Supreme Court - Daily Orders
Daimler India Commercial Vehicles ... vs Pal Sales And Service Private Limited on 14 October, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
1
ITEM NO.19 COURT NO.9 SECTION XI-B
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). 28514/2025
[Arising out of impugned final judgment and order dated 09-09-2025
in MA No. 37/2025 passed by the High Court of Jammu & Kashmir and
Ladakh at Jammu]
DAIMLER INDIA COMMERCIAL VEHICLES PRIVATE LIMITED Petitioner(s)
VERSUS
PAL SALES AND SERVICE PRIVATE LIMITED Respondent(s)
FOR ADMISSION
IA No. 252542/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
Date : 14-10-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. C. Aryama Sundaram, Sr. Adv.
Mr. Sanjiv Sen, Sr. Adv.
Mr. Sidharth Sethi, AOR
Ms. Shreya Sircar, Adv.
Mr. Kunal Saini, Adv.
Ms. Riya Singh, Adv.
For Respondent(s) :Mr. Maninder Singh, Sr. Adv.
Ms. Neeha Nagpal, Adv.
Mr. Rohan Jaitley, Adv.
Mr. Malak Manish Bhatt, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order of the High Court; hence, the special leave petition is dismissed.
2. However, it is clarified that the application under Order VII, Rule 11 of the Signature Not Verified Digitally signed by Code of Civil Procedure, 1908 1 JATINDER KAUR Date: 2025.10.14 17:17:14 IST shall stand revived and the same be heard Reason: together with the application under Order XXXIX Rule 4 read with Section 151 1 CPC 2 CPC. Both the applications be decided on its own merits by the trial court as early as possible.
3. All points are kept open
4. Pending application(s), if any, shall stand disposed of.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)