Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shutham Electric Limited vs Vaibhav Raheja on 12 December, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

     ITEM NO.23                             COURT NO.2                  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).   21611/2022

     (Arising out of impugned final judgment and order dated 01-08-2022
     in ARBP No. 501/2020 passed by the High Court Of Delhi At New
     Delhi)

     SHUTHAM ELECTRIC LIMITED                                            Petitioner(s)

                                                   VERSUS

     VAIBHAV RAHEJA & ANR.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.184309/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 12-12-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE ABHAY S. OKA

     For Petitioner(s)                 Mr. Arunava Mukherjee, AOR

     For Respondent(s)                 Mr. H.L. Tikku, Sr. Adv.
                                       Mr.Vikas Kumar, AOR
                                       Mr. Himanshu Meghani, Adv.
                                       Mr. Parul Manral, Adv.


                         UPON hearing the counsel the Court made the following
                                               O R D E R

We are not inclined to interfere with the impugned order.

The special leave petition is, accordingly, dismissed.

Pending application stands disposed of.

Reason: [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)