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Supreme Court - Daily Orders

M/S Kamdhenu Limited vs M/S Aashiana Rolling Mills Ltd. on 11 February, 2019

Bench: Sanjay Kishan Kaul, Indira Banerjee

     ITEM NO.7                                 COURT NO.13                    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 for Special Leave to Appeal (C)        No.32594/2018
     (Arising out of impugned final judgment and order dated 23-08-2018
     in FAO(OS) No.309 of 2017 passed by the High Court of Delhi at New
     Delhi)
     M/S KAMDHENU LIMITED                                                      Petitioner(s)

                                                       VERSUS

     M/S AASHIANA ROLLING MILLS LTD.                                           Respondent(s)
     (FOR ADMISSION and I.R. )

     Date : 11-02-2019 This petition was called on for hearing today.
     CORAM :                 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MS. JUSTICE INDIRA BANERJEE
     For Petitioner(s)                   Mr.   Amit Sibal, Sr. Adv.
                                         Mr.   S.K. Bansal, Adv.
                                         Mr.   Ajay Amitabh Suman, Adv.
                                         Ms.   S. Janani, AOR

     For Respondent(s)                   Mr.   Arvind Datar, Sr. Adv.
                                         Mr.   Kapil Wadhwa, Adv.
                                         Mr.   Harsh Parashar, AOR
                                         Ms.   Devyani Nath, Adv.
                                         Ms.   Deepika Pokharia, Adv.
                                         Ms.   Kaveri J., Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned senior counsel for the petitioner and learned senior counsel for the respondent and perused the relevant material.

We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.

Signature Not Verified

Digitally signed by

Pending application(s), if any, shall stand disposed POOJA ARORA Date: 2019.02.13 17:28:50 IST Reason: of.

(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER