Supreme Court - Daily Orders
Yashovardhan Sinha Huf vs Satyatej Vyapaar Private Limited on 10 October, 2022
Bench: Surya Kant, M.M. Sundresh
1
ITEM NO.65 COURT NO.13 SECTION XVI
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).17134/2022
(Arising out of impugned final judgment and order dated 24-08-2022
in AP No.156/2022 passed by the High Court at Calcutta)
YASHOVARDHAN SINHA HUF & ANR. Petitioner(s)
VERSUS
SATYATEJ VYAPAAR PRIVATE LIMITED Respondent(s)
IA No.144469/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 10-10-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Ritin Rai, Sr.Adv.
Mr. Nusrat Hassan, Adv.
Mr. Saahil Memon, Adv.
Mr. Alok Tripathi, AOR For Respondent(s) Mr. Jayant Mehta, Sr.Adv.
Mr. Ashish Choudhury, Adv.
Mr. Akash Agarwal, Adv.
Mr. Anand Kamal, Adv.
Mr. Rohit Amit Sthalekar, AOR UPON hearing the counsel the Court made the following O R D E R
1. Heard learned Senior counsel appearing on behalf of the petitioner as also learned Senior counsel, who appears on caveat, on behalf of the respondent.
2. In our considered view, the impugned order dated 24.08.2022 passed by the High Court at Calcutta is just, fair and Signature Not Verified in accordance with law and it calls for no interference except to Digitally signed by VISHAL ANAND Date: 2022.10.11 say that the observations made by the High Court in the impugned 19:03:35 IST Reason:
order shall have no bearing on the adjudication of the Arbitration Petition.2
3. The Special Leave Petition stands disposed of accordingly.
4. As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)