Supreme Court - Daily Orders
Sakuma Exports Ltd. vs M/S. Louis Dreyfus Commodities Suisse ... on 6 November, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.27 COURT NO.2 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(s). 30632-30634/2015
(Arising out of impugned final judgment and order dated 06/10/2015 in
AP No. 47/2015,06/10/2015 in EA No. 554/2011,06/10/2015 in NOM No.
1318/2015 passed by the High Court Of Bombay)
SAKUMA EXPORTS LTD. Petitioner(s)
VERSUS
M/S. LOUIS DREYFUS COMMODITIES SUISSE SA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 06/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. L.N. Rao, Sr. Adv.
Mr. Mrigendra Singh, Sr. Adv.
Ms. Oendri Neogi, Adv.
Ms. Neha Sharma, Adv.
Mr. Deeptakirti Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment are allowed. Signature Not Verified Special leave petitions are dismissed.
Digitally signed by Vinod Kumar Date: 2015.11.07 13:19:07 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER