Supreme Court - Daily Orders
M/S Magic Frames Partnership Firm vs M/S. Radiance Media P. Ltd. on 5 July, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.40 COURT NO.13 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
Petition(s) for Special Leave to Appeal (Crl.) Nos.5358-5364/2019
(Arising out of impugned final judgment and order dated 08-05-2019
in CRLOP No.18344/2018, CRLOP No.18345/2018, CRLOP No.18346/2018,
CRLOP No.18347/2018, CRLOP No.18348/2018, CRLOP No.18349/2018 and
CRLOP No.18350/2018 passed by the High Court of Judicature at
Madras)
M/S MAGIC FRAMES PARTNERSHIP FIRM & ORS. Petitioner(s)
VERSUS
M/S. RADIANCE MEDIA P. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91595/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 05-07-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. K. K. Mani, AOR
Mr. K. Ravi, Adv.
Mrs. T. Archana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We are not inclined to interfere with the impugned judgment. The Special Leave Petitions are accordingly dismissed.
However, we make it clear that any observation made in the impugned judgment would not affect the course of the trial.
Pending application(s), if any, shall also Signature Not Verified Digitally signed by stand disposed of.
POOJA ARORA Date: 2019.07.08 16:52:47 IST Reason: (POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER