Supreme Court - Daily Orders
M/S Dbar Code Restro Bar And Club Llp vs Cese Limited on 4 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.15 COURT NO.8 SECTION XVI
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. 18361/2022
(Arising out of impugned final judgment and order dated 29-06-2022
in MAT No. 445/2022 passed by the High Court At Calcutta)
M/S DBAR CODE RESTRO BAR AND CLUB LLP & ANR. Petitioner(s)
VERSUS
CESE LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 04-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Partha Chakraborty, Adv.
Mr. Vaibhav Kalra, Adv.
Ms. Anisha Upadhyay, Adv.
Mr. Nishant Kumar, Adv.
Ms. Nisha Thakur, Adv.
Ms. Anisha Upadhyay, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner(s) and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not Verified
All pending applications stand disposed of. Digitally signed by SNEHA DAS Date: 2022.11.04 17:47:48 IST Reason:
(SNEHA DAS) (RANJANA SHAILEY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)