Supreme Court - Daily Orders
M/S. Road Ways India Ltd. vs M/S. Marmagoa Steel Ltd. on 19 April, 2017
Bench: Adarsh Kumar Goel, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2405 of 2008
M/S. ROAD WAYS INDIA LTD. Appellant(s)
VERSUS
M/S. MARMAGOA STEEL LTD. Respondent(s)
O R D E R
Heard learned counsel for the parties. We do not see any ground to interfere with the impugned order. The appeal is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (DEEPAK GUPTA) New Delhi, APRIL 19, 2017.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.04.20 11:03:47 IST Reason: ITEM NO.120 COURT NO.13 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2405 of 2008 M/S. ROAD WAYS INDIA LTD. Appellant(s) VERSUS M/S. MARMAGOA STEEL LTD. Respondent(s)
(with appln. (s) for stay) Date : 19/04/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Manoj Swarup,Adv.
Ms. Lalita Kohli,Adv.
For M/s Manoj Swarup & Co.
For Respondent(s) Ms. Priyadeep,Adv.
Mr. Umesh Kumar Khaitan,Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the appeal is dismissed.
(MAHABIR SINGH) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER (Signed order is placed on the file)