Supreme Court - Daily Orders
M/S Lancers Network Ltd. vs Rakhi Varma on 5 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.5 COURT NO.9 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. 16276/2023
(Arising out of impugned final judgment and order dated 28-04-2023
in FAO No. 472/2018 passed by the High Court of Delhi at New Delhi)
M/S LANCERS NETWORK LTD. Petitioner(s)
VERSUS
RAKHI VARMA Respondent(s)
(IA No.145837/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.145838/2023-EXEMPTION FROM FILING O.T.)
Date : 05-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Vaibhav Gaggar, Adv.
Mr. Somdev Tiwari, Adv.
Ms. Shefali Munde, Adv.
Mr. Divyansh Tiwari, Adv.
Ms. Nupur Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts and circumstances of the case, we are not inclined to interfere with the impugned judgment. The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (VIRENDER SINGH) Signature Not Verified AR-cum-PS BRANCH OFFICER Digitally signed by Nidhi Ahuja Date: 2023.09.06 16:41:36 IST Reason: