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M/S Masumi Overseas Pvt Ltd vs The State Trading Corporation Of India ... on 12 July, 2016

Bench: S.A. Bobde, Ashok Bhushan

     ITEM NO.17                              COURT NO.13                 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....../2016
                                                   CC Nos.1904-1907/2016

     (Arising out of impugned final judgment and order dated 13/01/2014
     in NOM No.1697 of 2012 in Summary Suit No.1924 of 2011 along with
     NOS No.1698 of 2012 in Summary Suit No.1885 of 2011 passed by the
     Single Judge of the High Court of Bombay and final judgment and
     order dated 7.10.2015 passed by the Division Bench of the High
     Court of Bombay in Appeal Nos.52-53 of 2014)

     M/S MASUMI OVERSEAS PVT LTD AND ORS                                 Petitioner(s)
                                     VERSUS

     THE STATE TRADING CORPORATION OF INDIA LTD                          Respondent(s)

     I.A. Nos.1-4/2016(With c/delay in filing SLPs)

     Date : 12/07/2016 These matters were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                 Mr.   Ravindra Shrivastava, Sr. Adv.
                                       Mr.   Ciccu Mukhopadhaya, Sr. Adv.
                                       Mr.   B. K. Chatterjee, Sr. Adv.
                                       Mr.   Sunil Kumar Jain,Adv.
                                       Mr.   Sameer Jain, Adv.
                                       Mr.   Abhinav Shrivastava, Adv.

     For Respondent(s)                 Mr. Neeraj Kishan Kaul, Sr. Adv.
                                       Mr. Sameer, Adv.
                                       Mr. Danish Zubair Khan,Adv.

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

Delay condoned.

Having heard learned Senior Counsel appearing for the parties and perused the record, we are not inclined to interfere with the impugned orders passed by the High Court. Accordingly, the special leave petitions are dismissed.

However, the petitioners shall be at liberty to raise all such submissions as are available to them in law except those which are Signature Not Verified Digitally signed by CHARANJEET KAUR decided by the impugned orders passed by the High Court.

                         (Sanjay Kumar-II)                         (Indu Pokhriyal)
                          Court Master                               Court Master