Supreme Court - Daily Orders
Unitec Ltd. vs Cruz City I Mauritus Holdings on 19 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.18+63 COURT NO.11 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). 32244/2017
(Arising out of impugned final judgment and order dated 11-04-2017
in EXP No. 132/2014 passed by the High Court Of Delhi At New Delhi)
UNITEC LTD. Petitioner(s)
VERSUS
CRUZ CITY I MAURITIUS HOLDINGS Respondent(s)
(FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA
86954/2017)
WITH
SLP(C) DIARY NO. 2039/2018
Date : 19-01-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Atul Malhotra, Adv.
Mr. Gaurav Jain, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Ritin Rai, Adv.
Mr. Rajshekhar Rao, Adv.
Ms. Zehra Khan, Adv.
Mr. Jayant Malik, Adv.
Ms. Liz Mathew, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by ANITA MALHOTRA Date: 2018.01.22 12:09:12 IST Reason: SLP(C) No. 32244/2017 No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, stand(s) disposed of. SLP(C) DIARY NO. 2039/2018 Learned counsel appearing for the petitioner(s) seeks permission to withdraw the Special Leave Petition. Permission granted.
The Special Leave Petition is, accordingly, dismissed as withdrawn with liberty to approach the appropriate forum.
(SONALI SAUND) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT COURT MASTER