Supreme Court - Daily Orders
Anheuser Busch Inbev India Limited vs Maa Sheetla Distributors Private ... on 23 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.61 COURT NO.7 SECTION III-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).3077/2026
[Arising out of impugned final judgment and order dated 08-01-2026
in WPMS No.51/2026 passed by the High Court of Uttarakhand at
Nainital]
ANHEUSER BUSCH INBEV INDIA LIMITED Petitioner
VERSUS
MAA SHEETLA DISTRIBUTORS PRIVATE LIMITED & ORS. Respondents
FOR ADMISSION
I.A. No.19629/2026-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
Date : 23-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) : Mr. Shyam Divan, Sr. Adv.
Mr. Abhay Chattopadhyay, Adv.
Mr. Udipto Koushik Sarmah, Adv.
Mr. Rohini Roy, Adv.
Mr. Kumar Shubham, Adv.
Mr. Shaurya R. Rai, Adv.
Mr. Pranay Shridhar Chitale, AOR
Ms. Beleena Biju, Adv.
Mr. Samyak Jain, Adv.
For Respondent(s) : Mr. Abhishek Manu Singhvi, Sr. Adv.
Ms. Anuja Pethia, AOR
Mr. Ishan Dewan, Adv.
Mr. V. Siddharth, Adv.
Ms. Mahima Arora, Adv.
Ms. Harshita Singh, Adv.
Ms. Anvita Priyadarshi, Adv.
Mr. Siddharth Seem, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by rashmi dhyani pant Date: 2026.01.27
1. In view of availability of an intra-court appeal before the High Court of 16:47:38 IST Reason: 1 Uttarakhand, we are not inclined to interfere with the impugned interim order of the High Court; hence, the special leave petition is dismissed.
2. If an appeal is preferred, the same shall be considered on merits. We make this observation because the impugned interim order does, prima facie, seem to affect a valuable right of the petitioner.
3. Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
2