Supreme Court - Daily Orders
M/S Adigear International vs M/S Tex Crop Limited on 16 November, 2018
Bench: Kurian Joseph, Hemant Gupta
1
ITEM NO.27 COURT NO.2 SECTION IV-B
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). 40202/2018
(Arising out of impugned final judgment and order dated 31-05-2018
in CR No. 3806/2018 11-10-2018 in CM No. 12564/2018 11-10-2018 in
CM No. 15527/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
M/S ADIGEAR INTERNATIONAL & ORS. Petitioner(s)
VERSUS
M/S TEX CROP LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.157768/2018-CONDONATION OF DELAY
IN FILING and IA No.157769/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 16-11-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Hrishikesh Baruah, AOR
Ms. Radika Gupta, Adv.
Mr. Siddhant Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
However, it will be open to the petitioners to move the Execution Court for a short extension of time till the decision is taken by the trial court.
Signature Not Verified
We direct the Execution Court to pass Digitally signed by JAYANT KUMAR ARORA Date: 2018.11.20 10:16:06 IST orders regarding the actual quantification before proceeding with Reason:
the execution.2
Needless to say that in case the amount, as required by the Execution Court is deposited, the execution will not proceed till the decision in Order IX Rule 13 CPC petition is taken.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR