Supreme Court - Daily Orders
M/S Equentis Capital Private Limited vs Jagmohan Marwah on 6 February, 2023
Bench: Dinesh Maheshwari, Sanjay Kumar
ITEM NO.31 COURT NO.6 SECTION II
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 (Crl.) No(s).1400/2023
(Arising out of impugned final judgment and order dated 08-11-2022
in CRLRC No.428/2020 passed by the High Court For The State Of
Telangana At Hyderabad)
M/S EQUENTIS CAPITAL PRIVATE LIMITED & ORS. Petitioner(s)
VERSUS
JAGMOHAN MARWAH Respondent(s)
(FOR ADMISSION and I.R. and IA No.21009/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 06-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. V. Sridhar Reddy, Adv.
Mr. Vishnu Pazhanganat, Adv.
Mr. Kumar Neeraj, Adv.
Mr. Manoj Rajpoot, Adv.
Mr. Rohit Jaiswal, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not VerifiedDigitally signed by Harshita Uppal Date: 2023.02.06 17:07:15 IST Reason: All pending applications stand disposed of.
(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)