Supreme Court - Daily Orders
Emerson Network Power India Private ... vs The Director on 30 January, 2020
Bench: Arun Mishra, Vineet Saran, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).7380-7381/2008
EMERSON NETWORK POWER INDIA PRIVATE LTD.
(FORMERLY KNOWN AS TATA LIEBERT LTD.) APPELLANT(S)
VERSUS
THE DIRECTOR & ANR. RESPONDENT(S)
O R D E R
1. Heard learned counsel for the appellant at length.
2. In view of the findings recorded in paragraphs 10 and 11 of the impugned order(s) and in the facts and circumstances of the case, we find no ground to interfere.
3. The civil appeals are, accordingly, dismissed.
4. Pending application(s), if any, shall stand disposed of.
..........................J. [ARUN MISHRA] ...........................J. [VINEET SARAN] ...........................J. [M.R. SHAH] NEW DELHI;
JANUARY 30, 2020.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2020.02.03 17:53:06 IST Reason: ITEM NO.104 COURT NO.3 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).7380-7381/2008 EMERSON NETWORK POWER INDIA PRIVATE LTD. (FORMERLY KNOWN AS TATA LIEBERT LTD.) APPELLANT(S) VERSUS THE DIRECTOR & ANR. RESPONDENT(S) Date : 30-01-2020 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Ms. Ramni Taneja,Adv.
Mr. Anil Shrivastav, AOR For Respondent(s) Mrs. Shally Bhasin, AOR (N.P.) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) A.R-CUM-P.S. COURT MASTER
(Signed order is placed on the file)