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Central Warehousing Corporation vs M/S Sidhartha Tiles And Sanitary Pvt. ... on 22 April, 2022

Bench: A.M. Khanwilkar, Abhay S. Oka

     ITEM NO.45                               COURT NO.3                SECTION XII-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 (C)                   No(s).   4940/2022

     (Arising out of impugned final judgment and order dated 11-02-2022
     in ARBA No. 140/2015 passed by the High Court For The State Of
     Telangana At Hyderabad)

     CENTRAL WAREHOUSING CORPORATION & ANR.                              Petitioner(s)

                                                     VERSUS

     M/S SIDHARTHA TILES AND SANITARY PVT. LTD.                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.40183/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 22-04-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                 Mr. K.K. Tyagi, Adv.
                                       Mr. Iftekhar Ahmad, Adv.
                                       Mr. Sarvam Ritam Khare, AOR

     For Respondent(s)                 Mr.   Birendra Kumar Choudhary, Adv.
                                       Ms.   Padma Choudhary, Adv.
                                       Mr.   Arun Kumar, Adv.
                                       Mr.   Rameshwar Prasad Goyal, AOR

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

Learned counsel for the respondent has circulated a letter seeking adjournment for filing counter affidavit.

As prayed, four weeks' time is granted to the respondent to file counter affidavit, and thereafter, two weeks' time is granted to the petitioners to file rejoinder affidavit.

List this matter after summer vacation.

     (DEEPAK SINGH)                                                   (VIDYA NEGI)
     COURT MASTER (SH)                                               COURT MASTER (NSH)