Supreme Court - Daily Orders
The Rishabh Velvelln Ltd vs Indofill Industries Ltd on 24 March, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.60 COURT NO.5 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). 4123/2025
[Arising out of impugned final judgment and order dated 09-12-2024
in WP No. 17329/2024 passed by the High Court of Judicature at
Bombay]
THE RISHABH VELVELLN LTD. Petitioner(s)
VERSUS
INDOFILL INDUSTRIES LTD Respondent(s)
Date : 24-03-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Dr. I M Quddusi, Sr. Adv.
Mr. Jabar Singh, Adv.
Ms. Kanti Tiwari, Adv.
Mr. Shubham, Adv.
Ms. Oshin Maggu, Adv.
Mr. Ayush Mittal, Adv.
M/S. V. Maheshwari & Co., AOR
For Respondent(s) :
The Court made the following
O R D E R
Not taken up.
List the matter on 01.04.2025.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2025.03.24 17:52:19 IST Reason: