Supreme Court - Daily Orders
Kamat Hotels Ltd vs Royal Orchid Hotels Ltd on 1 September, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
SLP(C) NOS. 8902-8903 OF 2014
ITEM NO.31 COURT NO.10 SECTION XII
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). 8902-8903/2014
(Arising out of impugned final judgment and order dated 07/02/2014
in WP No. 26544/2011,07/02/2014 in WP No. 26545/2011 passed by the
High Court of Judicature at Madras)
KAMAT HOTELS LTD Petitioner(s)
VERSUS
ROYAL ORCHID HOTELS LTD & ORS Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment and interim relief and office report)
Date : 01/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Shyam Diwan, Sr. Adv.
Mr. Aniruddha P. Mayee, A.O.R.
Mr. A. Selvin Raja, Adv.
Mr. Charudatta Mahindrakar, Adv.
For Respondent(s)
Mr. Hari Shankar K., Adv.(NP)
Mr. Amit Sibal, Sr. Adv.
Mr. Vikas Singh Jangra, A.O.R.(NP)
Mr. Shrawan Chopra, Adv.
Mr. Aditya Verma, Adv.
Mr. Anshuman Upadhyay, Adv.
Ms. Aditi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified We are not inclined to interfere with the order
Digitally signed by
Kalyani Gupta
Date: 2014.09.02
15:50:36 IST
Reason: impugned herein. The Special Leave Petitions are PAGE NO. 1 OF 2 SLP(C) NOS. 8902-8903 OF 2014 dismissed. Moreover, the Division Bench has already made it very clear in paragraph 31 that whatever observations made by it in the judgment would not have any bearing on the appeals pending before the Appellate Board or any decision taken therein. We make it clear that the said observations will be applicable even to any other civil suit pending between the parties.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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