Supreme Court - Daily Orders
Aimil Ltd. vs Satinder Gulati on 9 May, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.13 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 12424/2022
(Arising out of impugned final judgment and order dated 12-03-2019
in RFA No. 204/2019 18-10-2019 in RFA No. 204/2019 05-01-2022 in
CMA No. 444/2022 passed by the High Court Of Delhi at New Delhi)
AIMIL LTD. Petitioner(s)
VERSUS
SATINDER GULATI Respondent(s)
(FOR ADMISSION and I.R. and IA No.65308/2022-CONDONATION OF DELAY
IN FILING and IA No.65309/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 09-05-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Dr. Arun Mohan, Sr. Adv.
Mr. Danish Aftab Chowdhary, Adv.
Mr. Arvind Bhatt, Adv.
Ms. Ritika Chaubey, Adv.
Mr. Sumit Singh, Adv.
Ms. Swastika Singh, Adv.
Mr. Md. Imran Kashif, Adv.
Ms. Pallavi Pratap, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application (s), if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.05.10 17:03:50 IST Reason:(ARUSHI SUNEJA) (RENU KAPOOR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER