Supreme Court - Daily Orders
Swathy Smart Cards Hi-Tech Pvt. Ltd. vs Verizon India Pvt. Ltd. on 21 November, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.38 COURT NO.7 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)Nos. 31395-31396/2016
(Arising out of impugned final judgment and order dated 07/03/2016
in MP No. 1/2015 07/03/2016 in OSA No. 126/2014 07/03/2016 in MP
No. 2/2015 passed by the High Court of Madras)
SWATHY SMART CARDS HI-TECH PVT. LTD. Petitioner(s)
VERSUS
VERIZON INDIA PVT. LTD. AND ANR. Respondent(s)
(with interim relief and office report)
Date : 21/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Guru Krishnakumar, Sr. Adv.
Mr. P.J. Janani, Adv.
Mr. K. V. Vijayakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(RAJNI MUKHI) (SNEH LATA SHARMA)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2016.11.22
15:38:09 IST
Reason: