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M. Murali vs Sri Krishna Sweets Private Limited on 14 December, 2020

Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi

     ITEM NO.6                 Court 8 (Video Conferencing)             SECTION XII

                                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). 13478-
     13480/2020
     (Arising out of impugned final judgment and order dated 27-05-2020
     in CRP No. 2463/2019 27-05-2020 in CRP No. 2464/2019 27-05-2020 in
     CRP No. 2472/2019 passed by the High Court Of Judicature At Madras)

     M. MURALI                                                        Petitioner(s)
                                     VERSUS
     SRI KRISHNA SWEETS PRIVATE LIMITED                 Respondent(s)
     (IA No.115949/2020-EXEMPTION FROM FILING O.T. and IA
     No.124456/2020-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 14-12-2020 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE L. NAGESWARA RAO
                          HON'BLE MR. JUSTICE HEMANT GUPTA
                          HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)               Mr. Mohan Parasaran, Senior Advocate,
                                     Mr. Madhan Babu, Advocate,
                                     Mr. Ashwin Kumar D.S, Advocate,
                                     Ms. Aditi Anil Dani, Advocate,
                                     Mrs. Prabha Swami, Advocate,
                                     Ms. Divya Swami, Advocate
                                     Mr. Nikhil Swami, AOR

     For Respondent(s)               Mr. C.S. Vaidyanathan, Sr. Adv.
                                     Mr. Harish Shankar Vaidyanathan, Adv.
                                     Mr. Ravi Panwar, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Issue notice.

Pleadings to be completed in the meanwhile. We are informed by Mr. C.S. Vaidyanathan, learned senior counsel appearing for the respondent that evidence is being recorded in the suit. No final order be passed Signature Not Verifiedby the trial Court without leave of this Court. Digitally signed by GEETA AHUJA Date: 2020.12.14 List the matters in the month of March, 2021.

     (Geeta Ahuja)                                                  (Beena Jolly)
     Court Master                                                    Court Master