Supreme Court - Daily Orders
S M Kannappa Automobiles Pvt Ltd vs Bhupinder Rai on 16 September, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.16 COURT NO.4 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
Petition(s) for Special Leave to Appeal (C) Nos. 10978-10979/2022
[Arising out of impugned final judgment and order dated 04-03-2022
in COMPA No. 8/2014 04-03-2022 in COMPA No. 10/2014 passed by the
High Court of Karnataka at Bengaluru]
S M KANNAPPA AUTOMOBILES PVT LTD & ORS. Petitioner(s)
VERSUS
BHUPINDER RAI & ORS. Respondent(s)
(IA No. 223299/2025 - APPROPRIATE ORDERS/DIRECTIONS and IA No.
215288/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No. 86850/2022 - PERMISSION TO
FILE LENGTHY LIST OF DATES)
WITH
SLP(C) No. 10763-10764/2022 (IV-A)
(IA No. 85711/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 16-09-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) :
Mr. C A. Sundaram, Sr. Adv.
Mr. Amit Agrawal, AOR
Mr. Rahul Kukreja, Adv.
Ms. Sana Jain, Adv.
Ms. Akanksha Chauhan, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Ms. Pritha Srikumar Iyer, AOR
Mr. Arun Srikumar, Adv.
Ms. Ishita Jain, Adv.
Ms. Anwesha Singh, Adv.
For Respondent(s) :
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2025.09.17
Mr. Pai Amit, AOR
17:28:29 IST
Reason: Mr. Abhiyudaya Vats, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. Merin Francis, Adv.
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SLP (C) Nos. 10978-10979/2022 etc.
Mr. C.A. Sundaram, Sr. Adv.
Mr. Amit Agrawal, AOR
Mr. Rahul Kukreja, Adv.
Ms. Sana Jain, Adv.
Ms. Akanksha Chauhan, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Arun Sri Kumar, Adv.
Ms. Anwesha Singh, Adv.
Ms. Ishita Jain, Adv.
Ms. Pritha Srikumar Iyer, AOR
UPON hearing the counsel the Court made the following
O R D E R
1) Heard on Interlocutory Application No. 223299 of 2025 filed by the respondent for restraining the petitioner company from disbursing dividend for the Financial Year 2024-2025.
2) After hearing learned counsel for the parties, we are inclined to grant relief as prayed for by the respondent in the said application, therefore, it is allowed.
3) By way of interim direction, it is ordered that the disbursement of the dividend for the Financial Year 2024- 2025 is hereby stayed, at this stage.
4) Leave granted.
5) List for hearing in the month of February, 2026.
(NIDHI AHUJA) (NAND KISHOR)
AR-cum-PS ASSISTANT REGISTRAR
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