Supreme Court - Daily Orders
World Book Company Pvt Ltd Biswa ... vs World Book India Pvt Ltd Priyanka Gupta, ... on 5 March, 2019
Author: Chief Justice
Bench: Chief Justice, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 12236/2018
WORLD BOOK COMPANY PVT. LTD.
THROUGH BISWA CHOUDHURY, DIRECTOR Appellant
VERSUS
WORLD BOOK INDIA PVT. LTD. THROUGH
PRIYANKA GUPTA, POA & ORS. Respondents
O R D E R
Having heard learned counsel for the appellant and upon perusing the relevant material, we are not inclined to interfere.
The Civil Appeal is accordingly dismissed.
....................CJI [Ranjan Gogoi] ....................J. [Sanjiv Khanna) New Delhi;
March 5, 2019.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.03.06 16:45:20 IST Reason: ITEM NO.7 COURT NO.1 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 12236/2018
WORLD BOOK COMPANY PVT. LTD. THROUGH BISWA CHOUDHURY, DIRECTOR Appellant VERSUS WORLD BOOK INDIA PVT. LTD. THROUGH PRIYANKA GUPTA, POA & ORS. Respondents (I.A. No. 131019/2018 - FOR STAY) Date : 05-03-2019 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant Mr. Tapan Bijoy Deb Choudhury, AOR For Respondents UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash) Court Master Court Master (signed order is placed on the file)