Supreme Court - Daily Orders
Britannia Industries Ltd vs Maya Sunil Alagh on 17 March, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
1
ITEM NO.25 COURT NO.11 SECTION IX-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).1962-1963/2025
[Arising out of impugned final judgment and order dated 08-08-2024
in CRA No. 372/2019 08-08-2024 in CRA No. 373/2019 passed by the
High Court of Judicature at Bombay]
BRITANNIA INDUSTRIES LTD. Petitioner(s)
VERSUS
MAYA SUNIL ALAGH Respondent(s)
IA No. 3191/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 31939/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 17-03-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) : Dr. A.M. Singhvi, Sr. Adv.
Mr. Kamaldeep Dayal, Adv. Mr. Ankur Saigal, Adv.
Ms. Madhavi Agrawal, Adv. Ms. Priyansha Sharma, Adv. Ms. Vidisha Swarup, Adv.
Mr. Jay Zaveri, Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) : Mr. Harsh Kaushik, AOR Mr. Sachin Akhoury, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified
1. We are informed that talks of settlement are in progress.Digitally signed by HARPREET KAUR Date: 2026.03.19 19:34:39 IST Reason:
2. The learned counsel appearing for the parties prays for an adjournment.2
3. List on 12.05.2026 (HARPREET KAUR) (ANU BHALLA) COURT MASTER (SH) COURT MASTER (NSH)