Supreme Court - Daily Orders
Virgo Softech Ltd. vs National Institute Of Electronics And ... on 25 March, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.13 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 for Special Leave to Appeal (C) Nos. 5063-5064/2019
(Arising out of impugned final judgment and order dated 30-11-2018
in ARBP Nos. 754/2018 and 755/2018 passed by the High Court Of
Delhi At New Delhi)
VIRGO SOFTECH LTD. Petitioner
VERSUS
NATIONAL INSTITUTE OF ELECTRONICS AND
INFORMATION TECHNOLOGY Respondent
(FOR ADMISSION and I.R. )
WITH
SLP(C) Nos. 5216-5219/2019 (XIV)
(FOR ADMISSION and I.R.)
Date : 25-03-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner
Mr. Saurav Agarwal, Adv.
Mr. Akhil Sachar, Adv.
Ms. Sunanda Tulsyan, Adv.
Mrs. Balvinder Kaur Brar, AOR
Ms. Simran Brar, Adv.
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and upon perusing the relevant material, we are not inclined to interfere. The special leave petitions are accordingly dismissed.
Signature Not Verified Pending interlocutory applications, if any, shall Digitally signed by DEEPAK GUGLANI Date: 2019.03.25 16:24:55 ISTstand disposed of.
Reason:(Deepak Guglani) (Anand Prakash) Court Master Court Master