Supreme Court - Daily Orders
E.C.P.S.Pvt.Ltd. Thr.M.D. ... vs Wep Peripherals Ltd. Thr.M.D.Ram ... on 12 July, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.6 COURT NO.14 SECTION IVA
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). 36986/2012
(Arising out of impugned final judgment and order dated 20/11/2012
in CMP No. 15/2012 passed by the High Court Of Karnataka At
Bangalore)
E.C.P.S.PVT.LTD. THR.M.D. R.RAMAMURTHY Petitioner(s)
VERSUS
WEP PERIPHERALS LTD. THR.M.D.RAM AGARWAL Respondent(s)
(With appln. (s) for permission to file additional documents and
permission to place addl. documents on record and interim relief
and office report)
(For final disposal)
Date : 12/07/2016 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. Nakul Dewan,Adv.
MR. Udayaditya Banerjee,Adv.
Ms. Azal Khan,Adv.
Mr. Vipin Nair,Adv.
Mr. P.B. Suresh,Adv.
Ms. Aanchal Basur,Adv.
For Respondent(s) Mr. K.K. Venugopal,Sr.Adv.
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Ms. Niharika,Adv.
Mr. Aman Shukla,Adv.
M/s. K. J. John & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. The special leave petition is dismissed. Pending applications, if any, shall stand Signature Not Verified disposed of.
Digitally signed by GULSHAN KUMAR ARORA Date: 2016.07.12 17:50:37 IST Reason: (Madhu Bala) (Madhu Narula) Court Master Court Master