Supreme Court - Daily Orders
Asian Power Controls Ltd. vs Bubbles Goyal on 1 August, 2014
\216 ITEM NO.29 COURT NO.6 SECTION IX
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). 18405-18406/2014
(Arising out of impugned final judgment and order dated 18/02/2013
in AL No. 383/2012 in CP No. 455/2010 with AN No. 591/2012 in CP
No. 455/2010 passed by the High Court of Bombay)
ASIAN POWER CONTROLS LTD. Petitioner(s)
VERSUS
BUBBLES GOYAL Respondent(s)
(With office report)
Date : 01/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Rahul Chitnis, Adv.
Mr.Satyajit A Desai, Adv.
Mr.Swetab Kumar, Adv.
Mr.Mithlesh Kumar, Adv.
Ms. Anagha S. Desai, Adv.
For Respondent(s) Mr.Arunav Patnaik, Adv.
Ms.Bhabna Das, Adv.
Mr. Santosh Kumar, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. (SATISH KUMAR YADAV) Signature Not Verified (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.08.01 16:10:20 IST Reason: