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M/S. Goa Shipyard Limited vs Shoft Shipyard Pvt. Ltd. on 16 July, 2015

Bench: Chief Justice, Arun Mishra, Amitava Roy

     ITEM NO.601                           COURT NO.1                 SECTION IX

                               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).   18232/2015

     (Arising out of impugned final judgment and order dated 05/05/2015
     in AAA No. 14/2014 passed by the High Court Of Bombay at Goa)

     M/S. GOA SHIPYARD LIMITED                                        Petitioner(s)

                                                 VERSUS

     SHOFT SHIPYARD PVT. LTD.                                         Respondent(s)

     (with interim relief )


     WITH SLP(C) No. 18290/2015
     (With Interim Relief and Office Report)


     Date : 16/07/2015 These petitions were called on for mentioning
                       today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE AMITAVA ROY


     For Petitioner(s)                Mr.S.G.Dessai, Sr.Adv.
                                      Ms. Madhusmita Bora,Adv.
                                      Mr.Pawan Kishore Singh, Adv.

     For Respondent(s)                Mr.SiddharthBhatnagar, Adv.
                                      Ms.Sonia Dube, Adv.
                                      Ms.Kanchan Yadav, Adv.
                                      for M/s. Legal Options,Advs.


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

Taken on board.

Dismissed.

Reason: (G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar