Supreme Court - Daily Orders
Emri Green Health Services vs M/S Bafna Healthcare Pvt Ltd on 26 April, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.14 COURT NO.2 SECTION IV-B
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). 9023/2024
(Arising out of impugned final judgment and order dated 19-12-2023
in FAO No. 6567/2023 passed by the High Court of Punjab & Haryana
at Chandigarh)
EMRI GREEN HEALTH SERVICES Petitioner(s)
VERSUS
M/S BAFNA HEALTHCARE PVT LTD Respondent(s)
(IA No.93286/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 26-04-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE
For Petitioner(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. Prasenjit Keswani, Adv.
Mr. Samarjit Pattnaik, Adv.
Mr. Kartik Bhatnagar, Adv.
Ms. Astha Prasad, AOR
Mr. Ajit Pravin Wagh, Adv.
Mr. Mahendra Vikram Singh, Adv.
Ms. Shubhangi Pandey, Adv.
Mr. Nicholas Choudhury, Adv.
Mr. Anmol, Adv.
Mr. Upmanyu Tewari, Adv.
Ms. Kashish Seth, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Signature Not Verified Digitally signed by babita pandey Date: 2024.04.26Pending application(s), if any, shall stand disposed of.
17:36:21 IST Reason: (BABITA PANDEY) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR