Supreme Court - Daily Orders
Exclusive Motors P.Ltd. vs Automobili Lamborghini Spa on 3 November, 2015
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.14 COURT NO.15 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2015 in Civil Appeal No(s). 4946/2014
EXCLUSIVE MOTORS P.LTD. Appellant(s)
VERSUS
AUTOMOBILI LAMBORGHINI SPA & ANR' Respondent(s)
(for impleadment)
Date : 03/11/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Applicant: Mr. Arjun Krishnan,Adv.
For Appellant(s) Mr. Rajeev Maheshwaranand Roy,Adv.
For Respondent(s) Mr. R.Sudhinder,Adv.
Ms. Shilpa Dutta,Adv.for
Mr. Ashok Mathur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard I.A.No.1/2015.
In my opinion this application can be decided only at the time of hearing of the civil appeal on merits Accordingly, the Registry is directed to list this I.A. for appropriate orders at the time of hearing of the civil appeal.
(SUMAN WADHWA) (RAJINDER KAUR)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2015.11.03
17:01:48 IST
Reason: