Supreme Court - Daily Orders
Mobilox Innovations Private Ltd vs Kirusa Software Private Ltd on 21 September, 2017
ITEM NO.1501 COURT NO.12 SECTION XVII
(For judgment)
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). 9405/2017
MOBILOX INNOVATIONS PRIVATE LTD Appellant(s)
VERSUS
KIRUSA SOFTWARE PRIVATE LTD Respondent(s)
Date : 21-09-2017 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Puneet Singh Bindra, AOR Mr. Aslam Ahmed, Adv.
Mr. Rohan Kaushal, Adv.
For Respondent(s) Mr. R. Jawahar Lal, Adv.
Mr. Sanjeev Jain, Adv.
Mr. Siddharth Baba, Adv.
Ms. Apoorva Agarwal, Adv.
Mr. Shyamal Anand, Adv.
Mr. Ashwani Kumar, AOR Hon'ble Mr. Justice Rohinton Fali Nariman pronounced the reportable judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Sanjay Kishan Kaul.
The appeal is allowed and the judgment of the Appellate Tribunal is set aside in terms of the signed reportable judgment.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER
(Signed reportable judgment is placed on the file) Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.09.21 15:27:22 IST Reason: