Supreme Court - Daily Orders
Ashray Vypar Private Limited vs Carnation Distributors Pvt. Ltd on 28 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.41 COURT NO.12 SECTION XVI
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). 18376/2017
(Arising out of impugned final judgment and order dated 27-04-2017
in APOT No. 160/2017 passed by the High Court of Calcutta)
ASHRAY VYPAR PRIVATE LIMITED Petitioner(s)
VERSUS
CARNATION DISTRIBUTORS PVT. LTD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.59020/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.62376/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 28-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Rahul Pratap, AOR
Mr. Aamir Khan, Adv.
Mr. Shakeel Ahmad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the Special Leave Petition as well as on the prayer for interim relief, returnable in two weeks.
Dasti, in addition, is permitted.
(RASHI GUPTA) (SAROJ KUMARI GAUR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2017.08.03
13:14:22 IST
Reason: