Supreme Court - Daily Orders
M/S. Pec Ltd vs Jai Bhagwan on 17 September, 2014
Bench: Madan B. Lokur, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6934 of 2009
M/S. PEC LTD Appellant(s)
VERSUS
JAI BHAGWAN Respondent(s)
O R D E R
Heard learned counsel for the parties.
We find no merit in this appeal.
The Civil Appeal is, accordingly, dismissed.
…....................J. [Madan B. Lokur] …....................J. [C. Nagappan] NEW DELHI SEPTEMBER 17, 2014 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.09.18 10:57:34 IST Reason: ITEM NO.111 COURT NO.12 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 6934/2009 M/S. PEC LTD Appellant(s) VERSUS JAI BHAGWAN Respondent(s) (with appln. (s) for early hearing and office report) Date : 17/09/2014 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Mr. Subramonium Prasad,Adv.
For Respondent(s) Dr. Nirmal Chopra,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties.
The Civil Appeal is dismissed in terms of the Signed Order.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER [Signed Order is placed on the file]