Supreme Court - Daily Orders
Navilan Merchants Pvt. Ltd. Through ... vs Sejal Glass Ltd on 17 April, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.29 COURT NO.6 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)......CC
No(s). 7790/2017
(Arising out of impugned final judgment and order dated 07/09/2016
in IA No. 9930/2016 in CS No. 330/2016 passed by the High Court of
Delhi at New Delhi)
M/S NAVILAN MERCHANTS PVT LTD Petitioner(s)
VERSUS
M/S SEJAL GLASS LTD AND ORS Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date: 17/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Gupta, Sr. Adv.
Mr. Sibo Sankar Mishra, AOR
Mr. Manoranjan Padhi, Adv.
Mr. Uma Kant Mishra, Adv.
Mr. Tushar Gupta, Adv.
Mr. Udit Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner and perused the Office Report dated 13th April, 2017.
Let this matter be tagged with Special Leave Petition (Civil) No.5862 of 2017.
(VISHAL ANAND) (SNEH LATA SHARMA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
VISHAL ANAND
Date: 2017.04.18
17:35:54 IST
Reason: