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Mohini Pessuram Tilwani vs Idmc (Erstwhile Indian Dairy Machinery ... on 6 September, 2019

Bench: R. Banumathi, A.S. Bopanna

     ITEM NO.19                               COURT NO.6               SECTION III

                    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).20619-20620/2019
     (Arising out of impugned final judgment and order dated 31-07-2019
     in Civil Application No. 2/2019 in R/LPA NO.1225/2019 in R/SCA
     No.10252/2018 & 14-06-2019 in R/LPA No. 1225/2019 in R/SCA
     No.10252/2018 passed by the High Court Of Gujarat At Ahmedabad)

     MOHINI PESSURAM TILWANI                            Petitioner(s)
                                     VERSUS
     IDMC (ERSTWHILE INDIAN DAIRY MACHINERY
     COMPANY LIMITED) & ORS.                            Respondent(s)
     (IA No.130026/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 06-09-2019 These petitions were called on for hearing today.
     CORAM :
              HON'BLE MRS. JUSTICE R. BANUMATHI
              HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                 Ms.   Meenakshi Arora,Sr.Adv.
                                       Mr.   Purvish Jitendra Malkan,Adv.
                                       Ms.   Dharita Purvish Malkan,Adv.
                                       Ms.   Khushboo Vinodray Malkan, AOR
                                       Mr.   Alok Kumar,Adv.
                                       Ms.   Bhavna Sarkar,Adv.

     For Respondent(s)                  Mr. Mukul Rohatgi,Sr.Adv.
                                        Mr. Sanjay Kapur, AOR
                                        Mr. D.G. Chauhan,Adv.
                                        Mr. V.M. Kannan,Adv.
                                        Mr. Ronak Chauhan,Adv.
                         UPON hearing the counsel the Court made the following
                                              O R D E R

We have heard Ms. Meenkshi Arora, learned senior appearing on behalf of the petitioner.

We have also heard Mr. Mukul Rohatgi, learned senior counsel, on behalf of respondent no.1-Institution who is on caveat.

Since the impugned order(s) is only an order receiving the additional evidence under Order XLI Rule 27 of the CPC, we are not inclined to interfere with the same.

The special leave petitions are dismissed with liberty to the petitioner to raise all the contentions before the Division Bench Signature Not Verified of the High Court.

Reason: Pending applications, if any, shall also stand disposed of.

     (MAHABIR SINGH)                                           (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                   BRANCH OFFICER