Supreme Court - Daily Orders
Bpl Ltd. vs Morgan Securities And Credits Pvt. Ltd on 10 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.17 COURT NO.4 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. 3514/2020
(Arising out of impugned final judgment and order dated 29-11-2019
in WP No. 51271/2019 passed by the High Court of Karnataka at
Bengaluru)
BPL LTD. Petitioner(s)
VERSUS
MORGAN SECURITIES AND CREDITS PVT. LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.22547/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 10-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Megha Bengani, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Abhishek Puri, Adv.
Ms. Aruna Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application stands disposed of.
Signature Not Verified (NIDHI AHUJA) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.14 15:13:34 IST Reason: