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National Agricultural Co-Operative ... vs M/S Disha Impex (Pvt.) Ltd. on 7 January, 2022

Bench: Chief Justice, Surya Kant, Hima Kohli

     ITEM NO.13               Court 1 (Video Conferencing)                  SECTION II-C

                              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).9395/2021

     (Arising out of impugned final judgment and order dated 06-01-2021
     in CRLA No.1072/2013 passed by the High Court of Karnataka at
     Bengaluru)

     NATIONAL AGRICULTURAL CO-OPERATIVE MARKETING FEDERATION OF INDIA
     LTD.                                                  Petitioner(s)
                                     VERSUS
     M/S DISHA IMPEX (PVT.) LTD. & ANR.                    Respondent(s)

     IA    No.158307/2021    -    PERMISSION                    TO      FILE      ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     WITH
     SLP(Crl) Nos.9433-9435/2021 (II-C)
     IA   No.    158960/2021   -    PERMISSION                   TO     FILE      ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     Date : 07-01-2022 These matters were called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE SURYA KANT
              HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)              Mr.    Gopal Sankaranarayanan, Sr.Adv.
                                    Mr.    Aditya Vijay Kumar, Adv.
                                    Ms.    Akshita Katoch, Adv.
                                    Ms.    Shivani Vij, Adv.
                                    Mr.    Chitranshul A. Sinha, AOR
     For Respondent(s)

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

The Court is convened through Video Conferencing. Having heard learned senior counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.

The special leave petitions are, accordingly, dismissed.

As a sequel to the above, pending interlocutory Digitally signed by SATISH KUMAR YADAV applications also stand disposed of. Date: 2022.01.07 17:56:29 IST Reason:

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)