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Airtec Electrovision Private Limited vs Sunil Kumar Saluja on 25 April, 2022

Bench: D.Y. Chandrachud, Surya Kant

                                                              1

     ITEM NO.7                                     COURT NO.4                      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).5709/2022

     (Arising out of impugned final judgment and order dated 28-01-2022
     in FAO (COMM) No. 182/2021 passed by the High Court of Delhi at New
     Delhi)

     AIRTEC ELECTROVISION PRIVATE LIMITED                                            Petitioner(s)

                                                            VERSUS

     SUNIL KUMAR SALUJA                                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.47769/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.50765/2022-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 25-04-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)                       Ms.   Meenakshi Arora, Sr. Adv.
                                             Mr.   Rajiv Bajaj, Adv.
                                             Mr.   Siddant Asthana, Adv.
                                             Mr.   Viresh B. Saharya, AOR
                                             Mr.   Aksha Agarwal, Adv.

     For Respondent(s)

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

1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.

2 The Special Leave Petition is accordingly dismissed.

The petitioner may move the High Court for expeditious disposal of the suit, Reason: which request may be considered by the High Court consistent with the exigencies of the work.

4 Pending applications stand disposed of.

       (SANJAY KUMAR-I)                       (SAROJ KUMARI GAUR)
          AR-CUM-PS                              COURT MASTER