Supreme Court - Daily Orders
The Associated Cement Companies Ltd. vs M/S. G. S. Fertilizers Pvt. Ltd. on 20 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.33 COURT NO.4 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(s) for Special Leave to Appeal (C) No(s). 11377/2015
(Arising out of impugned final judgment and order dated
22/09/2014 in APD No. 110/2014 @ CS No. 311/1998 passed by the
High Court Of Calcutta)
THE ASSOCIATED CEMENT COMPANIES LTD. Petitioner(s)
VERSUS
M/S. G. S. FERTILIZERS PVT. LTD. Respondent(s)
Date : 20/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Chinmoy Pradip Sharma, Adv.
Mr. Sanjay Ray, Adv.
for Mr. Puneet Taneja,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2015.04.20
16:58:59 IST
Reason: