Supreme Court - Daily Orders
Surender Kumar Goyal vs Skipper Limited on 7 February, 2025
ITEM NO.15 COURT NO.13 SECTION XVI
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(C) No. 2349/2025
[Arising out of impugned final judgment and order dated 02-12-2024
in APOT No. 377/2024 passed by the High Court at Calcutta]
SURENDER KUMAR GOYAL Petitioner(s)
VERSUS
SKIPPER LIMITED Respondent(s)
FOR ADMISSION
Date : 07-02-2025 This petition was called on for hearing today.
CORAM: HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s): M/S. Lex Regis Law Offices, AOR
Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mr. Susheel Joseph Cyriac, Adv.
Mr. Varun Kanwal, Adv.
Mr. Dendeep Banerjee, Adv.
For Respondent(s): Mr. Nikhil Nayyar, Sr. Adv.
Mr. Saurav Gupta, AOR
Ms. Sugandha Batra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel appearing on behalf of the petitioner.
2. We are not inclined to interfere with the impugned judgment and order in exercise of the jurisdiction under Article 136 of the Constitution of India.
3. The special leave petition is, accordingly, dismissed.
4. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by Ashwani Kumar Date: 2025.02.07 17:18:30 IST Reason:
(MANISH ISSRANI) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)