Supreme Court - Daily Orders
Primus Chemicals Ltd. Ujjain vs Industrial Finance Corporation Of ... on 12 August, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.90 COURT NO.4 SECTION IVA
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). 20380/2016
(Arising out of impugned final judgment and order dated 02/03/2016
in WP No. 2856/2014 passed by the High Court of M.P, Bench at
Indore)
PRIMUS CHEMICALS LTD. UJJAIN Petitioner(s)
VERSUS
INDUSTRIAL FINANCE CORPORATION OF INDIA LTD.
BHOPAL AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subramanium Prasad,Sr.Adv.
Mr. Devashish Bharuka,Adv.
Mr. Ravi Bharuka,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (H.S.Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2016.08.17
16:08:46 IST
Reason: