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Supreme Court - Daily Orders

Elmvale Holdings Limited vs High Court Of Judicature At Bombay on 5 March, 2019

Bench: Sanjay Kishan Kaul, Indira Banerjee

                                                           1



                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL ORIGINAL JURISDICTION


                                 WRIT PETITION (Civil)            No.175 of 2019


     ELMVALE HOLDINGS LIMITED                                                   Petitioner(s)

                                                               VERSUS

     HIGH COURT OF JUDICATURE AT
     BOMBAY & ORS.                                                              Respondent(s)



                                                     O R D E R

1. On hearing learned counsel for the parties, we are not inclined to interfere with the discretion of the Chief Justice in respect of the matter in issue. However, we may note that in terms of the order passed on 27.11.2008, the learned Single Judge noticed that “the matter therefore needs to be reserved for orders”. This is preceded by the expression “the matter was fully argued and the same was placed for written submissions”. Thereafter, it is recorded that the written submissions were tendered on that date.

Signature Not Verified

2. It would be appropriate for the parties to Digitally signed by POOJA ARORA Date: 2019.03.07 16:45:20 IST Reason: again jointly make a request to the Chief Justice in this behalf who may consider it in conspectus of 2 the aforesaid at his discretion.

3. The writ petition is accordingly disposed of.

....................,J.

(SANJAY KISHAN KAUL) ....................,J.

                                      (INDIRA BANERJEE)
NEW DELHI
MARCH 5, 2019
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ITEM NO.59                 COURT NO.14                 SECTION X

                S U P R E M E C O U R T O F       I N D I A
                        RECORD OF PROCEEDINGS

                Writ Petition (Civil)      No.175 of 2019


ELMVALE HOLDINGS LIMITED                               Petitioner(s)

                                  VERSUS

HIGH COURT OF JUDICATURE AT BOMBAY & ORS.              Respondent(s)


Date : 05-03-2019 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. P.S. Narasimha, Sr. Adv. Mr. Rajshekhar Rao, Adv.
Mr. Ritin Rai, Adv.
Mr. Mayank Pandey, AOR For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. A.P. Mayee, Adv.
Mr. Chirag Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.



    (POOJA ARORA)                            (ANITA RANI AHUJA)
    COURT MASTER                                COURT MASTER
(Signed order is placed on the file)