Supreme Court - Daily Orders
M/S. Tirupati Balaji Enterprises vs Anthony Patrick Lewis . on 16 October, 2015
Bench: M.Y. Eqbal, C. Nagappan
1
ITEM NO.36 COURT NO.10 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.29065/2015
(Arising out of impugned final judgment and order dated 30/07/2015
in AN No.282/2015 in NM No.2091/2014, in Suit No. 553/2012 passed
by the High Court Of Bombay)
M/S. TIRUPATI BALAJI ENTERPRISES Petitioner(s)
VERSUS
ANTHONY PATRICK LEWIS & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 16/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Sachin Patil,Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Ish Jain, Adv.
Ms. Hena Jain, Adv.
Mr. S. Nithin, Adv.
Mr. Anil Kumar Mishra-I,Adv.
UPON hearing the counsel the Court made the following
O R D E R
By filing an appeal before the High Court, the petitioner has assailed the order of learned Single Judge by which an ad interim relief was refused. The High Court disposed of the said appeal by observing that since the order impugned is an interim order, we do Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.10.17 not see any reason to entertain this appeal. Hence, this special 12:26:56 IST Reason:
leave petition.2
We have heard learned Senior Counsel appearing for the parties and perused the record.
Learned Senior Counsel appearing for the petitioner very fairly submits that the main application for grant of interim relief is to be disposed of expeditiously by the court below.
In view of the above we dispose of this special leave petition with a request to the learned Single Judge of the High Court to hear and dispose of the application for grant of interim relief as expeditiously as possible preferably within a period of two months from the date of receipt of copy of this order. As a sequel to the above, interlocutory application for exemption from filing certified copy of the impugned judgment is disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master