Supreme Court - Daily Orders
Parle Biscuits Pvt. Ltd. vs Britannia Industries Ltd. on 3 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.15 COURT NO.7 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). 3383/2020
(Arising out of impugned final judgment and order dated 22-11-2019
in IA No. 3/2018 22-11-2019 in IA No. 2/2019 22-11-2019 in IA No.
3/2018 22-11-2019 in IA No. 3/2018 22-11-2019 in IA No. 2/2019 22-
11-2019 in IA No. 2/2019 passed by the High Court of Karnataka at
Bengaluru)
PARLE BISCUITS PVT. LTD. & ANR. Petitioner(s)
VERSUS
BRITANNIA INDUSTRIES LTD. Respondent(s)
(FOR ADMISSION and I.R.
IA No. 55110/2022 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 55112/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 114679/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 03-03-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Charudatta Vijayrao Mahindrakar, AOR For Respondent(s) Mr. Rajshekhar Rao, Sr. Adv. Mr. Sagar Chandra, Adv.
Ms. Ishani Chandra, Adv.
Ms. Shubhie Wahi, Adv.
Mr. Harshil Wason, Adv.
Ms. Sanjya Kapoor, Adv.Signature Not Verified
Mr. Mishra Saurabh, AOR Digitally signed by BABITA PANDEY Date: 2023.03.04 12:00:40 IST Reason: UPON hearing the counsel, the Court made the following O R D E R 2 Learned counsel for the petitioners seeks permission to withdraw the present Special Leave Petitions.
In view of the statement made, the Special Leave Petitions are dismissed as withdrawn.
(BABITA PANDEY) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)