Supreme Court - Daily Orders
Kamble Sayabanna Kallappa vs M/S. Lifestyle International Private ... on 10 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6634 OF 2016
KAMBLE SAYABANNA KALLAPPA ... Appellant
VERSUS
M/S. LIFESTYLE INTERNATIONAL
PRIVATE LTD. (MAX RETAIL DIVISION) ... Respondent
O R D E R
After hearing learned counsel for the parties at length and going through the impugned judgment dated 07th July, 2015, passed by the Competition Appellate Tribunal, we are of the opinion that the view taken by the Tribunal is correct view in law and does not call for any interference.
The civil appeal is dismissed in limine.
........................, J. [ A.K. SIKRI ] ........................, J. [ R.K. AGRAWAL ] New Delhi;
January 10, 2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.01.14 13:48:44 IST Reason: ITEM NO.31 COURT NO.8 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 6634/2016 KAMBLE SAYABANNA KALLAPPA Appellant(s) VERSUS
M/S. LIFESTYLE INTERNATIONAL PRIVATE LTD. (MAX RETAIL DIVISION) Respondent(s) (With appln(s) for permission to appear and argue in person and office report) Date : 10/01/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Parties Mr. P. K. Ghosh, Adv.(A.C.) Mr. Rauf Rahim, Adv.
Mr. Akshay V. Kamble, Adv.
Mr. Sajan Poovayya, Sr. Adv. Mr. Priyadarshi Banerjee, Adv. Mr. Saransh Jain, Adv. Mr. Praveen Sehrawat, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Mala Kumari Sharma) Court Master Court Master [Signed order is placed on the file.]