Supreme Court - Daily Orders
M/S Harman Overseas vs Dongguan Tr Bearing Company Limited on 6 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.60 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). 28607/2017
(Arising out of impugned final judgment and order dated 04-08-2017
in AN No. 340/2015 passed by the High Court Of Judicature At
Bombay)
M/S HARMAN OVERSEAS & ORS. Petitioner(s)
VERSUS
DONGGUAN TR BEARING COMPANY LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Shravan Bansal, Adv.
Mr. Pankaj, Adv.
Ms. S. Janani, AOR
Ms. Shruti Bist, Adv.
Mr. Vatsal Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(NEETU KHAJURIA) (ASHA SONI) Signature Not Verified COURT MASTER BRANCH OFFICER Digitally signed by NEETU KHAJURIA Date: 2017.11.06 16:50:40 IST Reason: