Supreme Court - Daily Orders
Harsh S. Pinge vs Hindustan Antibiotics Limited on 7 January, 2020
Bench: Arun Mishra, Indira Banerjee
ITEM NO.20 COURT NO.3 SECTION IX
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). 29812/2019
(Arising out of impugned final judgment and order dated 06-12-2019
in IA No. 1/2019 passed by the High Court of Judicature at Bombay)
HARSH S. PINGE Petitioner(s)
VERSUS
HINDUSTAN ANTIBIOTICS LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193047/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Kunal katariya,Adv.
Ms. Liz Mathew, AOR
Ms. Sonali Jain,Adv.
Mr. Navneet R.,Adv.
For Respondent(s) Mr. Divyesh Pratap Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order(s) passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2020.01.07 16:06:46 IST Reason: