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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

  • Mr. Ritin Rai, Sr. Adv. Mr. Vinod Kumar, Adv. Ms. Anjali Anchayil, Adv. Ms. Avni Sharma, Adv. Mr. Dheeraj Nair, AOR Mr. Raghenth Basant, Adv. Mr. Iqram Govind Singh, Adv. Ms. Roopali Lakhotia, Adv. Ms. Liz Mathew, AOR Mr. Krishnamohan K., AOR Ms. Dania Nayyar, Adv. 

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