Supreme Court - Daily Orders
M/S Central Warehousing Corp. vs Aqdas Maritime Agency Pvt Ltd on 23 February, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) 5682/15
1
ITEM NO.29+46 COURT NO.6 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.5682/2015
(Arising out of impugned final judgment anhd order dated
26/09/2014 in SA No. 489/2014,26/09/2014 in AP No. 853/2014 passed
by the High Court Of Bombay)
M/S CENTRAL WAREHOUSING CORP. Petitioner(s)
VERSUS
AQDAS MARITIME AGENCY PVT LTD Respondent(s)
(With interim relief and office report)
WITH S.L.P.(C) No.....CC 3687/2015
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
S.L.P.(C) No.....CC 3690/2015
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
S.L.P.(C) No.....CC 3693/2015
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
S.L.P.(C) No.....CC 3745/2015
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date: 23/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. K.K. Tyagi, Adv.
Mr. Iftekhar Ahmad, Adv.
Mr. Anoop Kumar, Adv.
Signature Not Verified
Mr. P. Narasimhan, AOR
Digitally signed by
Chetan Kumar
Date: 2015.02.23
For Respondent(s)
17:30:29 IST
Reason:
SLP(C) 5682/15
2
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
Delay condoned.
The special leave petitions are dismissed.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master