Supreme Court - Daily Orders
Vasundhra Jewellers Pvt. Ltd vs Kirat Vinodbhai Jadvani on 10 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.9 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1270/2023
(Arising out of impugned final judgment and order dated 13-10-2022
in FAO(OS)(COMM) No. 287/2022 passed by the High Court of Delhi at
New Delhi)
VASUNDHRA JEWELLERS PVT. LTD Petitioner(s)
VERSUS
KIRAT VINODBHAI JADVANI & ANR. Respondent(s)
(IA No.62943/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.62945/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 10-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Amit Sibal, Sr. Adv.
Mr. Sagar Chandra, Adv.
Mr. Prateek Kumar, Adv.
Ms. Aarushi Jain, Adv.
Mr. Yojit Pareek, Adv.
Mr. Rohit Anil Rathi, AOR
Mr. Vinay Tripathi, Adv.
Mr. Saksham Dhingra, Adv.
Mr. Darpan Sachdeva, Adv.
Mr. Ankur Vyas, Adv.
Ms. Shubhie Wahi, Adv.
Ms. Sanya Kapoor, Adv.
For Respondent(s)
Mr. Anshuman Upadhyay, Adv.
Mr. Nassem, Adv.
Mr. Rahul Gupta, AOR
UPON hearing the counsel, the Court made the following
Signature Not Verified
O R D E R
Digitally signed by BABITA PANDEY Date: 2023.04.10 18:49:20 IST Reason: Delay condoned.
We do not find any good ground and reason to interfere with the impugned judgment but we clarify that the impugned judgment 2 does not deal with the question or issue of rights of the petitioner viz. a third party using the word Vasundhra in jewellery business.
Recording the aforesaid, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER COURT MASTER (NSH)