Supreme Court - Daily Orders
Britannia Industries Ltd vs Maya Sunil Alagh on 3 February, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
1
ITEM NO.48 COURT NO.16 SECTION IX
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).1962-1963/2025
[Arising out of impugned final judgment and order dated 08-08-2024
in CRA No.372/2019 and CRA No.373/2019 passed by the High Court of
Judicature at Bombay]
BRITANNIA INDUSTRIES LTD. Petitioner(s)
VERSUS
MAYA SUNIL ALAGH Respondent(s)
(IA No.3194/2025 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS
IA No.3191/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 03-02-2025 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Kamaldeep Dayal, Adv.
Mr. Ankur Saigal, Adv.
Ms. Madhavi Agrawal, Adv.
Ms. Priyansha Sharma, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. C. Aryama Sundaram, Sr. Adv.
Mr. Surel Shah, Sr. Adv.
Mr. Harsh Kaushik, AOR
Mr. Sachin Akhoury, Adv.
Mr. Zafar Inayat, Adv.
Mr. Raj Baid, Adv.
Ms. Puja Tukrel, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by ARJUN BISHT Date: 2025.02.10 17:30:10 IST Reason:
1. The counter affidavit as prayed for, be filed within next two working days. Rejoinder affidavit be filed within one week 2 thereafter.
2. We are informed that in the proceedings initiated by the petitioner-landlord, respondent-tenant has filed an application under the provisions of Section 15(1) of the Maharashtra Rent Control Act, 1999. Mr. C. Aryama Sundaram, learned senior counsel appearing for the respondent states that this client shall not pursue the application till the decision of the present special leave petitions.
3. We clarify that the pendency of the proceedings shall otherwise, not come in the way of the trial court in proceeding with the trial in suit.
4. We further clarify that the proceedings in the application are stayed and trial is directed to proceed, but, however, no final decree/order shall be passed in the suit instituted by the landlord.
5. A two page note of submissions with page references indicating the list of dates, relevant pages of the documents and citations of the case laws to be relied upon, be filed before the next date of hearing.
6. List on 21.03.2025.
(SAPNA BISHT) (ANU BHALLA) COURT MASTER (SH) COURT MASTER (NSH)