Supreme Court - Daily Orders
Sulzer Pumps India Private Limited vs Maheshwar Dinkar Kocharekar on 12 February, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.46 COURT NO.5 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). 19670/2023
[Arising out of impugned final judgment and order dated 01-08-2023
in WP No. 5517/2023 passed by the High Court of Judicature at
Bombay]
SULZER PUMPS INDIA PRIVATE LIMITED & ORS. Petitioner(s)
VERSUS
MAHESHWAR DINKAR KOCHAREKAR & ORS. Respondent(s)
Date : 12-02-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Preetesh Kapur, Sr. Adv.
Mrs. Sumita Ray, AOR
Ms. Disha Ray, Adv.
Mr. Dillip Kumar Nayak, Adv.
Mr. Prabhat Chowdhary, Adv.
Ms. Akanksha Bhatia, Adv.
Mr. Kunal Narwal, Adv.
Ms. Vanshika Singh, Adv.
For Respondent(s) :Ms. Jane Cox, Adv.
Ms. Amiy Shukla, AOR
Mr. Shakti Vardhan, Adv.
Mr. Ghanshyam R Thombore, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. The Special Leave Petition is, accordingly, dismissed. Signature Not Verified
However, considering the facts and Digitally signed by NEETU KHAJURIA Date: 2025.02.13 18:44:19 IST Reason: circumstances of the case, we direct the 1 Tribunal/Court to decide the pending matter expeditiously on merits, preferably within a period of six months.
It goes without saying that the respondents shall cooperate in the disposal of the matter before the Tribunal/Court.
Pending application(s) shall stand disposed of. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER SLP(C)No(s). 19670/2023 2