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Alfavision Overseas (India) Ltd. vs Kanak Fairdeal (India) Pvt. Ltd. on 3 May, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

     ITEM NO.14                                COURT NO.6                       SECTION IV-A

                                   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).       8770/2019

     (Arising out of impugned final judgment and order dated 29-10-2018
     in MP No. 3800/2018 passed by the High Court of M.P, Bench at
     Indore)

     ALFAVISION OVERSEAS (INDIA) LTD.                                            Petitioner(s)

                                                      VERSUS

     KANAK FAIRDEAL (INDIA) PVT. LTD.                   Respondent(s)
     (FOR ADMISSION and I.R. and IA No.45218/2019-EXEMPTION FROM FILING
     O.T. )

     Date : 03-05-2019 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                  Mr.   Braj Kishore Mishra, AOR
                                        Ms.   Aparna Jha,Adv.
                                        Mr.   Abhishek Yadav,Adv.
                                        Ms.   Kriti Sondhi,Adv.
                                        Mr.   Vikram Patralekh,Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner. We are not inclined to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.

However, having regard to the enormity of the claim involved in the suit, the Trial Court is directed to expedite the trial in the suit preferably within a period of six months from today strictly in accordance with law on merits.

12:55:21 IST Pending application shall also stand disposed of.

                         (ANITA MALHOTRA)                                 (CHANDER BALA)
                           COURT MASTER                                    COURT MASTER