Supreme Court - Daily Orders
Madhulika Tripathi vs M/S Logix Corporate Solutions Pvt. Ltd. on 6 March, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.31 COURT NO.16 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal(Crl.) No(s). 1762-1764/2020
(Arising out of impugned final judgment and order dated 03-02-2020
in CRLLP No. 158/2017 03-02-2020 in CRLLP No. 159/2017 03-02-2020
in CRLLP No. 161/2017 passed by the High Court Of Delhi At New
Delhi)
MADHULIKA TRIPATHI Petitioner(s)
VERSUS
M/S LOGIX CORPORATE SOLUTIONS PVT. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.35827/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 06-03-2020 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Pratibha Jain, AOR
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Harsh Jain, Adv.
Mr. Harshit Khanduja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to entertain this Special Leave Petition against the impugned order.
The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.03.07 13:15:14 IST Reason: (JATINDER KAUR) (VIJAY KUMAR)
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