Supreme Court - Daily Orders
Rakesh Bhanot vs M/S Gurdas Agro Pvt. Ltd. on 16 May, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.49 COURT NO.9 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.6087/2023
(Arising out of impugned final judgment and order dated 23-03-2023
in CRM-M No. 37169/2022 passed by the High Court of Punjab &
Haryana at Chandigarh)
RAKESH BHANOT Petitioner(s)
VERSUS
M/S GURDAS AGRO PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96975/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 16-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Sardavinder Goyal, Adv.
Mr. Nitin Kant Setia, Adv.
Mr. Abhishek Baid, Adv.
Mr. Praneet Das, Adv.
Mr. Mohit Kumar Bafna, Adv.
Mr. Ashok Kumar Jain, Adv.
Mr. Anup Jain, Adv.
Mr. Utkarsh Raj, Adv.
M/S Expletus Legal, AOR
For Respondent(s) Ms. S. Janani, Adv.
Ms. Sharika Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondent.
Ms. S. Janani, learned AOR accepts notice on behalf of the respondent. Hence, service of formal notice is dispensed with.
List during 1st week of August, 2023. In the meantime, there shall be stay of further Signature Not Verified proceedings in COMA No. 1060 of 2019.
Digitally signed by Rajni Mukhi Date: 2023.05.16 17:43:51 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR