Supreme Court - Daily Orders
M/S Katwa Udyog Ltd vs Union Of India on 26 August, 2025
ITEM NO.14 COURT NO.13 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).16021/2016
[Arising out of impugned final judgment and order dated 31-03-2016
in WP No.9581/2011 passed by the High Court of Karnataka at
Bengaluru]
M/S KATWA UDYOG LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.89160/2021 - INTERVENTION APPLICATION, IA No. 50733/2019 -
INTERVENTION APPLICATION, IA No. 107869/2021 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 26-08-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :Mr. Nikhil Nayyar, Sr. Adv.
Ms. Charu Ambwani, AOR
Mr. Karan Lahiri, Adv.
Mr. Devashish Chauhan, Adv.
Mr. Naveen Hegde, Adv.
Ms. Madhura Mn, Adv.
Mr. Suchit, Adv.
For Respondent(s) :Mr. Rupesh Kumar, Sr. Adv.
Mr. Nachiketa Joshi, Sr. Adv.
Mr. Veer Vikrant Singh, Adv.
Mr. Raman Yadav, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Raj Bahadur Yadav (AOR), Adv.
Mr. Naveen Kumar, AOR
Mr. Prabhat Kumar Rai, Adv.
Mr. Aditya Goyal, Adv.
Mr. Ujjawal Kumar Rai, Adv.
Ms. Isha Baloni, Adv.
Mr. Utkarsh Chandra, Adv.
Signature Not Verified
Mr. Sudhanshu Pathak, Adv.
Digitally signed by
ARJUN BISHT
Date: 2025.08.28
Mr. Rishabh Chaudhary, Adv.
16:55:48 IST
Reason: Ms. Sunanda Chowdhury, Adv.
Mr. Lakshay Singh, Adv.
Ms. Nidhi Singh, Adv.
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Mr. V. N. Raghupathy, AOR
Mr. Nagarkatti Kartik Uday, AOR
Mr. Sanidhya Kumar, Adv.
Ms. Rajshri A Dubey, Adv.
Mr. Ashutosh Dubey, AOR
Mr. Abhishek Chauhan, Adv.
Mr. Amit P. Shahi, Adv.
Mr. H.B. Dubey, Adv.
Mr. Amit Kumar, Adv.
Ms. Rekha Chaudhry, Adv.
Mr. Avishkar Singhvi, AAG
Mr. Sanchit Garga, Adv.
Mr. Kunal Rana, Adv.
Mr. Shashwat Jaiswal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Applications (I.A. Nos.50733/2019 & 89160/2021) for intervention are dismissed.
2. We do not find a good ground to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. Accordingly, the special leave petition is dismissed.
3. Pending application(s), if any, shall stand disposed of.
(ARJUN BISHT) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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