Supreme Court - Daily Orders
M/S Golden Chariot Recreations Pvt. Ltd vs Mukesh Panika on 31 January, 2019
Bench: L. Nageswara Rao, Sanjay Kishan Kaul
ITEM NO.4 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40627/2018
(Arising out of impugned final judgment and order dated 23-07-2018
in ARBP No. 143/2018 passed by the High Court Of Delhi At New
Delhi)
M/S GOLDEN CHARIOT RECREATIONS PVT. LTD Petitioner(s)
VERSUS
MUKESH PANIKA & ANR. Respondent(s)
(With appln for c/delay in filing and refiling SLP, permission to
file lengthy list of dates)
Date : 31-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Shailesh K.Kapoor,Adv.
Ms. Surichi Thapar,Adv.
Mr. Ajay Kumar,Adv.
Mr. Merusagar Samantaray, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application (s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.01.31 (B.Parvathi) (Kailash Chander) 17:12:39 IST Reason: Court Master Assistant Registrar