Supreme Court - Daily Orders
Jagmohan Bajaj vs Shivam Fragrances Private Limited on 4 February, 2019
Author: Chief Justice
Bench: Chief Justice, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.853 OF 2019
Jagmohan Bajaj Appellant(s)
Versus
Shivam Fragrances Private Limited Respondent(s)
and Another
O R D E R
Heard learned counsel for the appellant and perused the relevant material.
We are not inclined to interfere with the order impugned in the civil appeal. The same is, accordingly, dismissed.
It would be open to the appellant to raise all contentions available as per law before the National Company Law Tribunal.
..................CJI.
[Ranjan Gogoi] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.02.06 ....................J. 17:06:16 IST Reason: [Sanjiv Khanna] New Delhi February 04, 2019.
ITEM NO.16 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.853/2019
JAGMOHAN BAJAJ Appellant(s)
VERSUS
SHIVAM FRAGRANCES PRIVATE LIMITED & ANR. Respondent(s)
(With appln.(s) for ex-parte stay and exemption from filing O.T.) Date : 04-02-2019 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. M. R. Shamshad, AOR Mr. Aditya Samaddar, Adv. Mr. Manoj Kumar Garg, Adv. Ms. Sarah Haque, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)