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.

M/s. Enzen Global Solutions Private Limited v. M/s. Kepco Kdn Co. Limited & Anr

M/s. Enzen Global Solutions Private Limited v. M/s. Kepco Kdn Co. Limited & Anr

(Supreme Court Of India)

Petition for Special Leave to Appeal (C) No.4154/2020 | 05-04-2022

1. Having heard learned counsel for the parties, we do not deem it appropriate to exercise our jurisdiction under Article 136(1) of the Constitution of India.

2. The Special Leave Petitions are, accordingly, dismissed.

3. Pending applications, if any, also stand disposed.

Advocate List
Bench
  • HON'BLE MR. JUSTICE UDAY UMESH LALIT
  • HON'BLE MR. JUSTICE S. RAVINDRA BHAT
  • HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
Eq Citations
  • LQ
  • LQ/SC/2022/497
Head Note