Supreme Court - Daily Orders
M/S Eigen Technical Services Pvt. Ltd. vs M/S Vatika Ltd. And Another on 17 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, S.A. Bobde, N.V. Ramana
ITEM NO.27 COURT NO.4 SECTION IVB
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). 4661/2015
(Arising out of impugned final judgment and order dated 12/01/2015
in CR No. 8810/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S EIGEN TECHNICAL SERVICES PVT. LTD. Petitioner(s)
VERSUS
M/S VATIKA LTD. AND ANOTHER Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 17/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. M.d. Adkar, Adv.
Mr. Vijay Kumar, Adv.
Mr. Braj Kishore, Adv.
Mr. Pankaj Yadav, Adv.
Ms. Bharti Tyagi,Adv.
For Respondent(s) Mr. D. S. Chauhan,Adv.
Mr. Rajinder Juneja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(Ashwani Kumar) (Sneh Lata Sharma)
Signature Not Verified
Digitally signed by
COURT MASTER COURT MASTER
Rajni Mukhi
Date: 2015.02.19
17:17:05 IST
Reason: