Supreme Court - Daily Orders
Rita Machines (India) Ltd vs Debt Recovery Appellate Tribunal on 10 March, 2014
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ITEM NO.18 COURT NO.5 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 (Civil) No(s).1839/2014
(From the judgement and order dated 30/09/2013 in CWP No. 13233/2012 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
RITA MACHINES (INDIA) LTD Petitioner(s)
VERSUS
DEBT RECOVERY APPELLATE TRIBUNAL & ORS Respondent(s)
(With application for permission to file additional documents)
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Dhruv Mehta, Sr.Adv.
Mr. Mahesh Chhiber, Adv.
Mr. Rahul Gupta, Adv.
Mr. Hemant Uppal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |We find no infirmity in the order impugned herein. The Special Leave Petition | |is dismissed. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |