Supreme Court - Daily Orders
Vijay Kumar Berlia vs Pb Global Ltd on 17 January, 2025
ITEM NOs.27 + 68 COURT NO.8 SECTION XVI
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) Nos.27018-27020/2024
[Arising out of impugned final judgment and order dated 30-09-2024
in APO No. 102/2022 30-09-2024 in APO No. 52/2022 30-09-2024 in APO
No. 113/2022 passed by the High Court at Calcutta]
VIJAY KUMAR BERLIA Petitioner(s)
VERSUS
PB GLOBAL LTD. & ORS. Respondent(s)
(IA No. 261519/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 261521/2024 - EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 26191-26193/2024 (XVI)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
252266/2024, IA No. 252266/2024 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP (c) No.1267/2025
(IA No. 9650/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 9655/2025 – INTERVENTION/IMPLEADMENT)
Date : 17-01-2025 These matters were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. ANS Nadkarni, Sr. Adv.
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Mareesh Pravir Sahay, AOR
Ms. Yaman Verma, Adv.
Ms. Khushboo, Adv.
Mr. Kartik Jindal, Adv.
Ms. Chitra Chanda, Adv.
Mr. Shourya Dasgupta, Adv.
Ms. Deepti Arya, Adv.
Mr. Salvador Santosh, Adv.
Ms. Himanshi Nagpal, Adv.
Ms. Manisha Gupta, Adv.
Ms. Arzu Paul, Adv.
Signature Not Verified
Mr. Prashant Dixit, Adv.
Digitally signed by
NEETU SACHDEVA
Date: 2025.01.18
For Respondent(s)
15:20:02 IST
Reason: Mr. Shyam Divan, Sr. Adv.
Mr. Arif Ali, Adv.
Mr. Arpith Jacob Varaprasad, Adv.
Mr. Sourabh Tandob, Adv.
contd..
- 2 -
Mr. Sourabh Tandon, Adv.
Ms. Samten Doma Lachungpa, AOR
Mr. C A Sundaram, Sr. Adv.
Mr. Debol Banerji, Sr. Adv.
Mr. Krishnayan Sen, AOR
Mr. Varun Kedia, Adv.
Mr. Ankit Jain, Adv.
Ms. Shivi Sethi, Adv.
Mr. Damandeep Singh Bhalla, Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Suraj Juneja, Adv.
Ms. Apoorva Kaushik, Adv.
Mr. Omm Mitra, Adv.
Ms. Aishwarya Ghule, Adv.
Mr. Nidhiram, Adv.
Mr. Anubhav Ray, Adv.
Mr. Pranaya Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned senior counsel for the petitioner(s), learned senior counsel for the respondent(s)/caveator(s) and perused the material on record.
The order(s) impugned in these petitions is/are interim order(s) passed by the High Court and the main matter is still at large before the High Court. We do not find any necessity to interfere with the impugned order(s).
The Special Leave Petitions are hence dismissed. It is needless to observe that the parties are at liberty to seek appropriate interim/final orders before the High Court All pending application(s) including the application for impleadment/intervention shall stand disposed.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)