Supreme Court - Daily Orders
M/S Kkspun India Ltd vs Ofb Tech Private Limited on 5 February, 2024
1
ITEM NO.49 COURT NO.1 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).2940/2024
(Arising out of impugned final judgment and order dated 01-02-2024
in FAO(OS)(COMM) No. 296/2022 passed by the High Court of Delhi at
New Delhi)
M/S KKSPUN INDIA LTD Petitioner(s)
VERSUS
OFB TECH PRIVATE LIMITED & ORS. Respondent(s)
(WITH IA No. 27901/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 29035/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 05-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. S. Santanam Swaminadhan, Adv.
Mr. Kartik Malhotra, Adv.
Ms. Abhilasha Shrawat, Adv.
Mr. Anindit Mandal, Adv.
Ms. Kritika Bhardwaj, Adv.
Mrs. Aarthi Rajan, AOR
For Respondent(s) Mr. Tanmaya Mehta, Adv.
Mr. Annirudh Sharma, Adv.
Mr. Sanyam Khetarpal, Adv.
Mr. Nitesh Goyal, Adv.
Mrs. Prakriti Anand, Adv.
Mr. Vijay Kasana, AOR
Mr. Ashish Tanwar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2024.02.06 16:31:08 IST 1 Reason: Since the bank guarantees have already been encashed, the Special Leave Petition has been rendered infructuous. The fact that the bank guarantees have been encashed is not in dispute.
22 The Special Leave Petition is disposed of as infructuous.
3 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR