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Hindustan Aeronautics Ltd. vs C. Ramesh on 31 August, 2021

Bench: S. Abdul Nazeer, Krishna Murari, M.M. Sundresh

     ITEM NO.15                Court 7 (Video Conferencing)                    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).       12970/2021

     (Arising out of impugned final judgment and order dated 06-07-2021
     in WA No. 385/2021 passed by the High Court of Karnataka at
     Bengaluru)

     HINDUSTAN AERONAUTICS LTD.                                           Petitioner(s)

                                                     VERSUS

     C. RAMESH & ORS.                                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.103558/2021-PERMISSION TO FILE
     LENGTHY LIST OF DATES and IA No.103894/2021-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 31-08-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)              Mr. Chander Uday Singh, Sr. Adv.
                                    Ms. Vanita Bhargava, Adv.
                                    Mr. Ajay Bhargava, Adv.
                                    Ms. Shweta Kabra, Adv.
                                    Ms. Prerna Singh, Adv.
                                    M/S. Khaitan & Co., AOR

     For Respondent(s)              Mr.   V. Ramasubbu, Adv.
                                    Mr.   S. Pasumponraja, Adv.
                                    Mr.   T. Gopal, Adv.
                                    Mr.   G.sivabalamurugan, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.

Pending applications, if any, also stand disposed of.

     (NEELAM GULATI)                                                    (KAMLESH RAWAT)
     ASTT. REGISTRAR-cum-PS                                            COURT MASTER (NSH)