSEAS LTD. AND ORS. Respondent(s)
(With interim relief and office report)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. A.K. Srivastava, Adv.
Mr. Abhishok Krishna, Adv.
Mr. Arvind S. Avhad,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We do not find any reason to entertain this special leave petition.
The special leave petition is, accordingly, dismissed.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.01.30 17:17:24 IST Reason: