Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ashray Vypar Private Limited vs Carnation Distributors Pvt. Ltd on 15 September, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

     ITEM NO.29                               COURT NO.12                     SECTION XVI
                                    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).    18376/2017

     (Arising out of impugned final judgment and order dated 27-04-2017
     in APOT No. 160/2017 passed by the High Court At Calcutta)

     ASHRAY VYPAR PRIVATE LIMITED                                                Petitioner(s)

                                                          VERSUS

     CARNATION DISTRIBUTORS PVT. LTD & ORS.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.59020/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.62376/2017-PERMISSION TO
     FILE   ADDITIONAL  DOCUMENTS  and   IA  No.74195/2017-INTERVENTION
     APPLICATION)

     Date : 15-09-2017 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                    Mr. Arunabh Chowdhury, Adv.
                                          Mr. Rahul Pratap, AOR
                                          Mr. Aamir Khan, Adv.

     For Respondent(s)                    Mr.   Krishnan Venugopal, Sr. Adv.
                                          Mr.   Ashok Kumar Jain, Adv.
                                          Mr.   Pankaj Jain, Adv.
                                          Mr.   Ankit Kohli, Adv.
                                          Mr.   Bijoy Kumar Jain, AOR

                                          Mr. Sanjay Kumar Ghosh, Adv.
                                          Ms. Rupali Samanta Ghosh, AOR

                                          Mr. Saurabh Kirpal, Adv.
                                          Mr. Vikas Mehta, AOR
                                          Ms. Anushree Menon, Adv.

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

The Special Leave Petition is dismissed since it is against an interim order and the appeal has been finally disposed of on 09.08.2017.

12:49:49 IST Pending applications filed in the matter stand disposed of.

     (R. NATARAJAN)                                                        (SAROJ KUMARI GAUR)
      COURT MASTER                                                            COURT MASTER