Supreme Court - Daily Orders
M/S Exl Careers vs Frankfinn Aviation Services Pvt. Ltd. on 13 July, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.56 COURT NO.3 SECTION IV-B
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). 16893/2018
(Arising out of impugned final judgment and order dated 13-03-2018
in CR No. 1602/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
M/S EXL CAREERS & ANR. Petitioner(s)
VERSUS
FRANKFINN AVIATION SERVICES PVT. LTD. Respondent(s)
(FOR I.R. )
Date : 13-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ankit Swarup, AOR
Ms. Tanya Swarup, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has drawn our attention to ONGC Ltd. v. Modern Construction and Company [(2014) 1 SCC 648 para 17].
Issue notice.
In the meanwhile, there will be a stay of proceedings before the Transferee Court.
Signature Not Verified (MEENAKSHI KOHLI) Digitally signed by MEENAKSHI KOHLI Date: 2018.07.14 (KAILASH CHANDER) COURT MASTER 13:08:38 IST Reason: COURT MASTER