Supreme Court - Daily Orders
National Spot Exchange Limited vs Sheetal Gupta on 28 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.33+55 COURT NO.14 SECTION II-A
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.4727/2023
(Arising out of impugned final judgment and order dated 10-01-2023
in CRLA No. 1152/2022 passed by the High Court Of Judicature at
Bombay)
NATIONAL SPOT EXCHANGE LIMITED Petitioner(s)
VERSUS
SHEETAL GUPTA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75853/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(Crl) No. 4733/2023 (II-A)
(FOR ADMISSION and I.R. and IA No.75992/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(Crl) No.4846/2023 (II-A)
SLP(Crl) No.5172/2023 (II-A)
Date : 28-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Ranjan Kumar Pandey, AOR
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Ratan Singh, Sr. Adv.
Mr. Sandeep Bisht, Adv.
Mr. Divyam Garg, Adv.
For Respondent(s) Mr. Vikas Singh, Adv.
Mr. Vijay K. Singh, Adv.
Mr. Himanshu Dubey, Adv.
Mr. Prem Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.04.29 Heard learned counsel for the petitioner. We are not inclined 13:04:07 IST Reason: to interfere with the impugned judgment and order of the High 1 Court.
The special leave petitions are dismissed.
Pending applications, if any, are disposed of.
(KRITIKA TIWARI) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2