Supreme Court - Daily Orders
Mobilox Innovations Private Ltd vs Kirusa Software Private Ltd on 31 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.51 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.9405/2017
MOBILOX INNOVATIONS PRIVATE LTD Appellant(s)
VERSUS
KIRUSA SOFTWARE PRIVATE LTD Respondent(s)
( and IA No.65084/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 31-07-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s) Mr. Devansh Mohta, Adv.
Mr. Puneet Singh Bindra, AOR
Mr. Shyam Pandya, Adv.
Mr. Debashree, Adv.
Mr. Rohan Kaushal, Adv.
For Respondent(s) Mr. R. Jawaharlal, Adv.
Mr. Siddharth Bawa, Adv.
Mr. Shyamal Anand, Adv.
Mr. Ashwani Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Remand proceedings in C.P.No.02/I&BP/NCLT/MAH/2017 shall remain stayed, in the meantime.
List the matter on 12th September, 2017 to be disposed of on that day.
Additional documents, if any, to be furnished within four weeks from today by both sides. (USHA RANI BHARDWAJ) Signature Not Verified (SAROJ KUMARI GAUR) AR CUM PS Digitally signed by USHA RANI BHARDWAJ Date: 2017.08.01 BRANCH OFFICER 15:44:58 IST Reason: