Supreme Court - Daily Orders
Spicejet Limited vs Team France 01 S.A.S on 20 September, 2024
SLPC 21345-46/2024
ITEM NO.30 COURT NO.1 SECTION XIV
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) Nos.21345-21346/2024
(Arising out of impugned final judgment and order dated 11-09-2024
in FAO(OS)(COMM) No.181/2024 11-09-2024 in FAO(OS)(COMM)
No.182/2024 passed by the High Court of Delhi at New Delhi)
SPICEJET LIMITED Petitioner(s)
VERSUS
TEAM FRANCE 01 S.A.S Respondent(s)
(With IA No.209868/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20-09-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Amit Sibal, Sr. Adv.
Mr. K.R. Sasiprabhu, AOR
Mr. Kartikeya Astana, Adv.
Mr. Vishnu Sharma A S, Adv.
Mr. Ankit Handa, Adv.
Mr. Darpan Sachdev, Adv.
Ms. Sanjeevi Seschadri, Adv.
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Rajshekher Rao, Sr. Adv.
Mr. Vinay Kumar Misra, AOR
Mr. Anandh Venkataramani, Adv.
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2024.09.21
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16:12:02 IST
Reason:
SLPC 21345-46/2024
Mr. Saket Sathapathy, Adv.
Mr. Anubhav Dutta, Adv.
Ms. Akshita Totla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution of India.
2 The Special Leave Petitions are accordingly dismissed. 3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
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