Supreme Court - Daily Orders
M/S Xact Studio International vs M/S Liwona Sp. Z.O.O. on 12 November, 2018
Bench: Kurian Joseph, Hemant Gupta
ITEM NO.11 COURT NO.3 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). 27693/2018
(Arising out of impugned final judgment and order dated 01-06-2018
in RFA No. 849/2016 passed by the High Court Of Delhi At New Delhi)
M/S XACT STUDIO INTERNATIONAL Petitioner(s)
VERSUS
M/S LIWONA SP. Z.O.O. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 12-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. S. K. Bhattacharya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.11.13
17:45:04 IST
Reason: