Supreme Court - Daily Orders
Bls E Services Pvt. Ltd. vs Topsgrup Services Ltd. on 14 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5178 OF 2018
(@ SPECIAL LEAVE PETITION (CIVIL) NO. 12565 OF 2018)
BLSE SERVICES PVT. LTD. ...APPELLANT(S)
VERSUS
TOPSGRUP SERVICES LTD. ...RESPONDENT(S)
WITH
SLP(CIVIL)NO. 12904 OF 2018
SLP(CIVIL) NO. 12903 OF 2018
O R D E R
C.A. No.5178 of 2018 (@ SLP(C)No.12565 of 2018) Leave granted.
It is stated by the learned counsel that the matter has been finally settled. In view of the settlement, we set aside the impugned order and allow this appeal.
SLP(C)Nos. 12904 and 12903 of 2018 In view of the order passed in C.A. No.5178 of 2018 (@ SLP(C)No.12565 of 2018) , no order is necessary on these petitions which are also disposed of. Signature Not Verified
…...................J. Digitally signed by MADHU BALA Date: 2018.05.16 [ADARSH KUMAR GOEL] 17:07:09 IST Reason:
NEW DELHI …...................J. 14th MAY, 2018 [INDU MALHOTRA] 2 ITEM NO.55 COURT NO.10 SECTION XVII 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). 12565/2018 (Arising out of impugned final judgment and order dated 26-04-2018 in IB No. 600/2017 passed by the National Company Law Tribunal, New Delhi) BLS E SERVICES PVT. LTD. Petitioner(s) VERSUS TOPSGRUP SERVICES LTD. Respondent(s) (Permission to file additional documents) WITH SLP(C) No. 12904/2018 (XVII) SLP(C)NO. 12903 of 2018 Date : 14-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. P.S. Sudheer,Adv.
Mr. Rishi Maheshwari,Adv. Mr. Bharat Sood,Adv.
Ms. Shruti Jose,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R C.A. No...... of 2018 (@ SLP(C)No.12565 of 2018) Leave granted.
The appeal is allowed in terms of the signed order.
SLP(C)Nos. 12904 and 12903 of 2018 In view of the order passed in C.A. No......of 2018 (@ SLP(C)No.12565 of 2018) , no order is necessary 3 on these petitions which are also disposed of. (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) 4 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.............OF 2018 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 12565 OF 2018) BLS E SERVICES PVT. LTD. ...APPELLANT(S) VERSUS TOPSGRUP SERVICES LTD. ...RESPONDENT(S) WITH SLP(CIVIL)NO. 12904 OF 2018 SLP(CIVIL) NO. 12903 OF 2018 O R D E R C.A. No...... of 2018 (@ SLP(C)No.12565 of 2018) Leave granted.
It is stated by the learned counsel that the matter has been finally settled. In view of the settlement, we set aside the impugned order and allow this appeal.
SLP(C)Nos. 12904 and 12903 of 2018 In view of the order passed in C.A. No......of 2018 (@ SLP(C)No.12565 of 2018) , no order is necessary on these petitions which are also disposed of.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 5 14th MAY, 2018 [INDU MALHOTRA]