Supreme Court - Daily Orders
M/S International Nut Alliance Llc vs M/S Beena Cashew Co. on 25 April, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1102-11203 OF 2014
M/S. INTERNATIONAL NUT ALLIANCE LLC ... APPELLANT(S)
VS.
M/S. BEENA CASHEW CO. ... RESPONDENT(S)
O R D E R
We have examined the record and heard learned counsel for the parties.
In the conspectus of the aforesaid, we are not inclined to interfere with the concurrent findings of the courts below. The civil appeals are, accordingly, dismissed. Pending application, if any, shall stand disposed of.
The interim order granted by this Court shall stand vacated.
...........................J. [SANJAY KISHAN KAUL] Signature Not Verified ...........................J. Digitally signed by SARITA PUROHIT Date: 2019.05.01 [INDIRA BANERJEE] 13:56:17 IST Reason: New Delhi;
25th April, 2019.
ITEM NO.110 COURT NO.10 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).11202-11203/2014 M/S. INTERNATIONAL NUT ALLIANCE LLC Appellant(s) VERSUS M/S. BEENA CASHEW CO. Respondent(s) Date : 25-04-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Mr. Ragenth Basant,Adv.
Mr. Mithun Verghis,Adv.
Mr. Raghav Mehrotra,Adv. for Ms. Liz Mathew,AOR For Respondent(s) Mr. Vipin Nair,AOR UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
(Sunil Kumar Rajvanshi) (Sarita Purohit) Branch Officer AR-cum-PS (Signed order is placed on the file)