1. On going through the impugned order, we find that the Petitioners have been adequately protected by the High Court. We, therefore, see no reason to interfere in the matter.
2. The SLP is dismissed.
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Hilton International Corporation And Another v. Hotel Hilltone Ltd
Hilton International Corporation And Another v. Hotel Hilltone Ltd
(Supreme Court Of India)
Petition for Special Leave to Appeal (Civil) No. 28547 of 2010 | 11-07-2011
Advocate List
-
A.M. Singhvi, Sudhir Chandra, Pravin Anand, Hari Shankar K., Binny Kalra, Vikas Singh Jangra and Jaiveer, for the Appellant; Harish Salve, Pratibha M. Singh and Himinder Lal, for the Respondent
Bench
- HON'BLE JUSTICE R.M. LODHA
- HON'BLE JUSTICE AFTAB ALAM
Eq Citations
- 2011 (4) UJ (SC) 2456
- LQ/SC/2011/880
Head Note
Criminal Procedure Code, 1973 — Ss. 438 and 439 — Anticipatory bail — Adequate protection — Petitioners adequately protected by High Court — No interference called for — Criminal Trial — Anticipatory bail
