Supreme Court - Daily Orders
Mobilox Innovations Private Ltd vs Kirusa Software Private Ltd on 13 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.1 COURT NO.12 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(s). 9405/2017
MOBILOX INNOVATIONS PRIVATE LTD Appellant(s)
VERSUS
KIRUSA SOFTWARE PRIVATE LTD Respondent(s)
(and IA No.65084/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and
IA No.87622/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.87752/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 13-09-2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s) Mr. Devansh Mohta, Adv.
Mr. Puneet Singh Bindra, AOR
Mr. Shyam Pandya, Adv.
Mr. Aslam Ahmed, Adv.
Mr. Rohan Kaushal, Adv.
For Respondent(s) Mr. R.Jawahar Lal, Adv.
Mr. Sanjeev Jain, Adv.
Ms. Apoorva Agarwal, Adv.
Mr. Ashwani Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Devansh Mohta, learned counsel for appellant, resumed his arguments at 10.45 a.m. and concluded at 3.15 p.m. Thereafter, Mr. R. Jawahar Lal, learned counsel for the respondent, started his arguments and concluded at 3.55 p.m. Hearing concluded.
Judgment reserved.
Signature Not Verified (R. NATARAJAN) Digitally signed by R.NATARAJAN Date: 2017.09.13 (SAROJ KUMARI GAUR) COURT MASTER 17:04:28 IST Reason: COURT MASTER