Supreme Court - Daily Orders
Rajesh Viren Shah vs Redington (India) Limited on 1 August, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
ITEM NO.25 COURT NO.13 SECTION II-C
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.6905/2022
(Arising out of impugned final judgment and order dated 06-04-2022
in CRLOP No. 34923/2019 passed by the High Court of Judicature at
Madras)
RAJESH VIREN SHAH Petitioner(s)
VERSUS
REDINGTON (INDIA) LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.103778/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 01-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. C. U. Singh, Sr. Adv.
Mr. Siddharth Mehta, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Gaurav Arora, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of further proceedings qua the petitioner pending before the Fast Track Court at Magistrate level for trial under NI Act, Saidapet, Chennai.
(NEHA GUPTA) (ANJU KAPOOR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2022.08.06
11:04:07 IST
Reason: