Supreme Court - Daily Orders
Vijaya Ganapathi vs M/S Intuit Technology Services Private ... on 1 October, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.16 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 25941/2024
(Arising out of impugned judgment and order dated 20-11-2023 in WA
No. 501/2022 (L-TER) 20-11-2023 in WA No. 1151/2022 (L-TER) 01-02-
2024 in IA No. 1/2023 in WA No. 501/2022 (L-TER) passed by the High
Court of Karnataka at Bengaluru)
Sri VIJAYA GANAPATHI Petitioner(s)
VERSUS
M/S INTUIT TECHNOLOGY SERVICES PRIVATE LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.204443/2024-CONDONATION OF DELAY
IN FILING and IA No.204442/2024-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
Date : 01-10-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Ms. Charu Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere. The Special Leave Petitions are dismissed.
Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NITIN TALREJA Date: 2024.10.03 16:40:14 IST Reason: