Citation Codes Equivalent Citations citation codes Case Number I.A. No. 368 of 2017 in Company Appeal (AT) No. 125 of 2017 Attorney(S) — Mr. Karan Malhotra, Advocate. — Mr. Haripriya Padwane, Advocate. Judges S.J. Mukhopadhaya Chairperson Balvinder Singh, Member (Technical) See more information ... Smart Summary Factual and Procedural Background The opinion concerns an impugned judgment dated 5 July, 2017. The court states that, in the absence of any error in that impugned judgment, it is not inclined to review the order in question. The procedural disposition recorded in the opinion is that Interlocutory Application No. 368 of 2017 is dismissed. Legal Issues Presented Whether there exists any error in the impugned judgment dated 5 July, 2017 that would warrant review of the order. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The court's reasoning is brief and focused. It indicates that the court examined the impugned judgment dated 5 July, 2017 and found no error in that judgment. On that basis alone the court concluded that it was not inclined to review the order in question. There is no further elaboration of legal principles, evidentiary assessment, or factual findings in the provided text; the decision is grounded solely on the stated absence of error in the impugned judgment. Holding and Implications Holding: Interlocutory Application No. 368 of 2017 is dismissed. Implications: The direct effect of the decision is the dismissal of Interlocutory Application No. 368 of 2017 and the court's refusal to review the impugned judgment dated 5 July, 2017. The opinion contains no discussion of broader legal implications or precedent-setting rationale; accordingly, no new precedent is articulated in the provided text. Show full summary ... JUDGMENT Cheran Properties Ltd. v. Kasturi And Sons Ltd. 1. In absence of any error in the impugned judgment dated 5 July, 2017, we are not inclined to review the order in question.2. Interlocutory Application No. 368 of 2017 is dismissed.