Supreme Court - Daily Orders
Bull Machines Private Limited vs J C Bomford Excavators Limited on 9 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.49 COURT NO.4 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) Nos. 7518-7519/2018
(Arising out of impugned final judgment and order dated 20-12-2017
in IA No. 1733/2015 and IA No. 1732/2015 passed by the High Court
of Delhi at New Delhi)
BULL MACHINES PRIVATE LIMITED Petitioner(s)
VERSUS
J. C. BOMFORD EXCAVATORS LIMITED & ANR. Respondent(s)
(With IA No. 150127/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No. 40839/2018 - PERMISSION TO
FILE LENGTHY LIST OF DATES)
WITH
Diary No(s). 13878/2018 (XIV)
(FOR ADMISSION)
(With IA No. 65213/2018 - CONDONATION OF DELAY IN FILING)
Date : 09-12-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. P. S. Patwalia, Sr. Adv.
Ms. Sonal Jain, AOR
Mr. Dhruv Sheoran, Adv.
Mr. Harshika Verma, Adv.
Mr. Akshay Chadha, Adv.
Mr. Udayan Jain, Adv.
Mr. Anand Verma, Adv.
Mr. Shwetank, Adv.
For Respondent(s)
Dr. A. M. Singhvi, Sr. Adv.
Mr. K. V. Viswanathan, Sr. Adv.
Signature Not Verified Mr. Praveen Bahadur, Adv.
Digitally signed by R
NATARAJAN
Date: 2019.12.10
Ms. Ruby Singh Ahuja, Adv.
18:22:22 IST
Reason: Ms. Deepti Sarin, Adv.
Ms. Swikriti Singhania, Adv.
Mr. Sanjeet Ranjan, Adv.
1
SLP (C) Nos. 7518-7519/2018 etc.
M/s. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
In order to arrive at an amicable settlement of the dispute, the parties to approach Mediation Centre at Delhi High Court on 17th December, 2019.
The Mediator to submit a report to this Court within three weeks thereafter.
List the matters before this Court on 27 th January, 2020.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER 2