Supreme Court - Daily Orders
Mark Splendour Non Woven Pvt. Ltd. vs M/S Forace Polymers Private Ltd on 3 July, 2023
Bench: Hima Kohli, Rajesh Bindal
[REVISED]
ITEM NO.3 COURT NO.15 SECTION X
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). 13040/2023
(Arising out of impugned final judgment and order dated 10-01-2022
in FA No. 13/2022 passed by the High Court Of Uttarakhand At
Nainital)
MARK SPLENDOUR NON WOVEN PVT. LTD. Petitioner(s)
VERSUS
M/S FORACE POLYMERS PRIVATE LTD Respondent(s)
(IA No.92072/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.92074/2023-EXEMPTION FROM FILING O.T. and IA
No.92071/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 03-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Prithvi Pal, AOR
Mr. Anjani Kumar Singh, Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Sanjay Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay of 279 days in refiling the special leave petition is condoned.
2. We do not find any reason to interfere in the impugned judgment. The Special Leave Petition is accordingly dismissed along Signature Not Verified with pending applications, if any. Digitally signed by POOJA SHARMA Date: 2023.07.14 16:45:29 IST Reason:
(KAVITA PAHUJA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
ITEM NO.3 COURT NO.15 SECTION X
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). 13040/2023
(Arising out of impugned final judgment and order dated 10-01-2022 in FA No. 13/2022 passed by the High Court Of Uttarakhand At Nainital) MARK SPLENDOUR NON WOVEN PVT. LTD. Petitioner(s) VERSUS M/S FORACE POLYMERS PRIVATE LTD Respondent(s) (IA No.92072/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.92074/2023-EXEMPTION FROM FILING O.T. and IA No.92071/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Date : 03-07-2023 This petition was called on for hearing today. CORAM : HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Prithvi Pal, AOR Mr. Anjani Kumar Singh, Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Sanjay Yadav, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
1. Explanation offered for condonation of delay of 279 days is not satisfactory. Even on merits, we do not find any reason to interfere in the impugned judgment.
2. The Special Leave Petition is accordingly dismissed on the ground of delay as well as on merits along with pending applications, if any.
(KAVITA PAHUJA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)