Supreme Court - Daily Orders
The Ceo/Managing Director, J.S.W. ... vs Belaluddin Khan on 17 March, 2025
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
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ITEM NO.14 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4377/2025
[Arising out of impugned final judgment and order dated 13-11-2024
in WA No. 100514/2024 (L-TER) & 23-07-2024 in WP No. 102486/2024
(L-TER) passed by the High Court of Karnataka Circuit Bench at
Dharwad]
THE CEO/MANAGING DIRECTOR, J.S.W. SEVERFIELD
STRUCTURE LIMITED & ANR. Petitioner(s)
VERSUS
BELALUDDIN KHAN Respondent(s)
(IA No. 60500/2025 - CONDONATION OF DELAY IN FILING & IA No.
60501/2025 - EXEMPTION FROM FILING O.T.)
WITH
Diary No(s). 7419/2025 (IV-A)
(IA No. 60046/2025 - CONDONATION OF DELAY IN FILING, IA No.
60049/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT &
IA No. 60048/2025 - EXEMPTION FROM FILING O.T.)
Diary No(s). 7712/2025 (IV-A)
(IA No. 61336/2025 - CONDONATION OF DELAY IN FILING)
Date : 17-03-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mrs. T S Shanthi, Adv.
Ms. Sneha Irine Kachhap, Adv.
Mr. Sanjeevkumar, Adv.
Signature Not Verified
Mr. Amith J, Adv.
Digitally signed by
Nirmala Negi
Date: 2025.03.19
Mr. Amit J, Adv.
19:34:14 IST
Reason: Mr. P. Srinivasan, AOR
Mr. Sanjoy Ghose, Sr. Adv.
Mr. Jeevan Ballav Panda, Adv.
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Mr. Satish Padhi, Adv.
Ms. Dhriti Mehta, Adv.
Mr. Rahul Kaushik, Adv.
Mr. Rohan Mandal, Adv.
M/S. Khaitan & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4377/2025 Delay condoned.
Heard learned senior counsel/counsel for the petitioners. Without going into the aspect that whether the Letters Patent Appeal was maintainable or not, as that is an issue which is being presently under consideration by this Court in another matter, we have gone through the orders of the learned Single Judge and the order of the Division Bench and we find absolutely no scope for our interference with the impugned orders, in exercise of our jurisdiction under Article 136 of the Constitution of India. The present petitions are, accordingly, dismissed along with pending application(s), if any.
Diary No(s). 7419/2025 & Diary No(s). 7712/2025 Delay condoned.
Issue notice, returnable on 04.04.2025.
(NIRMALA NEGI) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR