Supreme Court - Daily Orders
M/S Primus Analytics Limited vs M/S Abl Bio Technologies Limited on 5 December, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.17 COURT NO.6 SECTION II-C
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 (Crl.) No(s). 1270/2022
[Arising out of impugned final judgment and order dated 22-10-2021
in CRLA No. 461/2015 passed by the High Court of Judicature at
Madras]
M/S PRIMUS ANALYTICS LIMITED Petitioner(s)
VERSUS
M/S ABL BIO TECHNOLOGIES LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R.
IA No. 20655/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 20657/2022 - EXEMPTION FROM FILING O.T.) Date : 05-12-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE PRASANNA B. VARALE For Petitioner(s) Mr. Nikhil Goel, Sr. Adv.
Mr. Roy Abraham, Adv. Ms. Reena Roy, Adv.
Mr. Adithya Koshy Roy, Adv. Mr. Yaduinder Lal, Adv. Ms. Rajni Ohri Lal, Adv. Mr. Himinder Lal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.Signature Not Verified Digitally signed by SONIA BHASIN
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) Date: 2024.12.11 17:27:01 IST Reason:
[Signed order is placed on the file] 1