Supreme Court - Daily Orders
Standard Corporation India Ltd. vs Tractors & Farm Equipment Ltd on 1 August, 2014
ITEM NO.34 COURT NO.9 SECTION XII
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). 18693/2014
(Arising out of impugned final judgment and order dated 04/04/2014
in MP No. 1/2013,04/04/2014 in OSA No. 107/2013 passed by the High
Court of Judicature at Madras)
STANDARD CORPORATION INDIA LTD. Petitioner(s)
VERSUS
TRACTORS & FARM EQUIPMENT LTD Respondent(s)
(With office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Neha Jain, Adv.
Mr. Vineet Bhagat, Adv.
Mr. K.G. Bhagat, Adv.
Mr. Akash Tyagi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no merit.
The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.08.02 12:35:03 IST Reason: