Supreme Court - Daily Orders
Mecon Fze vs Quinn Logistics India Pvt Ltd on 4 September, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.816 COURT NO.1 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 Diary No. 26179/2018
(Arising out of impugned final judgment and order dated 21-05-2018
in CAAT No. 176/2017 passed by the National Company Law Apellate
Tribunal)
MECON FZE Petitioner
VERSUS
QUINN LOGISTICS INDIA PVT LTD & ANR. Respondents
Date : 04-09-2018 This matter was MENTIONED today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Ms. Divya Roy, Adv.
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
On mentioning, the matter is taken on Board.
List the matter during the course of next week before the appropriate Bench as per the roster, subject to curing of defects, if any.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.09.04 17:10:17 IST Reason: