Supreme Court - Daily Orders
Benara Bearing And Pistons Ltd. vs Mahle Engine Components India Pvt. Ltd. on 10 August, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.11 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) No(s).20041/2018
(Arising out of impugned final judgment and order dated 05-04-2018
in Arb.A No.11/2017 passed by the High Court Of Delhi At New Delhi)
BENARA BEARING AND PISTONS LTD. Petitioner(s)
VERSUS
MAHLE ENGINE COMPONENTS INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.104201/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.104210/2018-PERMISSION TO
FILE LENGTHY LIST OF DATES)
Date : 10-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Jayant Mehta, Adv.
Mr. Himanshu Gupta, Adv.
Ms. Aayushi Sharma, Adv.
Mr. Yadav Narender Singh, Adv. [AOR]
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sudhir Sharma, Adv.
Mr. Sanjeev Sharma, Adv.
Mr. Abhishek Swaroop, Adv.
Mr. Anirudh Gandhi, Adv.
Ms. Akhilasha Vij, Adv.
Mr. Akhil Anand, Adv. [AOR]
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Sidharth Luthra, learned senior counsel for the Signature Not Verified petitioner and Mr. Mukul Rohatgi, learned senior counsel for Digitally signed by SUBHASH CHANDER Date: 2018.08.10 16:06:08 IST the respondent.
Reason:The Special Leave Petition is dismissed. Needless to say, the order of the High Court impugned herein and the dismissal of the Special Leave Petition would SLP(C)No.20041/18 ... (contd.)
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not be an impediment on the part of the petitioner to seek any other relief in accordance with law.
Pending applications, if any, are deemed to have been disposed of.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar