Supreme Court - Daily Orders
Scarpe Marketing Pvt. Ltd. vs Anheuser Busch Inbev India Limited on 28 March, 2023
Bench: A.S. Bopanna, Hima Kohli
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ITEM NO.38 COURT NO.12 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) No(s). 3265/2022
(Arising out of impugned final judgment and order dated 22-12-2021
in COMAP No. 101/2021 passed by the High Court Of Karnataka At
Bengaluru)
SCARPE MARKETING PVT. LTD. Petitioner(s)
VERSUS
ANHEUSER BUSCH INBEV INDIA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.26950/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 26950/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 32306/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH SLP(C) No. 6727/2022 (IV-A) (FOR ADMISSION and I.R.) Date : 28-03-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Mr. Adity Sondhi, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Divyam Agarwal, AOR Mr. Aniket Aggarwal, Adv.
Mr. Abhishek Manu Singhvi, Sr. Adv. Mr. Salman Khurshid, Sr. Adv. Ms. Malvika Kapila, AOR Ms. Tanwangi Shukla, Adv. Ms. Lubha Naaz, Adv.
Ms. Shradha Gupta, Adv.Signature Not Verified
Mr. Zafar Khurshid, Adv.Digitally signed by Nisha Khulbey Date: 2023.03.28
For Respondent(s) 17:11:46 IST Reason: Mr. Gopal Sundram, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv. Ms. Malvika Kapila, AOR Ms. Tanwangi Shukla, Adv. Revanta Solanki, Adv.2
Ms. Shraddha Gupta, Adv.
Mr. K.v. Viswanathan, Sr. Adv. Mr. Amar Gupta, Adv.
Mr. Divyam Agarwal, AOR Mr. Aniket Aggarwal, Adv. Ms. Akhila Nambiar, Adv.
UPON hearing the counsel the Court made the following O R D E R List the matters on 02nd May, 2023.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR