Supreme Court - Daily Orders
Laxminivas Aggarwal vs Andhra Semi Conductors Pvt.Ltd. on 1 November, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1338 OF 2008
LAXMINIVAS AGGARWAL APPELLANT(S)
VERSUS
ANDHRA SEMI CONDUCTORS PVT.LTD. & ORS. RESPONDENT(S)
O R D E R
Having heard learned counsel appearing for the parties and upon perusal of the record, we are of the considered opinion that the instant appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
....................J [S. A. BOBDE] ....................J [L. NAGESWARA RAO] NEW DELHI;
NOVEMBER 01, 2017.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.11.07 17:07:38 IST Reason: ITEM NO.110 COURT NO.7 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No.1338/2008 LAXMINIVAS AGGARWAL Appellant(s) VERSUS ANDHRA SEMI CONDUCTORS PVT.LTD. & ORS. Respondent(s)
Date : 01-11-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. Manu Shanker Mishra, AOR For Respondent(s) Mr. K. Maruthi Rao, Adv.
Ms./Mr. K. Radha, Adv.
Mr. Praveen Agrawal, AOR Mr. S. Udaya Kumar Sagar, AOR Mr. Mrityunjai Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)