Supreme Court - Daily Orders
Dart Industries Inc. vs Techno Plastic Industries on 4 December, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.19 COURT NO.3 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). 19962/2017
(Arising out of impugned final judgment and order dated 25-04-2017
in OSA No. 249/2016 passed by the High Court Of Judicature at
Madras)
DART INDUSTRIES INC. & ANR. Petitioner(s)
VERSUS
TECHNO PLASTIC INDUSTRIES Respondent(s)
(FOR ADMISSION and I.R. and IA No.73565/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 04-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Hemant Singh,Adv.
Ms. Mamta Jha,Adv.
Mr. Mohit D. Ram, AOR
Mr. Pranav Narain, Adv.
Ms. Shruttima Ehersa, Adv.
For Respondent(s) Mr. Sunder Khatri, Adv.
Ms. Shital Khatri, Adv.
Ms. Suman P.Singh, Adv.
Mr. Rajesh Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties and perused the relevant material.
We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.
Hearing of the suit is expedited. The observations made by the Division Bench of Signature Not Verified the High Court will be understood to be only for the Digitally signed by NEETU KHAJURIA Date: 2017.12.04 15:59:41 IST Reason: purpose of interim relief.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER