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Dinesh Sharma vs Emgee Cables And Communication Ltd on 21 January, 2025

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

     ITEM NO.13                               COURT NO.11                 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).10744-10745/2023

     [Arising out of impugned final judgment and order dated 31-01-2023
     in SBCRMP No. 7689/2018 31-01-2023 in SBCRMP No. 6995/2018 passed
     by the High Court of Judicature for Rajasthan at Jaipur]

     DINESH SHARMA                                                        Petitioner(s)

                                                     VERSUS

     EMGEE CABLES AND COMMUNICATION LTD. & ANR.                           Respondent(s)

     FOR ADMISSION and I.R. and IA No.157994/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.157995/2023-EXEMPTION FROM
     FILING O.T.

     Date : 21-01-2025 These petitions were called on for hearing today.

     CORAM :                   HON'BLE MS. JUSTICE BELA M. TRIVEDI
                               HON'BLE MR. JUSTICE PRASANNA B. VARALE

     For Petitioner(s)                 Mr. Krishnamohan K., AOR
                                       Ms. Dania Nayyar, Adv.

     For Respondent(s)                 Ms. Sansriti Pathak, A.A.G.
                                       Mr. Milind Kumar, AOR
                                       Mr. Aman Prasad, Adv.

                                       Mr. Shekhar Prit Jha, AOR
                                       Ms. Himani Mishra, Adv.
                                       Ms. Tamanna Swamy, Adv.
                                       Mr. Anurag Bansal, Adv.

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

Heard learned counsel for the parties. None is present for the respondents in other matter i.e., SLP(Crl.) No. 10745 of 2023.

Arguments heard.

Digitally signed by VARSHA MENDIRATTA Judgment reserved.

17:23:49 IST Reason: The counsel for the parties may submit their brief note of submissions within two days. (VARSHA MENDIRATTA) (MAMTA RAWAT) COURT MASTER (SH) COURT MASTER (NSH)