Supreme Court - Daily Orders
M/S Genesis Color P.Ltd. vs Anil Ramlabhaya Suri . on 29 October, 2014
Bench: Chief Justice, Ranjana Prakash Desai, A.K. Sikri
1
ITEM NO.2 COURT NO.1 SECTION IIA
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 (Crl.) No(s).
5046-5047/2010
(Arising out of impugned final judgment and order dated 25/02/2010
in CRLA No. 4317/2009,25/02/2010 in CRLA No. 4319/2009,25/02/2010
in CRLA No. 4317/2009,25/02/2010 in CRLA No. 4319/2009 passed by
the High Court Of Bombay)
M/S GENESIS COLOR P.LTD.& ANR. Petitioner(s)
VERSUS
ANIL RAMLABHAYA SURI & ORS. Respondent(s)
Date : 29/10/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Bhargava V. Desai,Adv.
Mr.Vishal Choudhary, Adv.
For Respondent(s) Mr.Rajeev Sharma, Adv.
Mr. Ajay Sharma,Adv.
Ms.Neelam Sharma, Adv.
Ms. Asha Gopalan Nair,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that the Signature Not Verified issues raised in these Special Leave Petitions are identical with Digitally signed by the issues raised and considered by this Court in the case of Ramana Venkata Ganti Date: 2014.10.30 17:10:55 IST Vinay Kumar Shailendra Vs. Delhi High Court Legal Services Reason:
Committee & Anr., Civil Appeal No.8468 of 2014@ S.L.P.(C.)No.29044 of 2009, decided on 04.09.2014.2
Following the observations made in the aforesaid decision, these petitions are also disposed of in the same terms, observations and directions.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar