Supreme Court - Daily Orders
Antrix Hygeine Limited vs Ecolab Exports Gmbh on 2 November, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.63 COURT NO.9 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.29301-29303/2018
(Arising out of impugned final judgment and order dated 22-10-2018
in APP No.15665/2017 22-10-2018 in CAST No.15770/2017 22-10-2018 in
CAST No.35159/2017 passed by the High Court of Judicature at
Bombay)
ANTRIX HYGEINE LIMITED PETITIONER(S)
VERSUS
ECOLAB EXPORTS GMBH & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.158968/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-11-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Ms.Meenakshi Arora, Sr.Adv.
Mr.Ankur S. Kulkarni, Adv.
Mr.Nirnimesh Dube, Adv.
Mr.Shajardhu, Adv.
Mr.Susheel Cycriac, Adv.
Ms.Shweta S. parihar, Adv.
M/s.Lex Regis Law Offices
For Respondent(s)
Mr.K.V.Viswanathan, Sr.Adv.
Mr.Mohit Bakshi, Adv.
Mr.Yohaann Limathwalla, Adv.
Mr.Dheeraj Nair, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters on 12th November, 2018.
In the meantime, the interim relief granted by the High Court in para 13 of the impugned order shall continue till 12th November, 2018.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.11.02 17:33:30 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master