Supreme Court - Daily Orders
Atlanta Limited vs Metso (India) Private Limited on 12 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.9 Court 11 (Video Conferencing) SECTION IX
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). 17390/2021
(Arising out of impugned interim order dated 3 rd and 4th August, 2021
in IA No. 425/2019 in Commercial Suit No.765/2019 passed by the
High Court of Judicature at Bombay)
ATLANTA LIMITED Petitioner(s)
VERSUS
METSO (INDIA) PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.141064/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 12-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. CU Singh, Sr. Adv.
Mr. Chirag M. Shroff, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by R Natarajan Date: 2021.11.12 16:56:04 IST Reason: