Supreme Court - Daily Orders
Mothers Pride Dairy India Private Ltd. vs Portrait Advertising And Marketing ... on 28 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9286 OF 2017
Mothers Pride Dairy India Private Limited Appellant(s)
Versus
Portrait Advertising and Marketing Respondent(s)
Private Limited
O R D E R
Heard Mr. Mukul Rohatgi, learned senior counsel for the appellant and Mr. Archit Upadhyay, learned counsel for the respondent.
Though we find that the order passed by the National Company Law Appellate Tribunal is correct, yet we think it is a fit case to exercise power under Article 142 of the Constitution and accept the settlement that has been entered into between the parties. As we are accepting the settlement, the proceeding pending before the National Company Law Tribunal, stands disposed of.
The appeal is disposed of accordingly. There shall be no order as to costs.
....................J. [Dipak Misra] Signature Not Verified ....................J. Digitally signed by CHETAN KUMAR [A.M. Khanwilkar] Date: 2017.08.01 14:10:29 IST New Delhi Reason:
July 28, 2017.
ITEM NO.40 COURT NO.2 SECTION XVII
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.9286/2017
MOTHERS PRIDE DAIRY INDIA PRIVATE LTD. Appellant(s)
VERSUS
PORTRAIT ADVERTISING AND MARKETING PRIVATE LTD. Respondent(s)
(With appln.(s) for ex-parte stay and permission to file additional documents) Date : 28-07-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Deppak Biswas, Adv.
Ms. Sonam Gupta, AOR For Respondent(s) Mr. Archit Upadhyay, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file) Note: Copy of the order be given Dasti.