Supreme Court - Daily Orders
Educomp Professional Educations ... vs Raffles Education Investment (India) ... on 3 January, 2024
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ITEM NO.2 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).41881/2023
(Arising out of impugned final judgment and order dated 07-07-2023
in OMP (EFA) (COMM.) No. 6/2017 passed by the High Court of Delhi
at New Delhi)
EDUCOMP PROFESSIONAL EDUCATIONS LIMITED Petitioner(s)
VERSUS
RAFFLES EDUCATION INVESTMENT (INDIA) PTE LTD & ANR.Respondent(s)
(WITH IA No.229474/2023-CONDONATION OF DELAY IN FILING and IA
No.229475/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.237619/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Maninder Singh, Sr. Adv.
Ms. Bani Dikshit, Adv.
Mr. Uddhav Khanna, Adv.
Mr. Mukesh Kumar, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Pritha Srikumar Iyer, AOR
Mr. Sudipto Sircar, Adv.
Mr. Sulabh Rewari, Adv.
Ms. Vasudha Sharma, Adv.
Ms. Saumya Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
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Digitally signed by
Delay condoned.
Sanjay Kumar Date: 2024.01.04 15:12:52 IST Reason:
2 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.2
3 The Special Leave Petition is accordingly dismissed. 4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR