Supreme Court - Daily Orders
Scarpe Marketing Pvt. Ltd. vs Anheuser Busch Inbev India Limited on 7 February, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.119 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 AND IA No. 32306/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 5128/2023
(FOR ADMISSION and I.R.)
Date : 07-02-2024 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.
Mr. Nakul Dewan, Sr. Adv.
Mr. Neil Chatterjee, Adv.
Ms. Malvika Kapila, AOR
Mr. Soumil Jhanwar, Adv.
Ms. Shraddha Gupta, Adv.
Mr. Pawan, Adv.
Ms. Tanwangi Shukla, Adv.
For Respondent(s) Mr. Devadatt Kamat, Sr. Adv.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
Mr. Revanta Solanki, Adv.
Ms. Shraddha Gupta, Adv.
Mr. Pawan, Adv.
Mr. Gaurav Pachnanda, Sr. Adv.
Signature Not Verified
Mr. Divyam Agarwal, AOR
Digitally signed by
ASHISH KONDLE
Date: 2024.02.08
Mr. Aniket Aggarwal, Adv.
19:51:53 IST
Reason: Mr. Chirag Basu, Adv.
Ms. Avni Sharma, Adv.
1
UPON hearing the counsel the Court made the following
O R D E R
List on 13th March, 2024.
(ASHISH KONDLE) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) 2