Supreme Court - Daily Orders
Kothari Industrial Corporation ... vs M/S Southern Petrochemicals ... on 8 April, 2022
Bench: Vineet Saran, J.K. Maheshwari
ITEM NO.7 COURT NO.9 SECTION XII
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). 5249/2022
(Arising out of impugned final judgment and order dated 29-09-2021
in OSA (CAD) No. 83/2021 passed by the High Court Of Judicature At
Madras)
KOTHARI INDUSTRIAL CORPORATION LIMITED Petitioner(s)
VERSUS
M/S SOUTHERN PETROCHEMICALS INDUSTRIES
CORPORATION LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.43821/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 08-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Sivaraman, Adv.
Ms. Shalini Kaul, AOR
Mr. Chaman Choudhary, Adv.
Mr. Tabish Zia, Adv.
Ms. Riha Sultana, Adv.
Ms. Shamini, Adv.
For Respondent(s) Ms. Nalini Chidambaram, SR. Adv.
Mr. Vikas Mehta, AOR
Mr. Adith Nair, Adv.
Ms. Akanksha Vigyan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioner and considering the facts of the case, we are not inclined to interfere with the concurrent findings of fact arrived at by the courts below. The Special Leave Petition is accordingly dismissed. Signature Not Verified
Pending application(s), if any, stands disposed of Digitally signed by Rachna Date: 2022.04.09 accordingly.
13:05:43 IST Reason:
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS