Supreme Court - Daily Orders
Black Diamond Motors Pvt. Ltd. vs Black Diamond Track Parts Pvt. Ltd. on 12 July, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.15 Court 2 (Video Conferencing) 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) No(s). 8604/2021
(Arising out of impugned final judgment and order dated 28-05-2021
in FAO (COMM) No. 41/2021 passed by the High Court Of Delhi At New
Delhi)
BLACK DIAMOND MOTORS PVT. LTD. Petitioner(s)
VERSUS
BLACK DIAMOND TRACK PARTS PVT. LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75115/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75116/2021-EXEMPTION FROM
FILING O.T.)
Date : 12-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Dr. A. M. Singhvi, Sr. Adv.
Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Nipun Katyal, Adv.
Mr. Piyush Dwivedi, AOR
For Respondent(s) Mr. Praveen Chaturvedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
The Trial Court is directed to expedite the suit. Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.07.12 (JAYANT KUMAR ARORA) 16:45:22 IST Reason: (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER