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M/S Vidhi Electrical And Engg. Co. vs M/S C And S Electric Ltd. on 16 September, 2022

Author: Surya Kant

Bench: Surya Kant

     ITEM NO.10                               COURT NO.14                     SECTION XIV

                    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).12859/2022

     (Arising out of impugned final judgment and order dated 04-05-2022
     in FAO(OS)(COMM) No.106/2022 passed by the High Court of Delhi at
     New Delhi)

     M/S VIDHI ELECTRICAL AND ENGG. CO.                                       Petitioner(s)
                                      VERSUS
     M/S C AND S ELECTRIC LTD. & ANR.                                         Respondent(s)

     (IA No.101228/2022-EXEMPTION                   FROM    FILING     C/C    OF   THE   IMPUGNED
     JUDGMENT)

     Date : 16-09-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)                Mr.   A.K. Raju, Adv.
                                      Mr.   A.Ushireddy, Adv.
                                      Mr.   Deepak K.Singh, Adv.
                                      Mr.   Sunny Kumar, Adv.
                                      Mr.   Raushan Kumar, Adv.
                                      Mr.   Atul Garg, Adv.
                                      Mr.   Sriram P., AOR

     For Respondent(s)                Mr. Bimlesh Kumar Singh, AOR
                                      Ms. Urvi Kashiwal, Adv.

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

1. Heard learned counsel appearing on behalf of the petitioner as also learned counsel, who appears on caveat on behalf of the respondent.

2. No case to interfere with the impugned order dated 04.05.2022 passed by the High Court of Delhi at New Delhi is made out.

3. The Special Leave Petition is, accordingly, dismissed.

4. Signature Not Verified As a sequel to the above, pending interlocutory application also stands disposed of.

(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)