Supreme Court - Daily Orders
Fiitjee Limited vs Brahmos Aerospace Pvt. Ltd. on 27 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.59 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 FOR SPECIAL LEAVE TO APPEAL (CIVIL) NO.(S)........./2017
DIARY NO(S). 34122/2017
(ARISING OUT OF IMPUGNED INTERIM ORDERS (I) DATED 04-05-2017 AND
(II) DATED 17-10-2017 IN FAOOS NO. 77/2017 PASSED BY THE HIGH COURT
OF DELHI AT NEW DELHI)
FIITJEE LIMITED & ANR. PETITIONER(S)
VERSUS
BRAHMOS AEROSPACE PVT. LTD. RESPONDENT(S)
(IA NO.109646/2017-CONDONATION OF DELAY IN FILING AND IA
NO.109647/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 27-10-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. Gagan Gupta, AOR
Mr. Mohan Vidhani, Adv.
Ms. Neha Vidhani, Adv.
Mr. Rahul Vidhani, Adv.
Ms. Prem Lata, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned order is granted.
Issue notice.
In the meantime, the suit in question i.e. C.S. (OS) No.2655 of 2013 shall not proceed until further orders.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.10.27 17:32:59 IST Reason:[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER