Supreme Court - Daily Orders
Abbot India Ltd. vs Rajinder Mohindra on 8 August, 2014
È ITEM NO.32 COURT NO.12 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). 19858/2014
(Arising out of impugned final judgment and order dated 17/01/2014
in RFA No. 207/2013 passed by the High Court of Delhi at N. Delhi)
ABBOT INDIA LTD. Petitioner(s)
VERSUS
RAJINDER MOHINDRA & ANR. Respondent(s)
(With interim relief and office report)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Apar Gupta, Adv.
Mr. Mohit Paul, Adv.
Mr. Mehul Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in the special leave petition. The special leave petition is accordingly dismissed.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.08.12
14:14:23 IST
Reason: