Supreme Court - Daily Orders
Vasu Healthcare Pvt. Ltd. vs Gujrat Akruti Tcg Biotech Ltd. on 28 July, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.42 COURT NO.3 SECTION III
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). 18499/2017
(Arising out of impugned final judgment and order dated 10-07-2017
in AFO No. 199/2017 passed by the High Court Of Gujarat At
Ahmedabad)
VASU HEALTHCARE PVT. LTD. Petitioner(s)
VERSUS
GUJRAT AKRUTI TCG BIOTECH LTD. & ANR. Respondent(s)
IA No.59397/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.59619/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS
Date : 28-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Santhosh Krishnan,Adv.
Mr. Nikhil Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Status quo, obtaining as on today, shall be maintained. List the appeal for hearing in December, 2017.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS COURT MASTER
Signature Not Verified
Digitally signed by DEEPAK
MANSUKHANI
Date: 2017.07.29 12:57:51 IST
Reason: Signer card of Mr.
Deepak Mansukhani is being
used by Mr. Om Parkash
Sharma