Supreme Court - Daily Orders
C.C.Ejallandhar vs M/S Max India Ltd. on 19 February, 2016
Author: Chief Justice
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEALS No. 7204-7205 OF 2009
C.C.EJALLANDHAR ... Appellant(s)
Versus
M/S. MAX INDIA LTD. ... Respondent(s)
O R D E R
Since the tax effect is low, we are not inclined to entertain these appeals or interfere with the impugned order.
The appeals are dismissed on that ground alone. Leaving the question of law alone. No costs.
................CJI.
(T.S.THAKUR) .................J. (R.BANUMATHI) ..................J. (UDAY UMESH LALIT) New Delhi, Signature Not Verified Dated: 19th February, 2016.
Digitally signed by Mahabir Singh Date: 2016.02.23 11:06:07 IST Reason: 2 ITEM NO.24 COURT NO.1 SECTION III 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(s). 7204-7205/2009 C.C.EJALLANDHAR Appellant(s) VERSUS M/S MAX INDIA LTD. Respondent(s) (with office report) Date : 19/02/2016 These appeals were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Rupesh Kumar, Adv.
Mr.Jitin Singhal, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. V.Lakshmikumaran, Adv.
Mr. V.Swaminathan, adv.
Mr. R.K.Ojha, Adv.
Mr. Anil Kumar Jha,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master (Signed order is placed on the file)