Supreme Court - Daily Orders
Pristine Logistics And Infra Projects ... vs Eta Engineering Pvt. Ltd. . on 1 August, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.32 COURT NO.13 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). 20166/2016
(Arising out of impugned final judgment and order dated 19/04/2016
in ARBP No. 255/2015 passed by the High Court Of Delhi At New
Delhi)
PRISTINE LOGISTICS AND INFRA PROJECTS PVT. LTD. AND ANR.
Petitioner(s)
VERSUS
ETA ENGINEERING PVT. LTD. & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 01/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. M.S. Ganesh,Sr.Adv.
Mr. Ravikesh Kumar Sinha,Adv.
Mr. Abhijat P. Medh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. The special leave petition is dismissed. Pending application, if any, stand disposed of.
(Madhu Bala) (Madhu Narula)
Court Master Court Master
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2016.08.01
17:16:23 IST
Reason: