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Sulzer Pumps India Private Limited vs Jayendra Arun Jog on 9 August, 2024

Author: Hima Kohli

Bench: Hima Kohli

     ITEM NO.54                                   COURT NO.9                         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).   25502/2023

     (Arising out of impugned final judgment and order dated 03-10-2023
     in WP No. 5613/2023 passed by the High Court Of Judicature At
     Bombay)

     SULZER PUMPS INDIA PRIVATE                       LIMITED                         PETITIONER(S)

                                                            VERSUS

     JAYENDRA ARUN JOG & ORS.                                                         RESPONDENT(S)


     (IA No. 236854/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT,   IA No. 247196/2023 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA No. 244902/2023 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 09-08-2024 This matter were called on for hearing today.

     CORAM :
                           HON'BLE MS. JUSTICE HIMA KOHLI
                           HON'BLE MR. JUSTICE R. MAHADEVAN


     For Petitioner(s)                   Mr. D.N. Ray, Sr. Adv.
                                         Mr. Ajit More, Adv.
                                         Mr. Pravin Bhoi, Adv.
                                         Ms. Shweta Rathod, Adv.
                                         Mr. Dillip Kumar Nayak, Adv.
                                         Ms. Disha Ray, Adv.
                                         Mrs. Sumita Ray, AOR

     For Respondent(s)                   Ms. Amiy Shukla, AOR
                                         Mr. Shakti Vardhan, Adv.

                         UPON hearing the counsel, the Court made the following
                                              O R D E R

At the request of learned counsel for the respondents, who seeks an adjournment on the ground of personal difficulty, which is not opposed by Signature Not Verified Digitally signed by KAVITA PAHUJA the other side, list in the month of November, 2024.

      (POOJA SHARMA)                                                                (NAND KISHOR)
     COURT MASTER (SH)                                                            COURT MASTER (NSH)