Supreme Court - Daily Orders
The Rishabh Velvelln Ltd vs Indofill Industries Ltd on 7 March, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.54 COURT NO.5 SECTION IX
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). 4123/2025
[Arising out of impugned final judgment and order dated 09-12-2024
in WP No. 17329/2024 passed by the High Court of Judicature at
Bombay]
THE RISHABH VELVELLN LTD. Petitioner(s)
VERSUS
INDOFILL INDUSTRIES LTD Respondent(s)
(IA No. 37757/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. I M Quddusi, Sr. Adv.
Mr. Jabar Singh, Adv.
Mr. Avinash Kumar, Adv.
Mr. Jazib Siddiqui, Adv.
Ms. Kanti Tiwari, Adv.
Mr. Shubham, Adv.
Mr. Mandeep Sehra, Adv.
Ms. Lalita, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Registry to send a reminder to the Registrar General of the Uttarakhand at Nainital to ensure compliance of order dated 21.02.2025 on or before the next date, which is fixed as 24.03.2025. If by the said date the report, as required, is not received, appropriate orders would be passed by the Court.
Signature Not VerifiedInterim order granted on 21.02.2025 to continue Digitally signed by NEETU KHAJURIA Date: 2025.03.07 till the next date.
18:36:55 IST Reason:
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR