Supreme Court - Daily Orders
Man Industries (India) Limited vs Qatar National Bank Alahli 54 on 28 January, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
DIARY NO. 4775/2025
ITEM NO.47 COURT NO.1 SECTION IX
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. 4775/2025
[Arising out of impugned final judgment and order dated 23-01-2025
in CA No. 18/2024 passed by the High Court of Judicature at Bombay]
MAN INDUSTRIES (INDIA) LIMITED PETITIONER(S)
VERSUS
QATAR NATIONAL BANK ALAHLI 54 & ORS. RESPONDENT(S)
Date : 28-01-2025 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR (Not participated)
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Jayant Mehta, Sr. Adv.
Mr. Himanshu Satija, Adv.
Mr. Jai Zaveri, Adv.
Ms. Rhea Prakash, Adv.
Mr. Harsh Saxena, Adv.
Ms. Tina Aneja, Adv.
Ms. Neha Mehta Satija, AOR
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
1. The present petition cannot be heard by one of us, Sanjay Kumar, J.
Signature Not Verified2. It was, therefore, heard by the Bench comprising Digitally signed by POOJA SHARMA Date: 2025.01.30 18:06:40 IST Reason: Hon’ble The Chief Justice and Hon’ble Mr. Justice K.V. Viswanathan.
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3. We are not inclined to interfere with the impugned judgment passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
4. However, we observe that the findings/observations made in the impugned judgment will be treated as tentative and not as final and binding observations, in the event the petitioner goes for arbitration or civil proceedings.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
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