Supreme Court - Daily Orders
Noy Vallesina Engineering Spa (Now ... vs Jindal Drugs Ltd. on 8 April, 2022
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.2 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 465/2022 in C.A. No. 8607/2010
(Arising out of impugned final judgment and order dated 26-11-2020
in C.A. No. No. 8607/2010 passed by the Supreme Court of India)
NOY VALLESINA ENGINEERING SPA
(NOW KNOWN AS NOY AMBIENTE S.P.A) Petitioner(s)
VERSUS
JINDAL DRUGS LTD. & ORS. Respondent(s)
(OFFICE REPORT FOR DIRECTIONS TO BE LISTED BEFORE HON'BLE COURT. )
Date : 08-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) By Courts Motion, AOR
Mr. Anirudh Arunkumar, Adv.
M/S. Dua Associates, AOR
For Respondent(s) Mr. Kartik Yadav, Adv.
Mr. Manhar S. Saini, Adv.
M/S. D.S.K. Legal, AOR
UPON hearing the counsel the Court made the following
O R D E R
The parties have settled their disputes and the petitioner is not pressing the direction regarding the costs imposed.
The costs are, accordingly, waived.
The miscellaneous application is disposed of.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.04.08 16:15:16 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)