Supreme Court - Daily Orders
Emami Limited vs Dabur India Limited on 11 September, 2024
Bench: Vikram Nath, Pamidighantam Sri Narasimha
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.615 OF 2024
EMAMI LIMITED PETITIONER(S)
VERSUS
DABUR INDIA LIMITED RESPONDENT(S)
O R D E R
1. This transfer petition has been filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of Civil Suit bearing C.S. No.121 of 2021 along with all pending applications and Contempt Petition COPC No.463 of 2021 in the said suit titled “Dabur India Limited vs. Emami Limited” from the High Court of Himachal Pradesh at Shimla to the High Court of Delhi at New Delhi.
2. We have heard learned senior counsel appearing for the respective parties and perused the material placed on record.
3. We have considered the facts of the case and grounds on which transfer has been sought. On such consideration, we are satisfied with the grounds urged by the petitioner and accept the same. Signature Not Verified Digitally signed by Neetu Khajuria Therefore, Civil Suit bearing C.S. No.121 of 2021 Date: 2024.09.12 18:12:07 IST Reason: along with all pending applications and Contempt Petition COPC No.463 of 2021 in the said suit titled 2 “Dabur India Limited vs. Emami Limited” pending before the High Court of Himachal Pradesh at Shimla is ordered to be transferred to the High Court of Delhi at New Delhi.
4. Records of the case should immediately be transferred to the transferee court.
5. The Transfer Petition is allowed accordingly.
6. Pending application(s), if any, shall stand disposed of.
............................J. (VIKRAM NATH) ............................J. PAMIDIGHANTAM SRI NARASIMHA ............................J. (PRASANNA BHALACHANDRA VARALE) NEW DELHI;
SEPTEMBER 11, 2024
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ITEM NO.12 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 615/2024
EMAMI LIMITED Petitioner(s)
VERSUS
DABUR INDIA LIMITED Respondent(s)
(IA No. 58946/2024 - APPLICATION FOR PERMISSION AND IA No.
54584/2024 - EX-PARTE STAY)
Date : 11-09-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. Abhimanyu Bhandari, Sr. Adv.
Ms. Rooh-e-hina Dua, AOR Mr. Harshit Khanduja, Adv. Mr. Sahib Kochhar, Adv.
For Respondent(s) Mr. Gopal Jain, Sr. Adv.
Ms. Kripa Pandit, Adv.
Mr. Sazid Md. Rayeen, Adv.
Mr. Vardhman Kaushik, AOR Mr. Mayank Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R Transfer petition is allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)