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Supreme Court - Daily Orders

Dr. B. V. S. Lakshmi vs M/S Geometrix Laser Solutions Pvt. Ltd. on 28 March, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL    NO(S).      3051/2018

                         DR. B.V.S. LAKSHMI                           APPELLANT(S)

                                                           VERSUS

                         M/S GEOMETRIX LASER
                         SOLUTIONS PVT. LTD.                          RESPONDENT(S)


                                                     O R D E R

1. Heard the learned counsel for the appellant and perused the relevant material.

2. We are not inclined to interfere with the impugned Order passed by the learned National Company Law Appellate Tribunal. The civil appeal is, accordingly, dismissed.

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

(RANJAN GOGOI) ....................,J.

                                                                    (R. BANUMATHI)
                         NEW DELHI
                         MARCH 28, 2018




Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2018.03.28
17:45:01 IST
Reason:
ITEM NO.17                    COURT NO.3                    SECTION XVII

                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).   3051/2018

DR. B. V. S. LAKSHMI                                         Appellant(s)

                                      VERSUS

M/S GEOMETRIX LASER SOLUTIONS PVT. LTD.                      Respondent(s)

(FOR ADMISSION and IA No.40588/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 28-03-2018 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Shyam Divan, Sr. Adv.
Ms. Bhabna, Das, Adv.
Mr. Krishna Devi, Adv.
Ms. Swarupama Chaturvedi, Adv. Mr. Santosh Kumar - I, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Consequently, pending application(s) shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)