Supreme Court - Daily Orders
Eternity Footwear Ltd. (Formerly Known ... vs The Oriental Insurance Co. Ltd. on 16 November, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.8 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) No(s). 28856/2018
(Arising out of impugned final judgment and order dated
31-05-2018 in FAOOS No. 95/2018 passed by the High Court Of
Delhi At New Delhi)
ETERNITY FOOTWEAR LTD. (FORMERLY KNOWN AS
DIAMOND PRODUCT LTD.) Petitioner(s)
VERSUS
THE ORIENTAL INSURANCE CO. LTD. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF)
Date :16-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Tanmaya Agarwal, AOR
For Respondent(s) Mr. Abhishek Kumar, Adv.
Mr. S. Nagar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Asstt. Registrar
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2018.11.16
16:43:26 IST
Reason: