Supreme Court - Daily Orders
M/S Rayban Foods Private Limited vs M/S Gac Logistics Private Limited on 31 January, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.15 Court 11 (Video Conferencing) SECTION XIV
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). 901/2022
(Arising out of impugned final judgment and order dated 10-09-2021
in FAO(OS)(COMM) No. 19/2020 passed by the High Court of Delhi at
New Delhi)
M/S RAYBAN FOODS PRIVATE LIMITED Petitioner(s)
VERSUS
M/S GAC LOGISTICS PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.9708/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 31-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Sanchit Garga, AOR
Mr. Vivek Jain, Adv.
Mr. Nikunj Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any error in the impugned order passed by the Division Bench of the High Court holding that all orders passed by the Commercial Division of the High Court are not appealable.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, also stand disposed of. (JAYANT KUMAR ARORA) Signature Not Verified (RENU BALA GAMBHIR) Digitally signed by COURT MASTER Jayant Kumar Arora Date: 2022.02.01 COURT MASTER 16:04:14 IST Reason: