Supreme Court - Daily Orders
M/S. S.N.R. Dhall Mill vs M/S. Kaleesuwari Refinary Private ... on 4 May, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.7 COURT NO.2 SECTION XII
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). 8221/2023
(Arising out of impugned final judgment and order dated 26-07-2022
in OSA (CAD) No. 82/2021 passed by the High Court Of Judicature At
Madras)
M/S. S.N.R. DHALL MILL Petitioner(s)
VERSUS
M/S. KALEESUWARI REFINARY PRIVATE LIMITED Respondent(s)
(FOR ADMISSION )
Date : 04-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Animesh Rastogi, Adv.
Ms. Neha Rastogi, Adv.
Mr. Ramesh Ganpathy, Adv.
Mr. Abhimanue Shrestha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks some time to file copies of coloured registered trademarks.
Let the needful be done within three days. List in the miscellaneous week prior to ensuing summer recess.
Signature Not Verified (RASHMI DHYANI PANT) Digitally signed by RASHMI DHYANI Date: 2023.05.06 (RENU BALA GAMBHIR) COURT MASTER 13:08:01 IST Reason: COURT MASTER