Supreme Court - Daily Orders
Pharos Solutions Pvt Ltd vs Tata Motors Ltd on 3 November, 2014
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.20 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9724/2014
PHAROS SOLUTIONS PVT LTD Appellant(s)
VERSUS
TATA MOTORS LTD AND ORS Respondent(s)
(with office report)
Date : 03/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. Ashok Grover, Sr.Adv.
Ms. Niranjana Singh, Adv.
Mr. Rajeshwar, Adv.
Ms. Madhu Moolchandani,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeal is dismissed in terms of the Signed Order.
(Rajni Mukhi) (Jaswinder Kaur) Sr. P.A. Court Master (Signed Order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.11.05 17:51:09 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9724 OF 2014 PHAROS SOLUTIONS PVT LTD. ......APPELLANT VERSUS TATA MOTORS LTD AND ORS. ......RESPONDENTS O R D E R The Civil Appeal is dismissed.
…........................J. [MADAN B. LOKUR] …........................J. [ADARSH KUMAR GOEL] NEW DELHI;
NOVEMBER 03, 2014