Supreme Court - Daily Orders
S M Kannappa Automobiles Pvt Ltd vs Bhupinder Rai on 3 March, 2025
Bench: J.K. Maheshwari, Aravind Kumar
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ITEM NO.31 COURT NO.6 SECTION IV-A
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).10978-10979/2022
[Arising out of impugned final judgment and order dated 04-03-2022
in COMPA No. 8/2014 04-03-2022 in COMPA No. 10/2014 passed by the
High Court of Karnataka at Bengaluru]
S M KANNAPPA AUTOMOBILES PVT LTD & ORS. Petitioner(s)
VERSUS
BHUPINDER RAI & ORS. Respondent(s)
(IA No. 86850/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
SLP(C) No. 10763-10764/2022 (IV-A)
(IA No. 85711/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 03-03-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) : Mr. C.A. Sundaram, Sr. Adv.
Mr. Amit Agrawal, AOR
Mr. Abhikaran Agrawal, Adv.
Mr. Rahul Kukreja, Adv.
Ms. Sana Jain, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Ms. Pritha Srikumar Iyer, AOR
Mr. Arun Srikumar, Adv.
Ms. Anwesha Singh, Adv.
Ms. Ishita Jain, Adv.
For Respondent(s) : Mr. S.S. Naganand, Sr. Adv.
Signature Not Verified
Mr. Pai Amit, AOR
Ms. Pankhuri Bharadwaj, Adv.
Digitally signed by
Gulshan Kumar Arora
Date: 2025.03.04
11:57:01 IST
Reason:
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Mr. Nikhil Pahwa, Adv.
Mr. Amit Agrawal, AOR
Ms. Pritha Srikumar Iyer, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. In view of the rejoinder filed by the petitioner in the connected case, learned counsel for the respondent prays for time to file additional documents. Parties are at liberty to file additional documents along with additional affidavits which were part of the record before the courts below.
2. Interim order to continue till the next date of listing.
3. List on 15.04.2025.
(GULSHAN KUMAR ARORA) (NAND KISHOR)
AR-CUM-PS COURT MASTER