Supreme Court - Daily Orders
Rohan Builders (India) Private ... vs Berger Paints India Limited on 17 October, 2023
1
ITEM NO.10 COURT NO.3 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) No(s). 23320/2023
(Arising out of impugned final judgment and order dated 06-09-2023
in AP No. 328/2023 passed by the High Court at Calcutta)
ROHAN BUILDERS (INDIA) PRIVATE LIMITED[ Petitioner(s)
VERSUS
BERGER PAINTS INDIA LIMITED Respondent(s)
(FOR ADMISSION and I.R. )
Date : 17-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Nakul Dewan, Sr. Adv.
Mr. Nirav Shah, Adv.
Mr. Bhushan Panse, Adv.
Mr. Soumil Jhanwar, Adv.
Ms. Udita Singh, AOR
Mr. Sarthak Chandrashekhar, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. Samrat Sengupta, Adv.
Mr. Parag Chaturvedi, Adv.
Mr. Raghav Agarwal, Adv.
Mr. Dhruv Sharma, Adv.
Ms. Shreya Bhojnagarwala, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice, returnable in the month of January 2024. Signature Not Verified Mr. Soumya Dutta learned counsel, who is present in Court on Digitally signed by SWETA BALODI Date: 2023.10.18 17:51:52 IST Reason: advance notice, waives service and accepts notice on behalf of the sole respondent - Berger Paints India Limited. Hence, the notice 2 need not be served on the sole respondent.
Learned counsel for the parties will file written submission not exceeding three pages alongwith the relied upon decisions/judgments.
On the next date of hearing, the matter will be taken up for final hearing and disposal.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR