Supreme Court - Daily Orders
M/S Villayati Ram Mittal Pvt. Ltd vs M/S Schindler India Pvt. Ltd on 6 February, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.17 COURT NO.1 SECTION IX
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). 1605/2023
(Arising out of impugned final judgment and order dated 05-12-2022
in IA No.963/2019 passed by the High Court of Judicature at Bombay)
M/S VILLAYATI RAM MITTAL PVT. LTD Petitioner(s)
VERSUS
M/S SCHINDLER INDIA PVT. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.13005/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.13000/2023-EXEMPTION FROM
FILING O.T. )
Date : 06-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Narender Hooda, Sr. Adv.
Ms. Padma Priya, Adv.
Mr. Rishabh Sancheti, Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s) Mr. Alok Tripathi, Adv.
Mr. Amit Gaurav Singh, AOR
Mr. Sonal Jain, Adv.
Ms. Kajal Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2023.02.07 14:41:30 IST Reason: (GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR