Supreme Court - Daily Orders
M/S Goyal Mg Gases Pvt Ltd vs Classic Motors Pvt Ltd on 28 May, 2018
Bench: L. Nageswara Rao, Mohan M. Shantanagoudar
SLP(C) 13188/2018
ITEM NO.10 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 13188/2018
(Arising out of impugned interim judgment and order dated 24-04-
2018 in CM No. 15138/2018 passed by the High Court Of Delhi At New
Delhi)
M/S GOYAL MG GASES PVT LTD Petitioner
VERSUS
CLASSIC MOTORS PVT LTD Respondent
(FOR ADMISSION and I.R. and IA No.73541/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 28-05-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
(Vacation Bench)
For Petitioner Mr. P. Chidambaram, Sr. Adv.
Ms. Simran Mehta, Adv.
Ms. Aruna Gupta, AOR
For Respondent
Mr. Tahir Ashraf Siddiqui, AOR
Ms. Bobby Anand, Adv.
Mr. B. Anand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We see no reason to interfere with the interim order passed by the High Court.
The special leave petition is accordingly dismissed.
However, liberty to the petitioner is granted to Signature Not Verified Digitally signed by DEEPAK GUGLANI approach the High Court and apply for variation of the Date: 2018.05.28 17:06:03 IST Reason: order.
(Deepak Guglani) (Kailash Chander)
Court Master Court Master