Supreme Court - Daily Orders
Scarpe Marketing Pvt. Ltd. vs Anheuser Busch Inbev India Limited on 10 January, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.118 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
Civil Appeal No(s). 5127/2023
SCARPE MARKETING PVT. LTD. Appellant(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 C.A. No. 5128/2023 (IV-A) (FOR ADMISSION and I.R.) Date : 10-01-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Dr. Aditya Sondhi, Sr. Adv.
Mr. Divyam Agarwal, AOR Mr. Aniket Aggarwal, Adv. Mr. Chirag Basu, Adv.
Ms. Avni Sharma, Adv.
Nishanth Patil, AOR For Respondent(s) Nishanth Patil, AOR Mr. Gaurav Pachnanda, Sr. Adv. Mr. Divyam Agarwal, AOR Mr. Aniket Aggarwal, Adv. Mr. Chirag Basu, Adv.
Ms. Avni Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified List on 07.02.2024.
Digitally signed by Neetu Khajuria Date: 2024.01.10 15:40:01 IST Reason:(POOJA SHARMA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)