Supreme Court - Daily Orders
Am Beyond Luxury Watch Boutique Pvt Ltd vs Richemont Dubai Fze on 5 January, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.38 COURT NO.9 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(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 35369/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/08/2014
IN FAO NO. 99/2014 PASSED BY THE HIGH COURT OF DELHI AT N. DELHI)
AM BEYOND LUXURY WATCH BOUTIQUE PVT LTD AND ANR PETITIONER(S)
VERSUS
RICHEMONT DUBAI FZE RESPONDENT(S)
(WITH INTERIM RELIEF)
Date : 05/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Manav Kumar, Adv.
Mr. B. Vijay Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is not being entertained. However, all questions, including the question of limitation, as may be open to the petitioners may be urged in the suit.
The Special Leave Petition is disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.01.06
16:37:19 IST
Reason: