Supreme Court - Daily Orders
Radheshyam Tourism vs Radheshyam Travels Pvt. Ltd. on 18 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.18 COURT NO.4 SECTION III
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). 19048/2017
(Arising out of impugned final judgment and order dated 04-07-2017
in AFO No. 123/2017 passed by the High Court of Gujarat at
Ahmedabad)
RADHESHYAM TOURISM Petitioner(s)
VERSUS
RADHESHYAM TRAVELS PVT. LTD. Respondent(s)
( IA No.62206/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 18-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Vernika Tomar, AOR
Mr. Hiren Trivedi, Adv.
For Respondent(s) Ms. Anushree Prashit Kapadia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing certified copy of the impugned order is allowed.
We are not inclined to interfere. The Special Leave Petition is accordingly dismissed.
However, we make it clear that all observations recorded by the High Court in the impugned judgment and the dismissal of this special leave petition will not come in the way of the adjudication of the suit on merits.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.08.18 14:50:29 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
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