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Supreme Court - Daily Orders

Scarpe Marketing Pvt. Ltd. vs Anheuser Busch Inbev India Limited on 8 August, 2023

Bench: A.S. Bopanna, Prashant Kumar Mishra

                                                   1

     ITEM NO.38                          COURT NO.4                  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).   3265/2022

     (Arising out of impugned final judgment and order dated 22-12-2021
     in COMAP No. 101/2021 passed by the High Court Of Karnataka At
     Bengaluru)

     SCARPE MARKETING PVT. LTD.                                       Petitioner(s)

                                                 VERSUS

     ANHEUSER               BUSCH       INBEV     INDIA     LIMITED Respondent(s)

     (FOR ADMISSION and I.R. and IA No.26950/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT AND IA No. 32306/2022 - PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

                                     WITH
                         SLP(C) No. 6727/2022 (IV-A)
     (FOR ADMISSION and I.R.)

     Date : 08-08-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)              Dr. Aditya Sondhi, Sr. Adv.
                                    Mr. Amar Gupta, Adv.
                                    Mr. Divyam Agarwal, AOR
                                    Mr. Aniket Aggarwal, Adv.

                                    Dr. Abhishek Manu Singhvi, Sr. Adv.
                                    Mr. Salman Khurshid, Sr. Adv.
                                    Ms. Malvika Kapila, AOR
                                    Ms. Tanwangi Shukla, Adv.
                                    Ms. Lubha Naaz, Adv.
                                    Ms. Shradha Gupta, Adv.
                                    Mr. Zafar Khurshid, Adv.

     For Respondent(s)              Mr. Devadatt Kamat, Sr. Adv.
                                    Ms. Malvika Kapila, AOR
Signature Not Verified
                                    Ms. Tanwangi Shukla, Adv.
                                    Ms. Revanta Solanki, Adv.
Digitally signed by
Nisha Khulbey
Date: 2023.08.08
17:22:13 IST
Reason:                             Ms. Shraddha Gupta, Adv.

                                    Mr. Gaurav Pachnanda, Sr. Adv.
                                    Mr. Amar Gupta, Adv.
                                       2

                      Mr. Divyam Agarwal, AOR
                      Mr. Aniket Aggarwal, Adv.

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

Though the matter relates to arbitration, the matter requires detailed hearing. It is in that view, leave is granted. As already noted, since the matter relates to arbitration, it also requires early hearing. Hence, list the matters on 04th October, 2023. Pleadings, if any to be completed, be completed in the meanwhile.

Documents may also be filed in the meanwhile, if any.

     (NISHA KHULBEY)                                    (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT                            ASSISTANT REGISTRAR