Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Value Source Mercantile Ltd. vs M/S Span Mechnotronix Ltd on 7 December, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.26                                  COURT NO.2                       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) No(s).32832/2015

     (Arising out of impugned final judgment and order dated 18/08/2015
     in FAO No.463/2014 passed by the High Court Of Delhi At New Delhi)

     VALUE SOURCE MERCANTILE LTD.                                                  Petitioner(s)

                                                        VERSUS

     M/S SPAN MECHNOTRONIX LTD                                                     Respondent(s)
     (With interim relief and office report)

     Date : 07/12/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)                   Ms.    Madhavi Divan,Adv.
                                         Mr.    Sonia Dulu,Adv.
                                         Mr.    S. Chakraborty,Adv.
                                         Mr.    Anurag Singh,Adv.
                                         Ms.    Nidhi Khanna,Adv.
                                         For    M/s. Legal Options,Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We do not find any merit in this petition. The special leave petition is dismissed.

Pending application, if any, stands disposed of.

It has been submitted by the learned counsel appearing on behalf of the petitioner that the petitioner would like to make an effort before a suitable Mediator so that the entire dispute can be resolved.

16:31:25 IST If the petitioner approaches the High Court with Reason: such a request, the matter shall be referred to the 1 Mediator at an early date, if both the sides are willing to resolve their dispute before a Mediator.

(Sarita Purohit)                        (Sneh Bala Mehra)
  Court Master                         Assistant Registrar




                             2